Section 39A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Where a landlord belongs to any of the following categories, that is to say,-(a)a minor,(b)a widow,[***](d)a person subject to any physical or mental disability, and, if the notice is not given or the application is not made, as required by subsection (2), then such notice may be given and such application made-(A)within one year from the date on which-(i)in the case of category (a), the landlord attains majority ;[***] [Item (ii) was deleted by Maharashtra 39 of 1964, s.2, Scheme.](iii)in the case of category (d), be ceases to be subject to such physical or mental disability ; and(B)in the case of a landlord who is a widow, by the successor-in-title within one year from the date on which the widow's interest in the land ceases to exist :Provided that where a person of any such category is a member of a joint family the provisions of this sub-section shall rot apply if at least one member of the joint family is outside any such category unless the share of such person in the joint family has been separated by metes and bounds before the prescribed date, and the Tahsildar on inquiry is satisfied that the share of such person in the land is separated having regard to toe area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property, and not in a larger proportionProvided further that where land is held by two or more joint landlords, the provisions of this sub-section shall not apply if at least one joint holder is outside the categories specified in [clauses (a), (b) and (d)] of this sub-section.
