Section 49A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Where the landlord, belonging to any of the categories specified in subsection (2) of section 38, has not given notice of termination of tenancy in accordance with the said sub-section (2) or sub-section (3) of section 39-A or has given such notice ut has not made an application thereafter under section 36 for possession, such to shall be deemed to be the full owner of land held by him on the expiry of the period specified in sub-section (3) of section 39A;Provided that, where the tenancy is terminated and application for possession is made in accordance with the provisions of sub-section (2) of section 38 or sub-section (3) of section 39A, the tenant shall, on the date on which such application is finally decided, be deemed to be the full owner of the land which he is entitled to retain in possession after such decision.
