Section 33B(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)Where the certificated landlord belongs to any of the following categories, namely :-(a)a minor;(b)a widow,(c)[* * *] [Clause (c) was deleted, by Maharashtra 39 of 1964, Section 2, Schedule.](d)a person subject to any physical or mental disability,then, if he has not given notice and not made an application as required by sub-sections (1) and (3), such notice may be given and such application made-(A)by the landlord within one year from the date on which he,-(i)in the case of category (a) attains majority;(ii)[* * *] [Item (ii) was deleted, by Maharashtra 39 of 1964, Section 7, Schedule.](iii)in the case of category (d), ceases to be subject to such physical or mental disability; and(B)in the case of a widow, by the successor-in-title within one year from the date on which widow's interest in the land ceases:Provided that, where a person belonging to any category is a member of a joint family, the provisions of this sub-section shall not apply if any one member of the joint family does not belong to any of the categories mentioned in this subsection, unless the share on such person in the joint family has been separated by metes and bounds before the 31st day of March, 1958 and the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated (having regard to the area, assessment, classification and value of the land) in the same proportion as the share of that person in the entire joint family property, and not in a larger proportion.
