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[Cites 0, Cited by 0] [Section 33B(5)] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(5)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(c)The land leased stands in the Record of Rights (or in any public record or similar revenue record) on the 1st day of January, 1952 and thereafter until the commencement date in the name of the landlord himself, or of any of this ancestors (but not of any person from whom title is derived by assignment or Court sale or otherwise) or if the landlord is a member of a joint family, in the name of a member of such family.