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[Cites 0, Cited by 0] [Section 32P(2)] [Section 32P] [Entire Act]

State of Maharashtra - Subsection

Section 32P(2)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)that [* * *] [The words 'the tenancy in respect of the land shall be terminated and' were deleted, by Maharashtra 9 of 1961, Section 14(c).] the [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).] be summarily evicted;