Section 88C(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[ Every person eligible to the exemption provided in sub-section (1) shall make an application in the prescribed form to the Mamlatdar within whose jurisdiction all or most of the pieces of land leased by him are situate, within the prescribed period for a certificate that he is entitled to such exemption:[Provided that where such person is a widow she may make such application before the 1st day of July 1961 notwithstanding that the period prescribed under this section has expired.] [These sub-sections were substituted for the original sub-section (2) by Bombay 38 of 1957, section 32.]]
