Section 31A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
31A. Conditions of termination of tenancy.
- The right of a landlord to terminate a tenancy for cultivating the land personally under section 31 shall be subject to the following conditions :-(a)If the landlord at the date on which the notice is given and on the date on which it expires has no other land of his own or has not been cultivating personally any other land, he shall be entitled to taken possession of the land leased to the extent of a ceiling area.(b)If the land cultivated by him personally is less than a ceiling area, the landlord shall be entitled to take possession of so much area of the land leased as will be sufficient to make up the area in his possession to the extent of a ceiling area(c)The income by the cultivation of the land of which he is entitled to take possession is the principal source of income for his maintenance.(d)[ The land leased stands in the record of rights or in any public record or similar revenue record on the 1st day of January, 1952 and thereafter during the period between the said date and the appointed day in the name of the landlord himself, or of any of his ancestors [but not of any person from whom title is derived, whether by assignment or Court sale or otherwise)] [This clause was substituted for the original by Bombay 15 of 1957, Section 7.], or if the landlord is a member of a joint family, in the name of a member of such family.](e)If more tenancies than one are held under the same landlord, then the landlord shall be competent to terminate only the tenancy or tenancies which are the shortest in point of duration.
