Section 2(17)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

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Bombay Presidency - Subsection

Section 2(17)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)for the purposes of Sections 16, 22, 23, 24, 25, 26, 32, 34, 36, 37, 55, 57, 89, 91, 121 and 122.

(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;

(ii)the sites of structures used by agriculturists for allied pursuits;