Section 37(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)[ Where before the commencement of the Amending Act, 1955, a landlord in accordance with the provisions of this Act as then in force has terminated the tenancy of any land by giving notice to the tenant that he required the land for cultivating personally or for any non-agricultural purpose and has taken possession of the land, whether before or after such commencement, then if he fails to use the land for the purpose specified in the notice within one year from the date on which he took possession or ceases to use it for the purpose specified in the notice at any time within twelve years from the date on which he took possession, the foregoing provisions of this section shall, notwithstanding any decree or order of a court or tribunal, apply to such failure or cessation, as the case may be, as if there had been a termination of the tenancy [under section 31] [These sub-sections were inserted by Gujarat 16 of 1960, section 15 (2).], and where after the termination of tenancy as aforesaid the land has been transferred to any person and the transfer is inconsistent with the ground on which the tenancy of the land was terminated, the transfer shall be invalid and the person shall be deemed to be unauthorisedly occupying the land.]
