Section 38(4A) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4A)[ The provisions of sub-section (3) [except clauses (a) and (b) thereof] and of sub-section (4) shall not apply to a landlord who, on ceasing to be a serving member of the armed forces, applies for possession of land as provided in this section in order to terminate the tenancy of his tenant.] [Sub-section (4A) was inserted by Maharashtra 5 of 1961, s.8(d).]
