Section 8 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
8. Application of Bombay Tenancy and Agricultural Lands Act, 1948.
- If any watan land has been lawfully leased and such lease is subsisting on the appointed day, the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948, shall apply to the said lease and the rights and liabilities of the holder of such land and his tenant or tenants shall, subject to the provisions of this Act, be governed by the provisions of the said Act.Explanation. - For the purposes of this section the expression 'land' shall have the same meaning as is assigned to it in the Bombay Tenancy and Agricultural Lands Act, 1948.
