Section 70(b) in The Bombay Tenancy and Agricultural Lands Act, 1948
(b)to decide whether a person [is or was a tenant] [These words were substituted for the words 'tenant by Gujarat 5 of 1973, section 17(1).] or a protected tenant [or a permanent tenant] [These words were inserted by Bombay 13 of 1956, section 39(1).];
