Section 32F(1A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(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.]
