Section 84IA in The Bombay Land Revenue Code, 1879
84IA. [ Sections 83 and 84 not to apply to certain tenancies. [Section 84-IA was inserted by Bombay LXVII of 1948, section 90 read with Bombay 13 of 1956.]
- The provisions of sections 83 and 84 shall cease to apply to tenancies to which the provisions of the Bombay Tenancy and Agricultural Lands Act, [1948 (Bombay LX.VII of 1948), or as the case may be, of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 (Bombay XCIX of 1958), apply].]
