Section 70(n) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(n)to take measures for putting the tenant or landlord or the agricultural labourer or artisan [or person carrying on as allied pursuit] [These words were inserted by Bombay 13 of 1956, Section 39(7).] into the possession of the land or dwelling house under this Act; [* * *] [The word 'and' was deleted by Bombay 13 of 1956.](na)[* * *] [Clause (na) was deleted by Maharashtra 41 of 1966, Section 334 (Schedule K)]
