Section 128A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)The provisions of this section shall not apply if the land described in class (a) of sub-Section (1) has been sold at any time during the period of management but before the commencement of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1960,(Maharashtra V of 1901).] [The second proviso was substituted for the original by Bombay 4 of 1960. s. 18.]
