Section 88B(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)[ For the purposes of this section, a certificate granted by the Collector, after holding an inquiry, that the conditions in the proviso to sub-section (1) are satisfied by any trust shall be conclusive evidence in that behalf] [Section 888 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 38 of 1957, Section 31.].
