Section 128(e) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(e)to a holding taken under the management of the Court of Wards or of a Government officer appointed in his official capacity as a guardian under the Guardians and Wards Act, 1890 [***] [The portion begining with 'or to the lands taken under management temporarily' and ending with 'rightful holders' was deleted, ibid, s. 17 (ii).]
