Legal Document View

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
[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Bombay Presidency - Subsection

Section 47(1)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)equal to, seven times the rent of the land in the case of an occupancy tenant holding the land from a Bhumidhari, and