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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

Bombay Presidency - Subsection

Section 58(1)(d) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(d)to lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agricultural and allied pursuits.