Section 29(3) in Maharashtra Land Revenue Code, 1966
(3)Occupants - Class II shall consist of persons who,-(a)hold unalienated land in perpetuity subject to restrictions on the right to transfer;(b)immediately before the commencement of this Code hold -(i)[***] [Deleted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.](ii)elsewhere hold land in occupancy rights with restrictions on the right to transfer under any other law relating to land revenue; and(c)before the commencement of this Code have been granted rights in unalienated land under leases which entitle them to hold the land in perpetuity, or for a period not less than fifty years with option to renew on fixed rent, under any law relating to land revenue and in force before the commencement of this Code; and all provisions of this Code relating to the rights, liabilities and responsibilities of Occupants - Class II shall apply to them as if they were Occupants - Class II under this Code.
