Section 33(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)Each of the two [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants shall on exchange hold the land on the same terms and conditions on which it was held by the original tenant, immediately before the exchange subject to such modifications as may have been sanctioned by the Mamlatdar.[(II-A) Termination of tenancy by landlords, and purchase by tenants, of lands to which section 88C applies] [This heading and sections 33A and 33C were inserted by Maharashtra 9 of 1961, Section 16.]
