Section 32F in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32F. Right of tenant to purchase where landlord is minor, etc.
(1)Notwithstanding anything contained in the preceding section,-(a)where the landlord is a minor, or a widow, or a person subject to any mental or physical disability [* * * * *] [The words 'or a serving member of the armed forces' were deleted by Maharashtra 39 of 1964, Section 2 Schedule.] the tenant shall have the right to purchase such land under section 32 within one year from the expiry of the period during which such landlord is entitled to terminate the tenancy under section 31 [and for enabling the tenant to exercise the right of purchase, the landlord shall send an intimation to the tenant of the fact that he has attained majority, before the expiry of the period during which such landlord is entitled to terminate the tenancy under section 31] [These words and figures were added, by Maharashtra 49 of 1969, Section 2, Schedule.] :[Provided that where a person of such category is a member of a joint fami4y, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March, 1958 the share of such person in the joint family has been separated by metes and bounds and the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated, having regard to the area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property and not in a larger proportion.] [This proviso was added by Bombay 38 of 1957, Section 14(1).](b)where the tenant is a minor, or a widow, or a person subject to any mental or physical disability or a serving member of the armed forces, then subject to the provisions of clause (a), the right to purchase land under section 32 may be exercised,-(i)by the minor within one year from the date on which he attains majority;(ii)by the successor-in-title of the widow within one year from the date on which her interest in the land ceases to exist;(iii)within one year from the date on which the mental or physical disability of the tenant ceases to exist;(iv)within one year from the date on which the tenant ceases to be a serving member of the armed forces;[Provided that where a person of such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March, 1958 the share of such person in the joint family has been separated by metes and bounds and the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated, having regard to the area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property, and not in a larger proportion]. [This proviso was added by Bombay 38 of 1957, Section 14(1).](1A)[ A tenant desirous of exercising the right conferred on him under sub-section (1) shall give an intimation in that behalf to the landlord and the Tribunal in the prescribed manner within the period specified in that sub-section;] [This sub-section was inserted by Bombay 38 of 1957, Section 14(2).][Provided that, if a tenant holding land form a landlord [who was a minor and has attained majority before the commencement of the Tenancy and Agricultural Lands Laws (Amendment) Act, 1969] has not given intimation as required by this sub-section but being in possession of the land on such commencement is desirous of exercising the right conferred upon him under sub-section (1), he may give such intimation within a period of two years from the commencement of that Act.] [This proviso was added by Maharashtra 49 of 1969, Section 2, Schedule.](2)The provisions of sections 32 to 32E (both inclusive) and sections 32G to 32R (both inclusive) shall, so far as may be applicable, apply to such purchase.
