Section 129(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(i)in the application of section 38 to such land, for the time mentioned in sub-section (1) thereof (for giving notice to the tenant and making an application for possession), there shall be substituted a period of one year from the date of the release of land from such management, and the said section shall not apply so as to entitle a landlord to terminate a tenancy of a tenant (or his successor-in-title) in respect of whom he had an opportunity to terminate under section 38 ;
