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State of Maharashtra - Section

Section 42 in The Maharashtra Tenancy and Agricultural Lands Act, 1948

42. Tenant's right to erect farmhouse.

- A [*] [The word 'protected' was deleted by Bombay 13 of 1956, Section 28.] tenant shall be entitled to erect a farmhouse on the land held by him as a [*] [The word 'protected' was deleted by Bombay 13 of 1956, Section 28.] tenant.