Section 3(2) in Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
(2)the right of any person to hold a Bandhijama village or land therein or to hold Udhad land on partial exemption from payment of land revenue or to hold Ugadia land on payment to the State Government of a fixed and immutable assessment shall be deemed to have been extinguished;
