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

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

(iii)the rent payable by him to the landlord under Sections 12, 13 or 14, as the case may be,

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