122. [ Inapplicability of Central Provinces Tenancy Act, 1920, to lands acquired by Trust. [Inserted by Central Provinces and Berar Act No. XXXIV of 1949, section 36.]
- The provisions of the Central Provinces Tenancy Act, 1920, shall not apply to the land acquired or purchased by the Trust for its purposes.]The Schedule[Referred to in Section 61]Further modifications in the Land Acquisition Act, 1894
