Section 70(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(b)to decide whether a [person is, or was at any time in the past, a tenant] [These words were deemed always to have been substituted for the words 'person is a tenant' by Maharashtra 49 of 1969, Section 2, Schedule.] or a protected tenant [or a permanent tenant] [These words were inserted by Bombay 13 of 1956, Section 39(1).];
