Section 39(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)The right of the landlord to terminate a tenancy under sub-section (1) shall be subject to the conditions contained in clauses (c), (d) and (c) of sub-section (3) of section 38 and the following other conditions, namely :-(a)If the landlord at the date on which the application for possession is made by him has no other land of his own or has not been cultivating personally any other land he shall be entitled to take possession of the land leased to the extent of a family holding,(b)If the laud cultivated by him personally is less than a family holding, the landlord shall be entitled to take possession of so much area of the land leased as will be sufficient to make the area in his possession equal to a family holding.
