Section 2(1)(g) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

(g)“relevant tenancy law” means—

(i)in relation to the Vidarbha region of the State, the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958,

(ii)in relation to the Hyderabad area of the State, the Hyderabad Tenancy and Agricultural Lands Act, 1950, and

(iii)in relation to the rest of the State, the Bombay Tenancy and Agricultural Lands Act, 1948;

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