Section 39(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Notwithstanding anything contained in section 9, 19 or 38 but subject to the provisions of sub-section (2), a landlord who holds an area not exceeding a family holding, may terminate such tenancy created by hint not earlier than the first day of April 1957 as could have been terminated but for the provisions of the Maharashtra Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Ordinance, 1957 or the Maharashtra Vidarbha Region Agricultural Tenants (Protection from Eviction and Amendment of Tenancy Laws) Act, 1957, by giving to the tenant a notice in writing and making an application for possession as provided in sub-Section (2) of section 36 [within one year from the date of the commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1960] [This portion was substituted for the world and figures 'before the 30th day of September 1959' by Maharashtra 5 of 1961, s.9.] if he bona fide requires the land for cultivating it personally.
