Section 33 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
33. Right of [ * * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants to exchange land.
(1)Notwithstanding anything contained in this Act or any other law or any agreement or usage, the [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants holding lands [* * *] [The words 'in the same village' were deleted, by Born, 13 of 1956, Section 23(i).] as such [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants may agree and may make an application to the Mamlatdar in the prescribed form for the exchange of their tenancies in respect of the lands held by them as [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants.(2)On receipt of the application, the Mamlatdar after giving notice to the landlords concerned and after making an inquiry may sanction the exchange on such terms and conditions as may be prescribed and may issue certificates in the prescribed form to the applicants.(3)The certificates so issued shall be conclusive of the fact of such exchange against the landlords and all persons interested in the lands exchanged.(4)Each of the two [* * *] [The word 'protected' was deleted by Bombay 13 of 1956, Section 23(ii).] tenants shall on exchange hold the land on the same terms and conditions on which it was held by the original tenant, immediately before the exchange subject to such modifications as may have been sanctioned by the Mamlatdar.[(II-A) Termination of tenancy by landlords, and purchase by tenants, of lands to which section 88C applies] [This heading and sections 33A and 33C were inserted by Maharashtra 9 of 1961, Section 16.]
