Section 45 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
45. Vesting of estate in management.
- [(1) On the publication of the notification under section 44, the estate in respect of which the notification has been published shall, so long as the management continues, vest in the [State] [Section 45 was renumbered as sub-section (1) of the said section by Bombay 33 of 1952, Section 12.] Government. Such management shall be deemed to commence from the date on which the notification is published and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint a Manager to be in charge of such estate.] [This portion was substituted for the original sub-section (1) except the Explanations thereto by Bombay 63 and 1958, Section 6(1).](2)[ Notwithstanding the vesting the estate in the State Government under sub-section (1), the tenant holding the lands on lease comprised in the estate shall, save as otherwise provided in this Chapter, continue to have the same right and shall be subject to the same obligations, as they have or are subject under the proceeding Chapters in respect of the lands held by them on lease.] [Sub-section (2) was added by Bombay 33 of 1952, Section 12.]
