Section 43C in The Maharashtra Tenancy and Agricultural Lands Act, 1948
43C. Certain provisions not to apply to municipal or cantonment areas.
- [Nothing in sections 31] [These words and Figures were substituted for the words and figures 'Nothing in section 32' by Maharashtra 10 of 1977, Section 2(1).] to 32R (both inclusive) [33A, 33B, 33C] [These figures and letters were inserted by Maharashtra 9 of 1961, Section 22.] and 43 shall apply to lands in the areas within the limits of-(a)Greater Bombay,(b)a municipal corporation constituted under Bombay Provincial Municipal Corporations Act, 1949,(c)a municipal borough constituted under the Bombay Municipal Boroughs Act, 1925,(d)a municipal district constituted under the Bombay District Municipal Act, 1901,(e)a cantonment, or(f)any area included in a Town Planning Scheme under the Bombay Town Planning Act, 1954:Provided that if any person has acquired any rights as a tenant under this Act on or after the 28th December, 1948, the said right shall not be deemed to have been affected by the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952, or [* * *] [The brackets, words, figures and letter ['save as expressly provided in section 43(D)], were deleted by Maharashtra 10 of 1977, Section 2(2).] by the Amending Act, 1955, notwithstanding the fact that either of the said Act has been made applicable to the area in which such land is situate.
