Section 15(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)The land, or any portion thereof, which the landlord is not entitled to retain under sub-section (2), shall be liable to be disposed of in the manner provided under clause (c) of sub-section (2) of section 32P.] [This section was inserted by Bombay 13 of 1956, Section 6.]
