Section 25(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[ Nothing in this section] [These brackets, figure and words were substituted for the words 'Provided that nothing in this section' by Bombay 33 of 1952, section 5(2).] shall apply to any tenant whose tenancy is terminated for non-payment of rent if he has failed for any three years to pay rent [and landlord has given intimation to the tenant to that effect within a period of three months on each default.] [These words were substituted for the words and figures 'within the period specified in section 14' by Bombay 13 of 1956, section 17(2).]]
