Section 41(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)Where the landlord is of the following category, namely:-(a)a minor,(b)a widow,[***] [Clause (c) was deleted by Maharashtra 39 of 1964, s.2, schedule.](d)a person subject to any physical or mental disability, such tenant shall be entitled to purchase the landlord's interest under this section after the expiry of two years from the date on which-(i)the landlord of category (a) attains majority.[***] [Item (ii) was deleted, ibid.](iii)the landlord of category (d) ceases to be subject to such disability, and(iv)the interest of the landlord of category (b) in the land ceases to exist:Provided that where land is held by the tenant under two or more joint landlords, this sub-section shall not apply if at least one joint landlord is outside the categories specified in This portion was [clauses (a), (b) and (d)] [substituted for the words, brackets and letters 'clauses (a) to (d), 'ibid.] of this sub-section:Provided further that where a person of any such category is a member of a joint family this sub-section shall not apply, if at least one member of the joint family is outside such categories, 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 the 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 larger proportion.
