Section 33(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in this Act or any other law or any agreement or usage, the [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants holding lands [* * *] [The words 'in the same village' were deleted, by Born, 13 of 1956, Section 23(i).] as such [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants may agree and may make an application to the Mamlatdar in the prescribed form for the exchange of their tenancies in respect of the lands held by them as [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants.
