Section 22(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)The provisions of sub-section (1) shall not apply to a dwelling house which is situated on any land used for the purposes of agriculture from which the tenant has been evicted under [Section 38, 39 or 39A.] [This portion was substituted for the words figures 'section 38 or 39' by Maharashtra 2 of 1962, s.2.]
