Section 33C(1)(iii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 33C(1)] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(1)(iii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(iii)the landlord, not belonging to any of the categories specified in sub-section (4) of section 33B, has not terminated the tenancy on any of the grounds specified in section 14, or has so terminated the tenancy but has not applied to the Mamlatdar on or before the 31st day of March, 1962 under section 29 for possession of the land:

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State of Maharashtra - Subsection

Section 33C(1)(iii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948