Section 39(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Nothing in this section shall confer on a tenure-bolder who has acquired any [land by transfer or partition] [These words were substituted for the words ' land by transfer 'by Maharashtra 44 of 1963, a. 3.] after the first day of August 1953 a right to terminate the tenancy of a tenant who is a protected lessee and whose right as such protected lessee had come into existence [before such transfer or partition] [These words were substituted for the words ' before the transfer ' ibid.] ] [This proviso was substituted for the original by Maharashtra 5 of 1961, s.8(c).].
