Section 2(2) in The Bombay land Tenures Abolition (Amendment) Act, 1956
(2)"relevant date" in relation to the person whose rights or interest in property have been abolished, extinguished or modified under a Land Tenure Abolition Act, means the date on which the said Act came into force or if the said Act has provided any other date for such abolition, extinguishment or modification, such other date under that Act;
