Section 2(6A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(6A)[ "to hold land" as an owner or tenant shall, for the purposes of clause (2D) of this section and sections 32A, 32B, 34 and 35, mean to be area of land fixed as an economic holding under section 6 or 7; [Clause (6A) and (6B), were inserted by Bombay 13 of 1956, section 2(5).]
