Section 25A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
25A. [ Tenancy to be in abeyance during usufructuary mortgage in favour of tenant. - If any land is mortgaged by a landlord by way of a usufructuary mortgage to a tenant cultivating such land, the tenancy of such land shall be in abeyance during the period the mortgage subjects. After the expiry of the said period, it shall, notwithstanding any other law for the time being in force, be lawful to the tenant to continue to hold the land on the terms and conditions on which he held it before the mortgage was created.] [Section 25A was inserted by Bombay 34 of 1951, Section 2.]
