Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] Bombay Presidency - Subsection Section 60(d) in The Bombay Forest Rules, 1942 (d)if any instalment of rent due in respect of the land is not paid, or recovered under section 82, before the close of the revenue year in which it is payable; or
