Section 33B(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)The notice required to be given under sub-section (1) shall be in writing and shall be served on the tenant-(a)before the first day of January, 1962, but(b)if an application under section 88C is undisposed of an pending on that date then within three months of his receiving such certificate.and a copy of the notice shall, at the same time, be sent to the Mamlatdar. An application for possession of the land shall be made thereafter under section 29 to the Mamlatdar before the 1st day of April 1962, in the case falling under (a) and within three months of his receiving the certificate in the case falling under (b).
