Section 88CA in The Bombay Tenancy and Agricultural Lands Act, 1948
88CA. [ Sections 32 to 32R not to apply to certain service lands. [Section 88CA was inserted by Bombay 63 of 1958, section 18.]
- Nothing in sections 32 to 32R (both inclusive) shall apply to land held as inam or watan for service useful to Government but not assigned as remuneration to the person actually performing such service for the time being under section 23 of the Bombay Hereditary Offices Act, 1874 (Bombay Ill of 1874), or any other law for the time being in force.]
