Section 65(1A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1A)[ The assumption of management of land under sub-section (1) on the ground that the full and efficient use of the land has not been made for the purpose of agriculture shall be for such period as the State Government may from time to time fix, so, however, that such period shall not exceed ten years in the aggregate.] [Sub-section (A) was added by Gujarat 2 of 1971, section 3.]
