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[Cites 0, Cited by 2] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1)Notwithstanding anything contained in sections 31, 31A, or 318 a certificated landlord may, after giving notice and making an application for possession as provided in sub-section (3), terminate the tenancy of an excluded tenant, if the landlord bona fide requires such land for cultivating it personally.