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[Cites 0, Cited by 0] [Section 33B(5)] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(5)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)If any land is left over from a tenancy in respect of which other land has already been resumed by the landlord or his predecessor-in-title, on the ground that other land was required for cultivating it personally under section 31 (or under any earlier law relating to tenancies then in force), the tenancy in respect of any and so left over shall not be liable to be terminated under sub-section (1).