Section 31 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
31. Landlord's right to terminate tenancy for personal cultivation and nonÂagricultural purpose.
(1)Notwithstanding anything contained in sections 14 and 30 but subject to sections 31A to 3ID (both inclusive), a [landlord (not being a landlord within the meaning of Chapter III-AA) may] [This portion was substituted for the words 'landlord may' by Maharashtra 39 of 1964, Section 2, Schedule.], after giving notice and making an application for possession as provided in sub-section (2), terminate the tenancy of any land (except a permanent tenancy), if the landlord bona fide requires the land for any of the following purposes :-(a)for cultivating personally, or(b)for any non-agricultural purpose.(2)The notice required to be given under sub-section (1) shall be in writing, shall state the purpose for which the landlord requires the land and shall be served on the tenant on or before the 31st day of December; 1956. A copy of such notice shall, at the same time, be sent to the Mamlatdar. An application for possession under section 29 shall be made to the Mamlatdar on or before the 31st day of March, 1957.(3)Where a landlord is a minor, or a widow, or a person subject to mental or physical disability [* * *] [The words 'or a serving member of the armed forces' deleted by Maharashtra 39 of 1964, Section 2 Schedule.] then such notice may be given [and an application for possession under section 29 may be made,] [These words were inserted by Bombay 38 of 1957, Section 11(1).] -(i)by the minor within one year from the date on which he attains majority;(ii)by the successor-in-title of a widow within one year from the date on which her interest in the land ceases to exist;(iii)within one year from the date on which mental or physical disability ceases to exist; and[* * *] [Clause (iv) was deleted by Bombay 39 of 1964, Section 2 Schedule.][Provided that where a person of such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March, 1958 the share of such person in the joint family has been separated by metes and bounds and the Mamlatdar on inquiry, is satisfied that the share of such person in the land is separated having regard to the area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property, and not in a larger proportion.] [This proviso was inserted by Bombay 38 of 1957, Section 11(2).]
