Section 3(b) in The Bombay land Tenure Abolition laws (Amendment) Act, 1958
(b)in pursuance of orders issued during the course of any proceedings under the relevant Land Tenure Abolition law or as the case may be, the Bombay Land Revenue Code, 1879 -(i)before the commencement of this Act, of(ii)after the commencement of this Act in cases in which inquiries were pending at the commencement of this Act, or
