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[Cites 0, Cited by 0] [Section 33C(1)] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(1)(ii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(ii)the landlord has given such notice, but has not made an application thereafter under section 29 for possession as required by the said sub-section (3), or