Section 39 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
39. Application for recovery of possession by tenant.
- If an any time the tenant makes an application to the Mamlatdar and satisfies him that the landlord has failed to comply within a reasonable time with the provisions of section 37, the tenant shall be entitled on a direction by the Mamlatdar to obtain immediate possession of the land and to such compensation as maybe awarded by the Mamlatdar for any loss caused to the tenant by eviction and by failure on the part of the landlord to restore or give possession of the and to him as required by section 37.
