Section 91A in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
91A. [ Exemption to sales by or in favour of co-operative societies. [Section 91A was inserted by Maharashtra 5 of 1961, s. 13.]
- Nothing in section 69 and 91 shall apply to sales effected by , or in favour of, a Co-operated Band registered under the Bombay Co-operative Societies Act, 1925(Bombay VII of 1925)]
