Section 24 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
24. Power to apply to sections 22 and 23 to dwelling houses occupied by agricultural labourers, etc.
- The State Government may, by notification in the Official Gazette, direct that the provisions of Sections 22 and 23 shall apply-(a)to the dwelling houses or sites thereof occupied by agricultural labourers and artisans; or(b)to the lands held on lease by persons carrying on an allied pursuit for the purpose of such pursuit, in any particular area specified in the notification.
