Section 4 in The Bombay land Tenure Abolition laws (Amendment) Act, 1958
4. Permanent tenants for the purpose of certain Land Tenure Abolition laws.
- For the purposes of the relevant Act specified in Part I of the Schedule, a person -(a)who on the date of the commencement of that Act was holding any tenure, land, and(b)who and whose predecessors in title, if any, were, immediately before that date for such continuous periods as aggregate to a total continuous period of twelve years or more, holding the same tenure-land or any other tenure-land, as a tenant or inferior holder under the tenure-holder for the time being on payment of an amount exceeding the assessment of the land, shall unless it is proved by the tenure-holder that he would not have been a permanent tenant on the basis of continued possession of the land under clause (b), be deemed to be a permanent tenant of the land under clause (a) and all the provisions of that Act shall apply to him as they apply to a permanent tenant.Explanation. - The assessment for the purpose of this section shall be reckoned as provided in clause (a) and (b) of section 5.
