Section 8 in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
8. Application of existing tenancy law.
- If any watan land was been lawfully leased and such lease is subsisting on the appointed day, the provisions of the relevant tenancy law shall apply to the said lease, and the rights and liabilities of the holder of such land his tenant or tenants shall, subject to the provisions of this Part, be governed by the provisions of that law:Provided that, for the purposes of application of the provisions of the relevant tenancy law in regard to the compulsory purchase of land by a tenant, the leases shall be deemed to have commenced from the date of the regrant of the land under section 5 or 6 or 9, as the case may be.Explanations. - For the purposes of this section, the expression "land" shall have the same meaning as is assigned to it in the relevant tenancy law.
