Section 70(m) in The Bombay Tenancy and Agricultural Lands Act, 1948
(m)to determine the amount of compensation payable to [***] [The word 'protected' was, deleted, by Bombay 13 of 1956.] tenant for any improvement under section 41;(ma)[ to determine what is reasonable rent under section 43B;] [These clauses were inserted by Bombay 13 of 1956, 39(6), 39(5).](mb)to issue a certificate under section 84A, and decide under section 84B or 84C whether a transfer or acquisition of land is invalid and to dispose of land as provided in section 84C:(mc)to decide references under section 85A;(md)to decide any dispute under section 88C;
