Section 73AD(2) in The Bombay Land Revenue Code, 1879
(2)Nothing in sub-section (1) shall apply to the documents of transfers of occupancies of persons belonging to any of the Scheduled Tribes made before the said date, but presented for registration after the said date.Explanation. - In this section, the expressions "prescribed" and "Scheduled Tribes" shall have the same meanings as the said expressions have in clauses (i) and (ii) respectively of the Explanation to section 73AA],
