Section 88B(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[ For the purposes of this section a certificate granted by the Collector after holding an inquiry, that the conditions in the proviso to sub-section (1) are satisfied by any trust shall be conclusive evidence in that behalf.] [Sub-section (2) was inserted by Bombay 38 of 1957, section 31.]
