Section 20 in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
20. Act not to apply to kauli lands.
- Nothing in this Act shall apply to kauli lands which were held on kauli tenure in a khoti village but to which the Bombay Kauli and Katuban Tenures (Abolition) Act, 1953, applies.
