Section 37(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)After the tenant has recovered possession under sub-section [(1) or (IB)] [These brackets, figures, letter and words were substituted for the brackets and figures '(1)' by Gujarat 5 of 1973, section 15(ii).] he shall, subject to the provisions of this Act hold such land on the same terms and conditions on which he held it at the time his tenancy was terminated.
