Section 2(16A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(16A)[ "Serving member of the armed forces" means a person in the service of the armed forces of the Union: [Clauses (16A) and (16B) were inserted by Bombay 13 of 1956, Section 2(14).]Provided that if question arises whether any person is a serving member of the armed forces of the Union, such question shall be decided by the State Government, and its decision shall be final;
