Section 65(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Or the assumption of the management, such land shall vest in the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government during the continuance of the management and the provisions of Chapter IV shall mutatis mutandis apply to the said land:[Provided that the manager may in suitable cases give such and on lease at rent even equal to the amount of its assessment:Provided further that, if the management of the land has been assumed under sub-section (1) on account of the default of the tenant, such tenant shall cease to have any right or privilege under Chapter II or III, as the case may be, in respect of such land, with effect from the date on and from which such management has been assumed.] [This proviso was substituted for the original proviso, by Bombay 13 of 1956, Section 35(2).]
