Section 37(6) in The Bombay Tenancy and Agricultural Lands Act, 1948
(6)[ The provisions of this section shall not apply to a landlord who becomes a serving member of the armed forces, and on that account, fails to use the land or ceases to use it, for any purposes specified in the notice referred to in sub-section [(1) or (IB)] [Sub-section (6) was inserted by Gujarat 24 of 1965, section 8.] and within the period specified in that sub-section.]
