Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Maharashtra - Section Section 21 in The Maharashtra Tenancy and Agricultural Lands Act, 1948 21. [Sub-letting of land by or on behalf of person in military, naval or air service of the union not to terminate tenancy.] Deleted by Bombay 13 of 1956, section 16.
