Section 32P(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)Where any land is to be surrendered in favour of the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 14(e).], under sub-section (2), the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 14(e).] shall not be entitled to the possession thereof until any amount refundable to the [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 14(e).] is refunded to him or recovered from the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 14(e).]; and until such refund or recovery is made, the [former tenant] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 14(e).] shall continue to hold the land on the same terms on which it was held by him previously.
