Section 2(6C) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(6C)[ "to hold land" as an owner or tenant shall, for the purpose of clause (2D) of this section and [sections 32(1B), 32A], [This clause was inserted by Bombay 15 of 1957, Section 2(c).] 32B, [and 63], [The word and figures 'and 63' were substituted for the figures and word '34 and 35' by Maharashtra 27 of 1961, section 48, second Schedule.] mean to be lawfully in actual possession of land as an owner or tenant, as the case may be;]
