Section 35 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
35. Where land is sold for recovery of loan advanced under any law the right of tenant to stand extinguished.
- Notwithstanding anything contained in this Act where any WO is attached and sold for the recovery of any loan advanced before the commencement of the Berar Regulation of Agricultural Leases Act, 1951,(Madhya Pradesh XXIV of 1951) in the districts of Akola, Amraoti, Buldana and Yeotmal or the Code, in he districts of Nagpur, Chanda, Wardha and Bhandara, under the Land Improvement Loans Act, 1883(XIX of 1883) or the agriculturists Loans Act, 1884,(Madhya Pradesh II of 1854) the right of any person as a tenant of such land shall stand extinguished.
