Section 88C(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)[Save as otherwise provided by the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960), nothing in sections] [These words, brackets, and figures were substituted for the words 'Nothing in sections' by Gujarat 16 of 1960, section 28(1).] 32 to 32R (both inclusive) shall apply to lands leased by any person if such land does not exceed an economic holding and the total annual income of such person including the rent of such land does not exceed Rs. 1,500.Provided that the provisions of this sub-section shall not apply to any person who holds such land as a permanent tenant or who has leased such land on permanent tenancy to any other person
