Section 2(10A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(10A)[ "permanent tenant" means a person- [Clause (10A) was inserted by Bombay 13 of 1956, section 2(9).](a)who immediately before the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (Bombay XIII of 1956) (hereinafter called "the Amending Act, 1955"),-(i)holds land as mulgenidar or mirasdar; or(ii)by custom, agreement, or the decree or order of a Court holds the land on lease permanently; or(b)the commencement or duration of whose tenancy cannot satisfactorily be proved by reason of antiquity;and includes a tenant whose name or the name of whose predecessor-in-title has been entered in the record of rights or in any public record or in any other revenue record as a permanent tenant immediately before the commencement of the Amending Act, 1955];
