Section 32Q(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)Nothing in this section shall affect the rights of holder of any such encumbrances to proceed to enforce against the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 15(b).] his right it. any other manner or any other law for the time being in force.
