Section 89A(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(a)all tenants falling under the said section 3, 3A or 4 as so modified, shall at all relevant dates be deemed always to be protected tenants under the respective sections, notwithstanding that their rights as such protected tenants are not recorded in the Record of Rights as required by the said section 3A aforesaid;
