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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Bombay Presidency - Subsection

Section 43(15) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(15)If at any time after the purchase of land under this section the purchaser fails to cultivate the land personally he shall, unless the Collector condones such failure for sufficient reasons, be evicted and the land shall be declared as surplus land.