Section 42 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
42. Extent of land which tenant may purchase under section 41.
- The right of a tenant under Section 41 to purchase from his landlord the land held by him as a tenant shall be subject to the following conditions, namely:-(a)if the tenant does not hold and cultivate personally any land, as an owner the purchase of the land by him shall be limited to the extent of three family holdings;(b)if the tenant holds and cultivates personally any land as an owner the purchase of the land by him shall be limited to such area as will be sufficient to make up the area of the land held by him as an owner to the extent of three family holdings;[***] [Clause (c) was deleted by Maharashtra 2 of 1982, s.6.]
