Section 100(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)to decide whether a [person is or was at any time the part , a tenant] [These words were deemed always to have been substituted for the words 'person is a tenant' by Maharashtra 49 of 1969, s.2. Scheme.] a protected lessee or an occupancy tenant;
