Section 8(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)As soon as may be after this act comes into force the Tahsildar shall cause a list of persons, other than permanent tenants, who are deemed to be tenants under sub-section (1) of Section 6 to be prepared for entry in the Record of Rights in accordance with the provisions of Chapter X-A of the Code.
