Section 60 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
60. Certain provisions not to apply to municipal ares.
- Nothing in sections [38, 39 and 39A and sections 43 to 44] [This portion was substituted for the figures and word '38 to 44' by Maharashtra 2 of 1962, s. 15.] (both inclusive), 46 to 50 (both inclusive) and section 57 'shall apply to lands in the areas within the limits of a municipality constituted under the Central Provinces and Berar Municipalities Act, 1922,(C.P Berar II of 1922) and within the limits of the City of Nagpur as constituted under the City of Nagpur Corporation Act, 1948 excluding the areas of the villages specified Schedule IV :Provided that, if any person has acquired any right under the Berar Regulation of Agricultural Lands Act, 1951(M.P Act XXIV of 1951) the said right shall not be deemed to have been affected by this section, [save as provided in Section 61.] [The words and figures 'save as provided in section 61' were deleted by Maharashtra 10 of 1977, s. 4.]
