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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(5) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(5)Where the landlord fails to give intimation as required under sub-section (3) or where the surrender is found to be invalid as a result of the inquiry held under subsection (4), the Tahsildar shall order the restoration of the possession of the land and the tenancy thereof to the tenant.