Section 130A in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
130A. [ Provisions of Act not to apply in relation to certain leases. [Section 130A was inserted by Maharashtra 35 of 1974 Scheme.]
- Notwithstanding anything contained in this Act, a person who does not belong to a scheduled Tribe shall, after the commencement of the Maharashtra Land Revenue Code And Tenancy Laws (Amendment) Act, 1974,(Maharashtra XXV of 1974) not have the right to purchase under the Act the duly leased to him the previous sanction of the Collector under the provisions of section 36 or section 36A of the Maharashtra Land Revenue Code, 1966,(Maharashtra XLI of 1966).]
