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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Bombay Presidency - Subsection

Section 132(2)(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(i)any right, title, interest obligation or liability already acquired, accrued or incurred before the commencement of this Act, or