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Bombay Presidency - Section

Section 4 in The Bombay land Tenures Abolition (Amendment) Act, 1956

4.

[Amendments made by section 4 have been incorporated in the relevant Bombay Acts.]First Schedule[See sections 2 and 3]
  Acts Provisions
1. The Bombay Maleki Tenure Abolition Act, 1949 (Bombay LXI of1949). Section 5.
2. The Bombay Taluqdari Tenure Abolition Act, 1949 (Bombay LXIIof 1949). Sections 7 and 14.
3. The Bombay Khoti Abolition Act, 1949 (Bombay VI of 1950). Section 12.
4. The Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950(Bombay LX of 1950). Sections 6, 7 and 9.
5. The Bombay Watwa Vazifdari Rights Abolition Act, 1950 (BombayLXII of 1950). Section 4.
6. The Salsette Estates (Land Revenue Exemption Abolition) Act,1951 (Bombay XLVII of 1951). Section 7.
7. The Bombay Land Tenures Abolition (Amendment) Act, 1953(Bombay XXXVIII of 1953). Section 2.
8. The Bombay Personal Inams Abolition Act, 1952 (Bombay XLII of1953). Sections 6, 10 and 17.
9. The Bombay Merged Territories (Ankadia Tenure Abolition) Act,1953 (Bombay XLIII of 1953). Sections 6 and 7.
10. The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953(Bombay XLIV of 1953). Section 7.
11. The Bombay Merged Territories (Baroda Mulgiras TenuresAbolition) Act, 1953 (Bombay XLV of 1953). Sections 5, 8 and 15.
12. The Bombay Merged Territories (Baroda Watan Abolition) Act,1953 (Bombay XLVI of 1953). Sections 5, 6 and 8.
13. The Bombay Merged Territories Matadari Tenure Abolition Act,1953 (Bombay XLVIII of 1953). Sections 6, 7 and 8.
14. The Bombay Service Inams (Useful to Community) Abolition Act,1953 (Bombay LXX of 1953). Sections 6 and 7.
15. The Bombay Merged Territories (Janjiras and Bhor) KhotiTenure Abolition Act, 1953 (Bombay LXXI of 1953). Section 14.
16. The Bombay Merged Territories and Areas (Jagirs Abolition)Act, 1953 (Bombay XXXIX of 1954). Sections 11, 12, 13 and 14.
17. The Bombay Bhil Naik Inams Abolition Act, 1955 (Bombay XXI of1955). Section 7.
18. The Bombay Merged Territories Miscellaneous AlienationsAbolition Act, 1955 (Bombay XXII of 1955) Sections 14, 15, 16 and 18.
Second Schedule(See section 4)[Amendments made by the Second Schedule have been Incorporated In the relevant Bombay Acts].