Section 84(i) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(i)a person from whom any land held by him as tenant has been resumed by the landlord under Section 9 of the Berar Regulation of Agricultural Leases Act, 1951 (M.P Act XXIV of 1951) extended or under [Section 38 or 39] [These words and figures were substituted for the words and figures 'section 38' by Bombay 4 of 1960.]of this Act and as a consequence thereof whose total holding whether as tenure-holder or tenant or partly as tenure holder and partly as tenant has been reduced to an area less than one family holding;
