Section 30 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
30. [ Rights and privileges of tenants not to be affected. - Save as provided in this Act, the rights or privileges of any tenant under usage or for the time being in force or arising out of any contract, grant, decree or order of a court or otherwise howsoever shall not be limited or abridged.] [This section was substituted for the original by Bombay 38 of 1957, Section 10.]
