Section 88(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)the provisions of sections 32 to 32R shall so far as may be applicable apply to the purchase of land by the permanent tenant under this section.] [This proviso was inserted, by Gujarat 16 of 1960, section 27 (l)(iii).][Explanation. - For the purposes of [clause (a) of this sub-section] [This Explanation was added by Bombay 63 of 1958, section 15.] land held as inam or watan for service useful to Government and assigned as remuneration to the person actually performing such service for the time being under section 23 of the Bombay Hereditary Offices Act, 1874 (Bombay Ill of 1874), or any other law for the time being in force shall be deemed to be land belonging to Government.]
