Section 32R in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32R. Purchaser to be evicted if he fails to cultivate personally.
- If any time after the purchase of the land under any of the foregoing provisions, the purchaser fails to cultivate the land personally, he shall, unless the Collector condones such failure for sufficient reasons, be evicted and the land shall be disposed of in accordance with the provisions of section 84C.
