Section 39A(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Notwithstanding anything contained in section 9, 19, 38 or 39, but subject to the provisions of this section, a landlord who before the 15th day of February 1961 held as tenure bolder - land not exceeding one-third of a family holding and who earns his livelihood principally by agriculture or by agricultural labour may terminate the tenancy of his tenant (not being an occupancy tenant) if the landlord bona fide requires the land for cultivating it personally.
