Section 43A(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)The State Government may by notification in the Official Gazette, in this behalf direct that the provisions of the said sections shall not apply to a lease of land obtained by any person for growing any ether class of agricultural produce to which it is satisfied that it will not be expedient in the public interest to apply the said provisions. Before the issue of such notification, the State Government shall direct an inquiry to be made by an officer authorised in this behalf by the State Government and shall give all persons who are likely to be affected by such notification, an opportunity to submit their objections.
