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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(1)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)if such area is less than the unit referred to in clause (c), the sharers shall be entitled to enjoy the income jointly, but the land shall not be divided by metes and bounds,