Section 2(14) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(14)"Protected tenant" means person who is recognised to be protected tenant [under section 4-A;] [These words, figure and letter were substituted for the words and figures 'under section 31' by Bombay 13 of 1956, Section 2(12).][* * *] [Clause (15) was deleted by Bombay 13 of 1956, Section 2(13).]
