Section 58(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)The provisions of Sections 9, 10, 11, 12, 13, 19, 22, 23, 24, 33, 38, [39A] [This was inserted by Maharashtra 2 of s. 14.] 40, 41, to 50 (both inclusive), 57, 81, to 88, (both inclusive), 89, 90, 91, and 92 shall not apply to-(a)lands leased to or held by any industrial or commercial undertaking (other than a co-operative society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;(b)land leased to or held by bodies or persons for coffee plantation approved by the State Government;(c)leases of land granted to any bodies or persons other than those mentioned in clause (a) or (b) for the cultivation of sugracane or the growing of fruit trees or fruits or flowers or vegetables or betel leaves or for the breeding of livestock;(d)to lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agricultural and allied pursuits.
