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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Maharashtra - Subsection

Section 31A(e) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(e)If more tenancies than one are held under the same landlord, then the landlord shall be competent to terminate only the tenancy or tenancies which are the shortest in point of duration.