Section 32T(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in sections 31 to 3IB (both inclusive) but subject to the provisions of this section a certified landlord may, after giving notice and making an application for possession as provided in sub-section (3), terminate the tenancy of any land leased by him to an excluded tenant, if he bona fide requires such land for cultivating it personally.
