Section 18 in The Maharashtra Personal Inams Abolition Act, 1953
18. Provisions of Bombay LXVII of 1948 to govern the relations of inamdar and tenants.
- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948, to any inam village or inam land or the mutual rights and obligations of an inamdar and his tenants, save in so far as the said provisions are not in any way inconsistent with the express provisions of this Act.
