Section 36(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)[Save as otherwise provided in sub-section (3-A), no landlord] [These words were substituted for the words 'No landlord' by 39 of 1964, s.2, Scheme.] shall obtain possession of any land, dwelling house or site used for any allied pursuit held by a tenant except under as order of the Tahsildar. For obtaining such order he shall make an application in the prescribed form and within a period of two years from the date on which the right to obtain possession of the land, dwelling house or site, as the case may be, is deemed to have accrued to him:[***] [The proviso was deleted, by Maharashtra 5 of 1961, s.7.]
