Section 87A in The Bombay Tenancy and Agricultural Lands Act, 1948
87A. [ Saving in respect of provisions of Land Tenures Abolition Acts. [This section was inserted by Bombay 13 of 1956, section 47.]
- Nothing in this Act shall affect the provisions of any of the Land Tenures Abolition Acts, specified in Schedule III to this Act, in so far as such provisions relate to the conferment of right of an occupant in favour of any inferior holder or tenant in respect of any and held by him.]
