Section 337(1) in Maharashtra Land Revenue Code, 1966
(1)Any reference in any law in force in the Vidarbha region of the State, to -(a)(i)a malik makbuza;(ii)a raiyat malik;(iii)an absolute occupancy tenant;(iv)an occupant;(v)an ante-alienation tenant;(vi)a tenant of antiquity;(vii)a Bhumiswami;shall be deemed to be a reference to Occupant - Class-I; and(b)(i)an occupancy tenant;(ii)a raiyat;(iii)a tenant;(iv)a permanent tenant;(v)a Bhumidhari;shall be deemed to be a reference to Occupant - Class-II.
