Section 1 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
1. Short title and extent.
(1)This Act may be called [the Maharashtra Tenancy and Agricultural Lands Act] [This Short Lille was substituted for the Short title 'the Bombay Tenancy and Agricultural Lands Act, 1948' by Maharashtra 24 of 2012, Schedule entry No. 33, (w.r.e.f. 1-5-1960).].(2)It extends to the [Bombay area of the State of Maharashtra] [These words were substituted for the words 'Pre-Reorganisation State of Bombay excluding the transferred territories' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
