Section 32O in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32O. Right of tenant whose tenancy is created after tillers' day to purchase land.
(1)In respect of any tenancy created after the tillers' day [by a landlord (not being a serving member of the armed forces)] [These words and brackets were inserted by Maharashtra 9 of 1961, Section 13(a).] notwithstanding any agreement or usage to the contrary, a tenant cultivating personally shall be entitled within one year from the commencement of such tenancy to purchase from the landlord the land held by him or such part thereof as will raise the holding of the tenant to the ceiling area.[* * *] [Sub-section (1AA) was deleted by Maharashtra 39 of 1964, Section 2, Schedule.](1A)[ A tenant desirous of exercising the right conferred on him under sub-section (1) [* * *] [This sub-section was inserted by Bombay 38 of 1957, Section 16.] shall give an intimation in that behalf to the landlord and the Tribunal in the prescribed manner within the period specified in that sub-section.] [Sub-sections (1A) and (1B) were inserted by Maharashtra 31 of 1965, Section 2(a).](2)The provisions of sections 32 to 32N (both inclusive) and of sections 32P, 32Q and 32R in so far as they may be applicable shall apply to the purchase of the land by a tenant under sub-section (1). [* * *] [The word, brackets, figure and letter 'or (1AA)' were deleted by Maharashtra 39 of 1964, Section 2, Schedule.]
