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[Cites 0, Cited by 0] [Section 39A(3)] [Section 39A] [Entire Act]

Bombay Presidency - Subsection

Section 39A(3)(B) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(B)in the case of a landlord who is a widow, by the successor-in-title within one year from the date on which the widow's interest in the land ceases to exist :