Section 84D(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Where any land has become liable to be disposed of under [section 32P, section 37 or section 84C], and the Collector or, as the case may be, the Mamlatdar considers that such disposal is likely to take time and that with a view to preventing the land remaining uncultivated it is necessary to take such a step, he may lease the land for cultivation to any agriculturist who has under personal cultivation land less them the ceiling area, subject to the following conditions(i)the lessee shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the Mamlatdar and applicable to the land under section 9;(iii)the lessee shall be liable to pay the land revenue and the other cesses specified in sub-section (1) of section 10A and payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Mamlatdar
