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 1] [Entire Act] Bombay Presidency - Section Section 88 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 88. [Provisions of Chapter VII to apply to lands declared surplus under Section 21 or 43] [Deleted by Maharashtra 27 of 1961 s. 48, Second Schedule.]
