Section 88C(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)[Save as otherwise provided by sections 33-A, 33-B and 33-C, nothing in sections] [This portion was substituted for the words 'Nothing in sections' by Maharashtra 9 of 1971, Section 36.] 32 to 32-R (both inclusive) shall apply to lands leased by any person if such land does not exceed an economic holding and the total annual income of such person including the rent of such land does not exceed Rs. 1,500:Provided that the provisions of this sub-section shall not apply to any person who holds such land as a permanent tenant or who has leased such land on permanent tenancy to any other person.
