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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)Where the tenancy is inherited by heirs other than the widow of the deceased tenant, such widow shall have a charge for maintenance on the profits of such land.] [This section was substituted for the original by Bombay 13 of 1956, Section 27.]