Section 32O(1A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1A)[ A tenant desirous of exercising the right conferred on him under sub-section (1) [* * *] [This sub-section was inserted by Bombay 38 of 1957, Section 16.] shall give an intimation in that behalf to the landlord and the Tribunal in the prescribed manner within the period specified in that sub-section.] [Sub-sections (1A) and (1B) were inserted by Maharashtra 31 of 1965, Section 2(a).]
