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[Cites 0, Cited by 0] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(4)An excluded tenant desirous of exercising the right conferred on him under sub-section (3) shall accordingly inform the landlord and the Tribunal in the prescribed manner within the period of one year during which he is entitled to exercise such right under sub-section (3).