Section 2(16A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(16A)[ "serving member of the armed force" means a person in the service of the armed forces of the Union; provided that if question arises whether any person is a serving member of the armed forces of the Union, such question shall be decided by the State Government, and its decision shall be final; [Clause (16A) and (16B) were inserted, by Bombay 13 of 1956, section 2(14).]
