Section 32F(1)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 8] [Section 32F(1)] [Section 32F] [Entire Act]

State of Maharashtra - Subsection

Section 32F(1)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)where the landlord is a minor, or a widow, or a person subject to any mental or physical disability [* * * * *] [The words 'or a serving member of the armed forces' were deleted by Maharashtra 39 of 1964, Section 2 Schedule.] the tenant shall have the right to purchase such land under section 32 within one year from the expiry of the period during which such landlord is entitled to terminate the tenancy under section 31 [and for enabling the tenant to exercise the right of purchase, the landlord shall send an intimation to the tenant of the fact that he has attained majority, before the expiry of the period during which such landlord is entitled to terminate the tenancy under section 31] [These words and figures were added, by Maharashtra 49 of 1969, Section 2, Schedule.] :

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State of Maharashtra - Subsection

Section 32F(1)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948