Section 33C(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in sub-section (1) of section 88C, every excluded tenant holding land from a certificated landlord shall, except as otherwise provided in sub-section (3), be deemed to have purchased from the landlord, on the first day of April, 1962, free from all encumbrances subsisting thereon on the said day, the land held by him as tenant, if such land is cultivated by him personally, and(i)the landlord has not given notice of termination of tenancy in accordance with sub-section (3) of section 33B, or(ii)the landlord has given such notice, but has not made an application thereafter under section 29 for possession as required by the said sub-section (3), or(iii)the landlord, not belonging to any of the categories specified in sub-section (4) of section 33B, has not terminated the tenancy on any of the grounds specified in section 14, or has so terminated the tenancy but has not applied to the Mamlatdar on or before the 31st day of March, 1962 under section 29 for possession of the land:Provided that, where the landlord has made such application for possession, the tenant shall, on the date on which the application is finally decided, be deemed to have purchased the land which he is entitled to retain in possession after such decision.
