Section 9(4)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(i)reduce the rent, if he is satisfied that on account of the deterioration of the land by flood, or other cause beyond the control of the tenant, the land has been wholly or partially rendered unfit for cultivation, or

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State of Gujarat - Subsection

Section 9(4)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948