Section 70(n) in The Bombay Tenancy and Agricultural Lands Act, 1948
(n)to take measures for putting the tenant or landlord or the agricultural labourer or artisan [or person carrying on an allied pursuit] [These words were inserted by Bombay 13 of 1956, section 39(7).] into the possession of the land or dwelling house under this Act; [**] [The word 'and' was deleted, by Bombay 13 of 1956, section 39(7).];(na)[ to decide all maters relating to the construction of water course under chapter V-A;] [This clause was inserted, by Bombay 13 of 1956, section 39(8).](nb)[ to issue temporary injunction;] [Clause (nb) was inserted by Gujarat 5 of 1973, section 17(2).]
