Section 10A(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)Nothing in sub-sections (1) and (2) shall apply to any land held by,-(a)a tenant in a Scheduled area;(b)a tenant who is paying to the landlord the rent [* * *] [The words 'agreed upon between him and the landlord' were deleted by Bombay 38 of 1957, Section 6(3).] under subsection (3) of section 8 [until such tenant is deemed to have purchased the land under section 32 or purchases the land under section 32F or 32-0 and the purchase price is determined under section 32-H]; [This portion was inserted by Bombay 63 of 1958, Section 3.](c)[ a tenant where such land is wholly or partially exempt from the payment of land revenue] [Clause (c) was inserted by Maharashtra 9 of 1961, Section 3.]]
