Section 33(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in this Act or any other law or any agreement or usage, the [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants holding lands [*] [The word 'in the same village' were deleted, by Bombay 13 of 1953, section 23(i).] as such [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants may agree and may make an application to the Mamlatdar in the prescribed form for the exchange of their tenancies to respect of the lands held by them as [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants.
