Section 2 in The Bombay land Tenures Abolition (Amendment) Act, 1956
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(1)"Land Tenure Abolition Act" means an Act specified in column 1 of the First Schedule;(2)"relevant date" in relation to the person whose rights or interest in property have been abolished, extinguished or modified under a Land Tenure Abolition Act, means the date on which the said Act came into force or if the said Act has provided any other date for such abolition, extinguishment or modification, such other date under that Act;(3)"Schedule" means a Schedule appended to this Act.
