Section 31(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)Where a landlord is a minor, or a widow, or a person subject to mental or physical disability [* * *] [The words 'or a serving member of the armed forces' deleted by Maharashtra 39 of 1964, Section 2 Schedule.] then such notice may be given [and an application for possession under section 29 may be made,] [These words were inserted by Bombay 38 of 1957, Section 11(1).] -(i)by the minor within one year from the date on which he attains majority;(ii)by the successor-in-title of a widow within one year from the date on which her interest in the land ceases to exist;(iii)within one year from the date on which mental or physical disability ceases to exist; and[* * *] [Clause (iv) was deleted by Bombay 39 of 1964, Section 2 Schedule.][Provided that where a person of such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March, 1958 the share of such person in the joint family has been separated by metes and bounds and the Mamlatdar on inquiry, is satisfied that the share of such person in the land is separated having regard to the area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property, and not in a larger proportion.] [This proviso was inserted by Bombay 38 of 1957, Section 11(2).]
