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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)On receipt of an application under sub-section (1), the Tahsildar shall after holding an inquiry commute such rent into cash, subject to the provisions of Section 11, by an order in writing and after such commutation no rent shall be recoverable in crop share.