Section 40 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
40. [ Continuance to tenancy on death of tenant. - (1) Where a tenant (other than a permanent tenant) dies, the landlord shall be deemed to have continued the tenancy on the same terms and conditions on which such tenant was holding it at the time of his death, to such heir or heirs of the deceased tenant as may be willing to continue the tenancy.
(2)Where the tenancy is inherited by heirs other than the widow of the deceased tenant, such widow shall have a charge for maintenance on the profits of such land.] [This section was substituted for the original by Bombay 13 of 1956, Section 27.]
