Section 43(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Any transfer [* * *] [The words 'or partition' were deemed always to have been deleted by Maharashtra 5 of 1982, Section3(b).] of land in contravention of sub-section (1) shall be invalid.] [This portion was added by Maharashtra 9 of 1961, Section 20(ii).]
