Section 2 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
2. Abolition of Bhagdari and Narwadari tenures.
- With effect from and on the date on which this Act comes info force,-(1)the Bhagdari and Narwadari tenures shall, wherever they prevail, be deemed to have been abolished;(2)all the incidents of the said tenures attaching to any land held on such tenures shall be deemed to have been extinguished;(3)any declaration made by the Provincial Government under section 6 of the Bhagdari and Narwadari Act, 1862, shall be deemed to have been cancelled.
