Section 33C(5) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(5)The provisions of sections 32 to 32R (both inclusive) shall, so far as may be applicable, apply to the purchase of land by an excluded tenant under this section.](III)[ Restriction upon holding land in excess of ceiling area.] [This portion was substituted for sections 34 to 36 by Bombay 13 of 1956, Section 24.]
