Section 39A(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)The right of a landlord to terminate the tenancy under sub-section (1) shall be subject to the conditions contained in clause (d) of sub-section (3) of section 38 and clauses (a) and (b) of sub-section (2) of section 39.
