Section 43A(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)Notwithstanding anything contained in sub-sections (1) and (2), it shall be lawful for the State Government to direct, by notification in the Official Gazette, that the leases [or lands, as the case may be] [These words were inserted by Bombay 38 of 1957, Section 20(2).] to which the provisions of sub-sections (1) and (2) apply, shall be subject to such conditions as may be specified in the notification, in respect of-(a)the duration of the lease;(b)the improvements to be made on the land and the formation of co-operative farming societies for that purpose and financial assistance to such societies;(c)the payment of land revenue, irrigation cess, local fund cess and any other charges payable to the State Government or any local authority; or(d)any other matter referred to in sections mentioned in sub-section (1).
