Section 84D in The Maharashtra Tenancy and Agricultural Lands Act, 1948
84D. [ Temporary leases of land liable to be disposed of under section 32P or 84C. - (1) Where any land has become liable to be disposed of under section 32P or 84C, and the [Tribunal] [This section was inserted by Bombay 38 of 1957, Section 30.] or, as the case may be, the Mamlatdar considers that such disposal is likely to take time and that with a view to preventing the land remaining uncultivated, it is necessary to take such a step, [the Tribunal] [These words were substituted for the words he may lease the land by Maharashtra 9 of 1961, Section 33(b).], or the Mamlatdar may lease the land, for cultivation to any agriculturist who has under personal cultivation landless than the ceiling area, subject to the following conditions :-
(i)the lease shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the Mamlatdar and applicable to the land under section 9;(iii)the lessee shall be liable to pay the land revenue and the other cesses specified in sub-section (1) of section 10A and payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lease;he shall be liable to be summarily evicted by the Mamlatdar.(2)The person holding land on lease under sub-section (1) shall not be deemed to be a tenant within the meaning of this Act.(3)The amount of rent realised under sub-section (1), shall be,-(a)paid to the owner of the land where the land is liable to be disposed of under section 32P, and(b)forfeited to Government, where the land is liable to be disposed of under section 84C.]
