Section 33A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
33A. Definitions.
- For the purposes of sections 33B and 33C,-(i)"certificated landlord" means a person who holds a certificate issued to him under sub-section (4) of section 88C [but does not include a landlord within the meaning of Chapter III-AA holding a similar certificate] [This portion was inserted by Maharashtra 39 of 1964, Section 2, Schedule.]; and(ii)"excluded tenant" means a tenant of land to which sections 32 to 32R (both inclusive) do not apply by virtue of sub-section (1) of section 88C.
