Section 43C in The Bombay Tenancy and Agricultural Lands Act, 1948
43C. Certain provisions not to apply to municipal or cantonment areas.
- Nothing in sections 32 to 32R (both inclusive) and 43 shall apply to lands in the [areas which on the date of the coming into force of the Amending Act, 1955 are within the limits of] [These words shall be and shall be deemed always to have been substituted with effect on and from the 1st August, 1956 for the words 'areas within the limits of' by Gujarat 36 of 1965, section 7 (w.e.f. 01-02-1966).]:-[***] [Clause (a) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order 1960.](b)a municipal Corporation constituted under Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) (Bombay LIX of 1949).[***] [Clause (c) and (d) were deleted by Gujarat 16 of 1966, section 17.]***](e)a cantonment, or(f)any area included in Town Planning Scheme under the Bombay Town Planning Act, 1954 (Bombay XXVII of 1955):Provided that if any person has acquired any right as a tenant under this Act on or after the 28th December, 1948, the said right shall not be deemed to have been affected by the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1952 (Bombay XXXIII of 1952), or (save as expressly provided in section 43D), by the Amending Act, 1955, notwithstanding the fact that either of the said Act has been made applicable to the area in which such land is situate.
