Section 53 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
53. Circumstances in which landlord shall be deemed to cultivate personally.
- If a landlord after taking possession of the land after the termination of the tenancy under Section 9 of the Berar Regulation of Agricultural Leases Act, 1951,(Madhya Pradesh XXIV of 1951) or under Section [38 39 or 39A] [These words and figures were substituted for the words and figures 'action 38 or 39' by Maharashtra 2 of 1962, s. 12.] of this Act dies leaving as his heir a widow or a minor or a person who is subject to physical or mental disability such heir shall be deemed to cultivate the land personally, if such land is cultivated by her or his servants or by hired labour.
