Section 4B in The Maharashtra Tenancy and Agricultural Lands Act, 1948
4B. Tenancy not to be terminated by efflux of time.
- No tenancy of any land [other than the tenancy of the land duly sanctioned under section 36 or section 36A of the Maharashtra Land Revenue Code, 1966] [This portion was inserted by Maharashtra 35 of 1974, Schedule.] shall be terminated merely on the ground that the period fixed by agreement or usage for its duration has expired.] [Section 4A and 4B were inserted by Bombay 13 of 1956, Section 3.]
