Section 46(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)So long as the management continues the holder of the estate shall be incompetent,-(a)to enter into any contract involving the estate in pecuniary liability,(b)to mortgage, charge, lease or alienate the property under management or any part thereof; or(c)to grant valid receipts for the rents and profits arising or accruing therefrom:Provided that nothing contained in this section shall be deemed to preclude the Manager from letting and the holder from taking the whole or a part of such estate on such terms consistent with this Act as may be agreed upon between the parties;
