Section 32O(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)In respect of any tenancy created after the tillers' day [by a landlord (not being a serving member of the armed forces)] [These words and brackets were inserted by Maharashtra 9 of 1961, Section 13(a).] notwithstanding any agreement or usage to the contrary, a tenant cultivating personally shall be entitled within one year from the commencement of such tenancy to purchase from the landlord the land held by him or such part thereof as will raise the holding of the tenant to the ceiling area.[* * *] [Sub-section (1AA) was deleted by Maharashtra 39 of 1964, Section 2, Schedule.]
