Section 72C(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 72C(2)] [Section 72C] [Entire Act]

State of Maharashtra - Subsection

Section 72C(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 32G, 32H, 321, 32K, 32L, 32M, 32N and 32Q, in respect of all the lands held by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 72C(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948