Section 26 in The Bombay Inams (Kutch Area) Abolition Act, 1958
26. Provisions of Bombay LXVII of 1948 as applied to Kutch to govern relations of landlord and tenants.
- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948, as applied to Kutch to any inam land or the mutual rights and obligations of a landlord and his tenants save in so far as the said provisions are in any way inconsistent with the express provisions of this Act.
