Section 128A(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(a)where the land was taken under management before the commencement of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958,(Bombay XCIX of 1956) and so such commencement there was a tenant on the land, or