Section 43A(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)The provision of sections 4B, 8, 9, 9A, 9B, 9C, 10, 10A, 14, 16, 17A, 17B, 18, 27, 31 to 31D (both inclusive), 32 to 32R (both inclusive) [33A, 33B, 33C] [These figures and letters were inserted by Maharashtra 9 of 1961, Section 21.] [* * *] [The figures '34, 35' were deleted by Maharashtra 27 of 1961, Section 48, Second Schedule.] 43, 63, 63A, 64 and 65, shall not apply to-(a)[and leased to or held by] [These words were substituted for the words 'leases of land granted to, or for the benefit of' by Bombay 38 of 1957, Section 20(1).] any industrial or commercial undertaking (other than a Co-operative Society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;(b)leases of land granted to any bodies or persons other than those mentioned in clause (a) for the cultivation of sugarcane or the growing of fruits or flowers or for the breeding of livestock;(c)to lands held or leased by such co-operative societies as are approved, in the prescribed manner, by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agricultural and allied pursuits.
