Section 81(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)An offence for the contravention of the provisions of [section 11 or sub-section (2) of section 26 or section 29] [This portion was substituted for the words and figures 'section 9 or 11' by Bombay 13 of 1956, section 42(a).] shall be cognizable.
