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[Cites 0, Cited by 3] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1) in The Bombay Tenancy and Agricultural Lands Act, 1948

(1)Where a tenant (other than permanent tenant) dies, the landlord shall be deemed to have continued the tenancy on the same terms and conditions on which such, tenant was holding it at the time of his death, to such heir or heirs of the deceased tenant as may be willing to continue the tenancy.