Section 64(9) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(9)If a tenant refuses or fails to purchase the land or a dwelling house offered to him under this section, and the and or the dwelling house, as the case may be, is sold to any other person under this section, the landlord shall be entitled to evict such tenant and put the purchaser in possession.] [This section was inserted by Bombay 13 of 1956, Section 3.]
