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[Cites 0, Cited by 0] [Section 33C(2)] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)Where such tenant has not made an application for possession within the period specified in sub-section (1) of section 29 or any application made by him is finally rejected under this Act, and the land is held by any other person as tenant on the expiry of the said period or on the date of the final rejection of the application, such other person shall be deemed to have purchased the land on the date of the expiry of the said period or as the case may be, on the date of the final rejection of the application.