Section 7 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
7. Disposal of balance of lands after purchase by permanent tenant or tenant or sub-tenant.
- Out of the Mehwassi land in possession of a permanent tenant or tenant or subtenant, land which such permanent tenant or tenant or sub-tenant is not deemed to have purchased under clause (a) of sub-section (1) of section 6 shall stand surrendered to the Mehwassi under section 15 of the Bombay Tenancy and Agricultural Lands Act, 1948, as if it were land surrendered to him by the permanent tenant or, as the case may be, tenant or sub-tenant and shall be liable to be disposed of in the manner laid down in the said section 15.
