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AIR 1996 SUPREME COURT 223
::1995 AIR SCW 3995
Supreme Court Of India
(From : Bombay)
Hon'ble Judge(s):
K. Ramaswamy,
B. L. Hansaria
, JJ
Bombay Tenancy and Agricultural Lands Act (67 of 1948) , S.4— Deemed tenant - Benefit of - Availability lawful possession - Proof - Mere entries in revenue records and payment of land revenue without giving notices to the landlord - Cannot establish lawful possession of tenant - Tenant not entitled to benefit under Section 4. (Para 6 7)
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