Section 58(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Notwithstanding anything contained in sub-sections (1) and (2) it shall be lawful for the State Government to direct, by notification in the Official Gazette that the leases or lands, as the case may be, to which the provisions of sub-sections (1) and (2) apply, shall subject to such conditions as may be specified in the notification, in respect of-(a)the duration of the lease;(b)the improvements to be made on the land and the formation of cooperative framing societies for that purpose and financial assistance to such societies;(c)the payment of These [land revenue] [words were substituted for the words of the words 'irrigation cess' by Bombay 4 of 1990, s. 9.] local fund cess and any other charges payable to the State Government or any local authority; or(d)any other matter referred to in sections mentioned in sub-section (1).
