Section 88B(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)[ Notwithstanding anything contained in sub-section (1), nothing in the foregoing provisions of this Act shall apply to lands leased for cultivation with the help of sewage, whether before or after the commencement of the Amending Act, 1955 by a local authority in discharge of its duties and functions relating to the establishment and maintenance of a farm for the disposal of sewage under the law under which such local authority is constituted.] [Sub-section (3) was inserted by Gujarat 36 of 1965, section 19(2) with effect on and from the date on which Amending Act, 1955 came into force.]
