Section 131(1)(ii) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(ii)that the interest of the Bhoodan Yagna Board in the land transferred by it has cased under 26 of the Madhya Pradesh Bhoodan Yagna board Act, 1953,(Madhya Pradesh XV of 1953) and the transferee ceases to cultivate the land personally, and