Section 31C in The Bombay Tenancy and Agricultural Lands Act, 1948
31C. Landlord not entitled to terminate tenancy for personal cultivation of land left with tenant.
- The tenancy of any land left with the tenant after the termination of the tenancy under section 31 [or before the commencement of the Amending Act, 1955, under any other law then in force on the ground that the landlord required the land to cultivate personally or for any non-agricultural purpose] [These words and figures were inserted by Gujarat 16 of 1960, section 6.] shall not at any time afterwards be liable to termination again on the ground that the landlord bona fide requires that land for personal cultivation.
