Section 4B in The Bombay Tenancy and Agricultural Lands Act, 1948
4B. Tenancy not to be terminated by efflux of time.
- No tenancy of any land [(other than tenancy created with the previous sanction of the Collector under section 73AA of the Bombay Land Revenue Code, 1879)] [These brackets, words figures and letters were inserted by Gujarat 37 of 1980, section 5, Schedule, Sr. No. 1(1).] shall be terminated merely on the ground that the period fixed by agreement or usage for its duration has expired.]
