Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 128A(1)] [Section 128A] [Entire Act]

Bombay Presidency - Subsection

Section 128A(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)Where the land is taken under management at any time after the commencement of that Act, and any person is tenant thereon on the date of the taking over of the management.