Section 32(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)[ Where by custom, usage or agreement or order of a Court, any warkas and belonging to the landlord is used by the tenant for the purpose of rab manure in connection with rice cultivation in the land held by him as tenant,-(a)the whole of such warkas land, or(b)as the case may be, such part thereof as the Tribunal may determine in cases where such warkas land is jointly used by more persons than one for the purpose of rab manure.shall be included in the land to be deemed to have been purchased by the tenant under sub-section (1):Provided that in cases referred to in clause (b) the Tribunal may determine that such warkas land shall be jointly held by persons entitled to use the same, if in the opinion of the Tribunal, the partition of such warkas land by metes and bounds is neither practicable nor expedient in the interest of such persons.] [This sub-section was inserted by Bombay, 15 of 1957, Section 8.]
