Section 2(9b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(9b)"relevant tenancy law" means-(a)[ in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;] [Sub-clause (a) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the Hyderabad Tenancy and Agricultural Lands Act, 1950;(c)[ in the Vidarbha region of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958;] [Sub-clause (c) was substituted by Maharashtra 19 of 1966, Section 2(b).](d)[* * * *] [Sub-clause (d) was omitted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
