Section 14(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding any law, agreement or usage or the decree or order of a Court, the tenancy of any land shall not be terminated-(a)unless the tenant--(i)has failed to pay the rent for any revenue year before the 31st day of May thereof;(ii)has done any act which is destructive or permanently injurious to the land;(iii)has sub-divided, sub-let or assigned, the land in contravention of section 27;(iv)has failed to cultivate it personally; or(v)has used such land for a purpose other than agriculture or allied pursuits; and(b)unless the landlord has given three months' notice in writing informing the tenant of his decision to terminate the tenancy and the ground for such termination, and within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated.
