Section 2(32) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

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Bombay Presidency - Subsection

Section 2(32) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(32)"tenant" means a person who holds land on lease and includes-

(a)a person who is deemed to be a tenant under Section 6, 7 or 8.

(b)a person who is a permanent tenant;