Section 128(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(c)land granted on lease in compliance with the provisions of section 5A [or section 5AA] [This portion was inserted by Maharashtra 5 of 1961, s. 17.(i).] of the Central Provinces and Berar Cultivation of Fallow Land Act, 1948, till the period of the said lease is over
