Section 25(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)[ Nothing in this section] [These brackets, figures and words were substituted for the words 'Provided that nothing in this section' by Bombay 33 of 1952, Section 5(2).] shall apply to any tenant whose tenancy is terminated for non-payment of rent if he has failed for any three years to pay rent [and the landlord has given intimation to the tenant to that effect within a period of three months on each default] [These words were substituted for the words and figures 'within the period specified in section 14' by Bombay 13 of 1956, Section 17(2).].
