Section 33(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)Each of the two [***] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants shall on exchange hold the land on same terms and conditions on which it was held by the original tenant immediately before the exchange subject to such modifications as may have been sanctioned by the Mamlatdar.(III)[ Restriction Upon Holding Land in Excess of Ceiling Area] [This portion was substituted for sections 34 to 36, by Bombay 13 of 1953, section 24.]
