Section 129(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(ii)if on the date on which the land was taken under management, the landlord was personally cultivating the land then on the release of the land from management the tenancy of any person subsisting at the date of the release shall be deemed to be terminated, and the land shall be restored to the possession of the landlord :
