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Bombay Presidency - Section
Section 61 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
61. [Termination of tenancy].
- [***] [Deleted by Maharashtra 10 of 1977, s.5.][Added by Maharashtra Act No. 1 of 2014, dated 7.2.2014.]| 61.Notwithstanding the deletion of section 43D of the Maharashtra Tenancy Act and of section 61 of the Vidarbha Tenancy Act, where proceedings for termination of tenancies are Pending before the appropriate authority under any such Act and the landlord has taken possession of the land on or before the date of introduction of the Maharashtra Tenancy Laws and the Maharashtra Regional and Town Planning (Amendment) Bill, 1976,(L.A Bill No. XXXIX of 1976) in the Maharashtra Legislative Assembly, then such proceedings shall be continued and disposed of by such authority, as if, this Act had not been passed, in all other cases, notwithstanding any judgement, decree or order of , any court, tribunal or authority, such pending proceedings shall abate, and the tenant shall continue to hold the land in accordance with the provisions of the Maharashtra Tenancy Act, or as the case may be, the Vidarbha Tenancy Act. |