Section 43D in The Bombay Tenancy and Agricultural Lands Act, 1948
43D. Termination of tenancy.
(1)In the areas [to which section 43C applies] [These words, figures and letter were substituted for the words, figures and letters 'specified in section 43C', by Gujarat 16 of 1966, section 18.] notwithstanding anything contained in sections 31 to 3ID (both inclusive) a landlord may terminate the tenancy of a tenant (other than a permanent) in respect of any land with effect from the 31st day of May of any year by giving the tenant three months notice in writing, if the landlord bona fide requires the land for any non-agricultural purpose;Provided that the three months' period of such notice shall expire before the 31st day of May of such year.(2)The provisions of sections 29, 37 and 39 shall mutatis mutandis apply to the termination of the tenancy of a tenant in respect of any land under sub-section (1).(3)[ ***].] [Sub-section (3) was deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.]
