Section 33B(4)(A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 33B(4)] [Section 33B] [Entire Act]

(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

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