Section 28 in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
28. Provisions of Bombay LXVII of 1948 to govern the relations of landlord and tenants.
- Nothing in this Act shall in any way be deemed to affect the application of any of the provisions of the Bombay Tenancy and Agricultural Lands Act, 1948 to any alienated land or the mutual rights and obligations of a landlord and his tenants save in so far as the said provisions are not in any way inconsistent with the express provisions of this Act.
