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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Maharashtra - Subsection

Section 33A(i) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(i)"certificated landlord" means a person who holds a certificate issued to him under sub-section (4) of section 88C [but does not include a landlord within the meaning of Chapter III-AA holding a similar certificate] [This portion was inserted by Maharashtra 39 of 1964, Section 2, Schedule.]; and