Section 38(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)In no case a tenancy shall be terminated -(a)in such manner as will result in leaving with a tenant, after termination, less than half the area of the land leased to him:[(Provided that, -(i)[] where the total holding of a landlord exceeds one-third of a family holding but does not exceed one family holding the landlord shall be entitled to resume for personal cultivation one-third of the family holding or half of the land leased by him, whichever is more.(ii)[] [This portion was substituted for the words 'as will result, 'ibid, s, 4(b).] where the total holding of a landlord is equal to, or less than one-third of a family holding, the landlord shall be entitled to resume for personal cultivation the entire land leased by him,](b)in such a manner as will result in a contravention of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) or making any part of the land leased a fragment within the meaning of that Act,(c)if the tenant has become a member of a co-operative farming society and so long as he continues to be such member, or(d)if the tenant is a co-operative farming society.
