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[Cites 0, Cited by 0] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(7) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(7)If, in consequence of the termination of the tenancy under this section, any part of the land leased is left with the tenant, the rent shall be apportioned in the prescribed manner in proportion to the area of the land so left with the tenant.