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

State of Maharashtra - Subsection

Section 33B(6) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(6)The tenancy of any land left with the tenant after the termination of the tenancy under this section shall not at any time afterwards be liable to termination again on Me ground that the landlord bona fide requires that land for personal cultivation.