Section 33 in The Bombay Tenancy and Agricultural Lands Act, 1948
33. [****] [Right of The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants to exchange land.
(1)Notwithstanding anything contained in this Act or any other law or any agreement or usage, the [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants holding lands [*] [The word 'in the same village' were deleted, by Bombay 13 of 1953, section 23(i).] as such [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants may agree and may make an application to the Mamlatdar in the prescribed form for the exchange of their tenancies to respect of the lands held by them as [*] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants.(2)On receipt of the application, the Mamlatdar after giving notice to the landlords concerned and after making an inquiry may sanction the exchange on such terms and conditions as may be prescribed and may issue certificate in the prescribed form to the applications.(3)The certificate so issued shall be conclusive of the fact of such exchange against the landlords and all persons interested in the lands exchanged.(4)Each of the two [***] [The word 'protected' was deleted, by Bombay 13 of 1953, section 23 (ii).] tenants shall on exchange hold the land on same terms and conditions on which it was held by the original tenant immediately before the exchange subject to such modifications as may have been sanctioned by the Mamlatdar.(III)[ Restriction Upon Holding Land in Excess of Ceiling Area] [This portion was substituted for sections 34 to 36, by Bombay 13 of 1953, section 24.]
