Section 64A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
64A. [ Exemption to sales by or in favour of co-operative societies. [This section was inserted by Bombay 12 of 1951, Section 7.]
- Nothing in sections 63 and 64 shall apply to sales effected by or in favour of a co-operative society under the Bombay Co-operative Societies Act, 1925.]
