Section 4(3)(ii) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

(ii)if there be no tenant in possession of such land, the khot or the co-sharer, as the case may be, and

Legal Document View