Section 37 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
37. Landlord to restore possession if he fails to cultivate within one year.
(1)If after the landlord takes possession of the land after the termination of the tenancy [under section 31] [These words and figures were substituted for the words and figures 'under section 34' by Bombay 13 of 1956, Section 25(1).], [335 or section 34 of this Act as it stood immediately before the commencement of the Amending Act, 1956] [This portion was inserted by Maharashtra 9 of 1961, Section 19.] he fails to use it for any of the purposes specified in the notice given 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 25(1).], [33B or section 34 of this Act as it stood immediately before the commencement of the Amending Act, 1956] [This portion was inserted by Maharashtra 9 of 1961, Section 19.] within one year from the date on which he took possession or ceases to use it at any time for any of the aforesaid purposes within twelve years from the date on which he took such possession, the landlord shall forthwith restore possession of the land to the tenant whose tenancy was terminated by him, unless he has obtained from the tenant his refusal in writing to accept the tenancy of the same terms and conditions or has offered in writing to give possession of the land to the tenant on the same terms and conditions and the tenant has failed to accept the offer within three months of the receipt thereof.(2)After the tenant has recovered possession under sub-section (1) he shall, subject to the provisions of this Act, hold such land on the same terms and conditions on which he held it at the time his tenancy was terminated.(3)If the landlord has failed to restore possession of the land to the tenant as provided in sub-section (1) he shall be liable to pay such compensation to the tenant as may determined by the Mamlatdar for the loss suffered by the tenant on account of eviction.(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.]
