Section 2(6C) in The Bombay Tenancy and Agricultural Lands Act, 1948
(6C)[ "to hold land" as an owner or tenant shall, for the purposes of clause (2D) of this section and sections 32A, 32B, 34 and 35, mean is be lawfully in actual possession of land as an owner or tenant, as the case may be] [Clause (6C) was inserted by Bombay 15 of 1957, section 2(e).];
