Section 2(1)(h) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"relevant tenancy law" means -

(i)in relation to the Bombay area of the State, the Bombay Tenancy and Agriculture Lands Act, 1948;

(ii)In relation to the Hyderabad area of the State, the Hyderabad Tenancy and Agricultural Lands Act, 1950;

(iii)in relation to the Vidarbha region of the State, the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958;

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