Section 7(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)held a alienated land for a continuous period of three years immediately before the year 1980-61 from a superior holder as m annual tenant within the meaning of section 74 of the Bern Land Revenue Code, 1928 as then in force or as an ordinary tenant within the meaning of section 60 of the Berar Alienated Village Tenancy Law, 1921 as then in force, or

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Bombay Presidency - Subsection

Section 7(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958