Section 2(11) in The Bombay Tenancy and Agricultural Lands Act, 1948
(11)"person" includes [a joint] [These words were substituted for the words 'an undivided' by Bombay 13 of 1956, section 2(10).] [***] [The word 'Hindu' was deleted by Bombay 38 of 1957, section 2(2).] family;
