Section 123 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
123. Leases of land liable to be disposed of under section 122.
(1)Where any land has become liable to be disposed of under Section 122 the Tahsildar considers that such disposal is likely to take time and that with a view to preventing the land remaining uncultivated it is necessary to take such a step, he may lease the land for cultivation to any agriculturist who has under personal cultivation land less than three family holdings subject to the following conditions:(i)the lease shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the Tahsildar subject to the provisions of Section 11;(iii)the lessee shall be liable to pay the land revenue and the other cesses payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lessee, he shall be liable to be summarily evicted by the Tahsildar,(2)The person holding land on lease under sub-section (1) shall not be deemed to be a tenant within the meaning of this Act.(3)The amount of rent realised under sub-section (1) shall be forfeited to Government.
