Section 32A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32A. Tenants deemed to have purchased upto ceiling area.
- A tenant shall be deemed to have purchased and under section 32,-(1)in the case of a tenant who does not any land as owner but holds land as tenant in excess of the ceiling area, upto the ceiling area;(2)in the case of a tenant who holds land as owner below the ceiling area, such part of the land only as will raise his holding to the extent of the ceiling area
