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State of Maharashtra - Section

Section 31C in The Maharashtra Tenancy and Agricultural Lands Act, 1948

31C. Landlord not entitled to terminate tenancy for personal cultivation of land left with tenant.

- The tenancy of any land left with the tenant after the termination of the tenancy under section 31 shall not at any time afterwards be liable to termination again on the ground that the landlord bona fide requires that land for personal cultivation.