Section 88CB in The Maharashtra Tenancy and Agricultural Lands Act, 1948
88CB. [ Sections 32 to 32R not to apply to Saranjam. - Nothing in sections 32 to 32-R (both inclusive) shall apply, or shall be deemed ever to have applied to any land held as saranjam on the date of the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1962.] [Section 88CB was inserted by Maharashtra 36 of 1962, Section 2.]
