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 3] [Entire Act] State of Maharashtra - Subsection Section 3(1) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959 (1)the Bandhijama tenure, the Udhad tenure and the Ugadia tenure shall be deemed to have been abolished;
