Section 53 — Tenant changing land in accordance with village-custom.
The Central Provinces Tenancy Act, 1898
A tenant having a right of occupancy in land situate in a village in which the holdings of tenants are by custom liable to periodical re-distribution, and exchanging that land in accordance with the custom for other land situate in the same village, shall be deemed to have a right of occupancy in the land so taken in exchange.Open in Lexace · Ask the AI about this section
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