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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

Bombay Presidency - Subsection

Section 104(2)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)having regard, among other matters, to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Tahsildars for hearing and disposal; and