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

State of Maharashtra - Subsection

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

(i)the landlord has not given notice of termination of tenancy in accordance with sub-section (3) of section 33B, or