Section 32S in The Bombay Tenancy and Agricultural Lands Act, 1948
32S. Definitions.
- For the purpose of sections 32T and 32U-(i)`certified landlord' means a person who holds a certificate issued to him under sub-section (4) of section 88C; [but does not include a landlord within the meaning of Chapter III-AA holding a similar certificate] [These words, figures and letters were inserted by Gujarat 24 of 1965, section 6.]; and(ii)`excluded tenant' means a tenant of land to which the provisions of sections 32 to 32R (both inclusive) do not apply by virtue of sub-section (1) of section 88C.
