Section 3 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
3. Application of this Act to lands held on inami, Fazindariand special tenures and application of Chapter XIV of Code.-
(1)Save as expressly provided in this Act, the provisions of this Act shall apply to lands held on inami tenure as Fazindari land or on special tenure as entered in the registers and rent rolls maintained under section 305 of the Code.(2)The provisions of Chapter XIV of the Code (inclusive of the modifications specified in the Second Schedule) shall apply to the said lands insofar as they are not inconsistent with the provisions of this Act.
