Section 8(1) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(1)In respect of any tenancy of any land (other than Mehwassi land deemed to have been purchased under section (6), created after the notified day, notwithstanding any agreement or usage to the contrary, a tenant cultivating personally shall be entitled within one year from the commencement of such tenancy to purchase land held by him or such part thereof as would raise the holding of the tenant to the ceiling area.
