Section 6(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)For the purposes of this Act, a person shall be recognised to be a protected lessee if such person was, immediately before the commencement of this Act, deemed to be a protected lessee under section 3 of the Berar Regulation of Agricultural Lessee Act, 1951, (Madhya Pradesh XXIV of 1951).
