Section 3(4) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(4)all land in a Bandhijama village and all Udhad land and all Ugadia land shall be liable to the payment of land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder and the provisions of the said Code and the rules relating unalienated land shall apply to such land.
