Section 43A(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)The provisions of sections 4B, 8, 9, 9A, 9B, 9C, 10, 10A, 14, 16, 17, 17A, 17B, 18, 27, 31, TO 31D (both inclusive), 32 to 32R (both inclusive), [***] [The figures '34, 35' were deleted by Gujarat 27 of 1961, section 54, Schedule III, Item 4.] 43, 63, 63A, 64 and 65 shall not apply to-(a)[land leased to or held by] [These words were substituted for the words 'leases of land grantee' or for the benefit of' by Bombay 38 of 1957, section 29(1).] any industrial or commercial undertaking (other than a Co-operative Society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;(b)leases of land granted to any bodies or persons other than those mentioned in clause (a) for the cultivation of sugarcane or the growing of fruits or flowers or for the breeding of livestock;(c)to lands held or leased by such co-operative societies as are approved in the prescribed manner by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agriculture and allied pursuits.
