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[Cites 0, Cited by 3] [Section 33B(5)] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(5)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)The landlord shall be entitled to terminate a tenancy and take possession of the land leased but to the extent only of so such thereof as would result in both the landlord and the tenant holding thereafter in the total an equal area for personal cultivation - the area resumed or the area left with the tenant being a fragment, notwithstanding, and notwithstanding anything contained in section 31 of the Bombay Presentation of Fragmentation and Consolidation of Holdings Act, 1947.