Section 39A(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)The landlord shall, for terminating the tenancy, give such tenant notice in writing within one year from the date of the commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1961,(Maharashtra 11 of 1962) and make an application for possession as provided in sub-section (2) of section 36 before the 1st day of April 1963, notwithstanding that in respect of the same tenancy a application of the landlord made in accordance with sub-section (1) of section 38 or of section 39 -(i)is pending before the Tahsildar or in appeal before the Collector, or in revision before the Maharashtra Revenue Tribunal on the date of the commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1961(Maharashtra II of 1962) (hereinafter referred to in this section as "the commencement date "), or(ii)has been rejected by any authority before the commencement date.
