Section 3(3) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(3)the right on the part of any person in respect of Bandhijama village or of any land therein or in respect of any Ugadia land in limitation of the right of the State Government to assess such village or land or Ugadia land to land revenue in accordance with the provisions of the Code shall be deemed to have been extinguished; and
