Section 38(7) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(7)Nothing in this section shall confer on a tenure-holder who has acquired any [land by transfer or partition] [These words were substituted for the words 'land by transfer' by Maharashtra 44 of 1963, s. 2.] after the 1st day of August 1953, a right to terminate the tenancy of a tenant who is a protected lessee and whose right as such protected lessee had come into existence [before such transfer or partition] [These words were substituted for the words 'before the transfer', ibid.].
