Section 7 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
7. Saving of recognised alienation.
- Nothing in section 3 of the Exemptions from the Land Revenue (No. 2) Act 1863, shall affect the rights of any person in respect of any land in a Bhagdari or Narwadari village, the alienation of which land in favour of such person may have been recognised under the provisions of special contract with the Crown or any law for the time being in force.
