Section 29(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)[Save as otherwise provided in sub-section (3A), no landlord] [These words were substituted for the words 'No landlord' by Maharashtra 39 of 1964, Section 2, Schedule.] shall obtain possession of any land or dwelling house held by a tenant except under an order of the Mamlatdar. For obtaining such order he shall make an application in the prescribed form [and within a period of two years from the date on which the right to obtain possession of the land or dwelling house, as the case may be, is deemed to have accrued to him.] [These words were added by Bombay 45 of 1951, Section 2(2).]
