Section 22 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
22. Provisions of Bombay LXVII of 1948 to govern relations of landlord and tenants.
- Nothing in this Regulation shall in any way deemed to affect the application of any of the provisions of the Bombay Tenancy and Agricultural Lands Act 1948 to any Mehwassi land or the mutual rights and obligations of a landlord of such land and his tenants, save in so far as the said provisions are in any way inconsistent with the express provisions of this Regulation.
