Section 17(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)If a landlord to whom the site referred to in section 16 belongs intends to sell such site, the tenant at the expenses of whom or whose predecessor-in-title, a dwelling house is built thereon shall be given in the manner provided in subsection (2) of the first option of purchasing the site at a value determined by the Tribunal.
