Section 3 in Bombay Hindu Women's Rights to Property (Extension to Agricultural Land) Act, 1947
3. Term "property" in Acts No. XVIII of 1937 and No. XI of 1938 to include agricultural land.- The term "Property" in the Hindu Women's Bights to Property Act, 1937 (Bom. XVIII of 1937), and the Hindu Women's Rights to Property (Amendment) Act, 1938 (XI of 1938), as in force in the Province of Bombay, shall include, and shall be deemed always to have included, agricultural land:
Provided that nothing in this Act shall affect any rule of succession prescribed for tenants' rights in agricultural land by any special law for the time being in force.
