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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(1)(e) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(e)if any question arises regarding the apportionment of the rent payable by the shares, it shall be decided by the Tahsildar whose decision shall be final.