Section 31(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in sections 14 and 30 but subject to sections 31A to 3ID (both inclusive), a [landlord (not being a landlord within the meaning of Chapter III-AA) may] [This portion was substituted for the words 'landlord may' by Maharashtra 39 of 1964, Section 2, Schedule.], after giving notice and making an application for possession as provided in sub-section (2), terminate the tenancy of any land (except a permanent tenancy), if the landlord bona fide requires the land for any of the following purposes :-(a)for cultivating personally, or(b)for any non-agricultural purpose.
