Section 16(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)The provisions of sub-section (1) shall not apply to a dwelling house which is situated on any land used for the purposes of agriculture from which he has been evicted under [section 31] [These words and figures were substituted for the words, brackets and figures 'sub-section (1) of Section 34,' by Bombay 13 of 1956, Section 12(2).].
