Section 38(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Notwithstanding anything contained in Sections 9 or 19 but subject to the provisions of sub-sections (2) to (5), as [[landlord (not being a landlord within the meaning of Chapter III-A) may] after giving to the tenant a notice in writing at any time on or before the 15th day of February 1961, and making an application for possession under section 36 on or before the 31st day of March 1961, terminate the tenancy] of the land held by a tenant other than an occupancy tenant if he bona fide requires the land for cultivating it personally:[Provided that, where any notice has been given at any time before the commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1960, then, notwithstanding that the period of one year mentioned in that, notice has not expired, the land lord, in order to terminate the tenancy under this section, shall make, an application for possession not later than the 31st day of March 1961.] [This proviso was was added by Maharashtra 5 of 1961 s.8(a) (i).]
