Section 337 in Maharashtra Land Revenue Code, 1966
337. Construction of reference.
(1)Any reference in any law in force in the Vidarbha region of the State, to -(a)(i)a malik makbuza;(ii)a raiyat malik;(iii)an absolute occupancy tenant;(iv)an occupant;(v)an ante-alienation tenant;(vi)a tenant of antiquity;(vii)a Bhumiswami;shall be deemed to be a reference to Occupant - Class-I; and(b)(i)an occupancy tenant;(ii)a raiyat;(iii)a tenant;(iv)a permanent tenant;(v)a Bhumidhari;shall be deemed to be a reference to Occupant - Class-II.(2)Any reference in any law or in any instrument or other document to the expressions "Mamlatdar, Mahalkari, Patwari, Patwari Circle" shall, unless a different intention appears, be construed as a reference to the corresponding expressions "Tahsildar, Naib-Tahsildar, Talathi and Saza"; and in all suits, or other legal proceeding before any court, tribunal or authority pending on the commencement of this Act in which or to which any of the authorities first mentioned is a party, the authority corresponding thereto shall be deemed to be substituted therefor.
