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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bombay Presidency - Subsection Section 26(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (3)On receipt of such application, the Tahsildar shall, after holding an inquiry, pass such order thereon as he deems fit.
