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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(3)Notwithstanding anything contained in any agreement, usage, decree or order of a Court or any law no landlord or person on behalf of the landlord shall recover or receive rent in terms of service or labour after a period of twelve months from the date of the coming into force of this Act.