Section 10 in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
10. Provisions of Bombay LXVIII of 1948 to govern relations of estate holder 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 Agriculture Lands Act, 1948, to any of the lands in any estate or the mutual rights and obligations of an estate holder and his tenants, save in so far as the said provisions are not in any way inconsistent with the express provisions of this Act.
