Section 31A(d) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(d)[ The land leased stands in the record of rights or in any public record or similar revenue record on the 1st day of January, 1952 and thereafter during the period between the said date and the appointed day in the name of the landlord himself, or of any of his ancestors [but not of any person from whom title is derived, whether by assignment or Court sale or otherwise)] [This clause was substituted for the original by Bombay 15 of 1957, Section 7.], or if the landlord is a member of a joint family, in the name of a member of such family.]
