Section 12 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
12. Provisions of Bombay LXVII of 1948 to govern relations of landlord and tenants.
- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of [the Bombay Tenancy and Agricultural Lands Act, 1948] [Now this Act was changed as 'The Maharashtra Tenancy and Agricultural Lands Act' by Maharashtra 24 of 2012, Schedule entry No. 33 (w.r.e.f. 1-5-1960).], to any inam village or inam land or the mutual rights and obligations of a holder and his tenants, save in so far as the said provisions are not in any way inconsistent with the express provisions of this Act.
