Section 29A in The Bombay Tenancy and Agricultural Lands Act, 1948
29A. [ Provisions of section 29 to apply to sites used for allied pursuits. [Section 29A was inserted by Bombay 13 of 1956, section 19.]
- The provisions of section 29 shall apply to the sites used for allied pursuits as they apply to the sites of dwelling house of an agricultural labourer or artisan in regard to taking possession of any land or dwelling house under the provisions of this Act.]
