Section 88AI in The Maharashtra Tenancy and Agricultural Lands Act, 1948
88AI. [ Special provisions in respect of tenants of certain lands in villages specified in Schedule IV. [ Section 88-AI was inserted by Bombay 83 of 1958, Section 16.]
- Where any land, being land situate in any of the villages specified in Schedule IV was not included within the limits of the former municipalities of Malad, Kandivali, Borivali and Mulund immediately before the first day of February, 1957, and a tenant of the land would have been deemed to have purchased the land under section 32 but for the Government Notification in the Revenue Department No. TNC. 5157/32/90-M, dated the 29th March, 1957, issued under clause (b) of section 88 in respect of the said villages, such tenant shall, notwithstanding the said notification, be deemed to have purchased the land under section 32 on the relevant date specified in that section and the provisions of sections 32 to 32R and section 43 shall apply to such purchase accordingly.]
