78. Saving of operation of section 74 in certain cases.
- Nothing in [section 74] [These word and figures were substituted for the words and figures 'sections 75 and '76', by Bombay 4 of 1913, section 34.] shall affect-[***] [Clause (a) and the letter '(b)' repealed, by Bombay 4 of 1913, section 34.][****] [Clause (a) and the letter '(b)' repealed, by Bombay 4 of 1913, section 34.] the validity of the terms or conditions of any lease or other express instrument under which land is, or may hereafter be, held from [the [Government] [The word 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]].
