Section 88CC in The Maharashtra Tenancy and Agricultural Lands Act, 1948
88CC. [ Provisions of Act not to apply in relation to certain leases. - Notwithstanding anything contained in this Act, a person who does not belong to a Scheduled Tribe shall, after the commencement of the Maharashtra Land Revenue Code and Tenancy Laws (Amendment) Act, 1974, not have the right to purchase under this Act the land duly leased to him with the previous sanction of the Collector under the provisions of section 36 or section 36A of the Maharashtra Land Revenue Code, 1966.] [Section 88CC was inserted by Maharashtra 35 of 1974, Schedule.]
[88CA . Sections 32 to 32R not to apply to certain service lands. - Nothing in sections 32 to 32-A (both inclusive), [33-A, 33-B and 33-C] [Section 88CA was inserted by Bombay 63 of 1958, Section 18.] shall apply to land held as inam or watan for service useful to Government but not assigned as remuneration to the person actually performing such service for the time being under section 23 of the Bombay Hereditary Offices Act, 1874, or any other law for the time being in force.]
