Section 2(30) in Maharashtra Land Revenue Code, 1966
(30)"relevant tenancy law" means-(a)in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;(b)in the Hyderabad area of the State of Maharashtra, the Hyderabad Tenancy and Agricultural Lands Act, 1950;(c)in the Vidarbha region of the State,of Maharashtra, the Bombay Tenancy and Agricultural Land (Vidarbha Region) Act, 1958;
