Section 3 in The Bombay land Tenure Abolition laws (Amendment) Act, 1958
3. Persons entered in record of rights, etc., as inferior holders, permanent holders or permanent tenants to be deemed to be so for purposes of certain Act and rules.
- A person shall, within the meaning of the relevant Land Tenure Abolition law, be deemed to be an inferior holder a permanent holder or, as the case may be, a permanent tenant, on the date of the abolition of the relevant land tenure, if his name has been recorded in the record of rights or other public or revenue record as an inferior holder, permanent holder or permanent tenant in respect of any tenure-land-(a)on the date of the abolition of the relevant land tenure, or(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(c)in pursuance of an order issued by the Mamlatdar in respect of an entry under section 6 of this Act.
