Section 43D in The Maharashtra Tenancy and Agricultural Lands Act, 1948
43D. [Termination of tenancy.] [[Section 6 of Maharashtra 10 of 1977 reads as follows:-
'6. Savings.Notwithstanding the deletion of section 43D of the Bombay Tenancy Act and of section 61, of the Vidarbha Tenancy Act, where proceedings for termination of tenancies are pending before the appropriate authority under any such Act and landlord has taken possession of the land on or before the date of Introduction of the Maharashtra Tenancy Laws, and the Maharashtra Regional and Town Planning (Amendment) Bill, 1976, in the Maharashtra legislative Assembly then such proceedings shah be continued and disposed of by such authority, as if, this Act had not been passed, in all other cases, notwithstanding any judgment, decree or order of any court, tribunal or authority, such pending proceedings shall abate, and the tenant snail continue to hold the land in accordance with the provisions of the Bombay Tenancy Act, or as the case may be, the Vidarbha Tenancy Act.']]- Deleted by Maharashtra 10 of 1977, section 3.
