Section 2(14) in The Bombay Tenancy and Agricultural Lands Act, 1948
(14)"protected tenant" means a person who is recognised to be a protected tenant [under section 4A] [These words, figure and letter were substituted for the words and figures 'under section 31', by Bombay 13 of 1956, section 2(12).];[***] [Clause (15) was deleted, by Bombay 13 of 1956, section 2(13).]
