Section 29(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[Save as otherwise provided in sub-section (3-A), no landlord] [These words, brackets, figures and letter were substituted for the words 'No landlord' by Gujarat 24 of 1965, section 2(1).] shall obtain possession of any land or dwelling house held by a tenant except under the order of the Mamlatdar. For obtaining such order he shall make an application in the prescribed form [and within a period of two years from the date on which the right to obtain possession of the land or dwelling house, as the case may be, is deemed to have accrued to him.] [These words were added by Bombay 45 of 1951, section 2(ii).]
