Section 37(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)[ The provisions of this section shall not apply to a landlord who becomes a serving member of the armed forces; and on that account, fails to use the land, or ceases to use it, for any of the purposes specified in the notice referred to in sub-section (1) and within the period specified in that sub-section.] [This sub-section was inserted by Maharashtra 39 of 1964, Section 2, Schedule.]
