Section 45 in The Bombay Tenancy and Agricultural Lands Act, 1948
45. Vesting of estate in management.
- [(1)] [Section 45 was renumbered as sub-section (1) of that section, by Bombay 33 of 1952, section 12.] On the publication of the notification under section 44, the estate in respect of which the notification has bee published shall, so long as the management continues, vest in the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government. Such management shall be deemed to commence from the date on which the notification is published and the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government shall appoint a Manager to be in charge of such estate.(2)[ Notwithstanding the vesting of the estate in the State Government under subsection (1), the tenant holding the lands on lease comprised in the estate shall, save as otherwise provided in this Chapter, continue to have the same right and shall be subject to the same obligations, as they have or are subject under the preceding Chapters in respect of the lands held by them on lease.] [Sub-section (2) was added, by the Adaptation of Laws Order, 1950.]
