Section 128A(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)In respect of any land taken under management by a civil, revenue or criminal court,-(a)where the land was taken under management before the commencement of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958,(Bombay XCIX of 1956) and so such commencement there was a tenant on the land, or(b)Where the land is taken under management at any time after the commencement of that Act, and any person is tenant thereon on the date of the taking over of the management.and, if the tenant aforesaid has been evicted (otherwise than on any grounds specified in section 19), then he may within one year from the commencement of the Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1960,(Maharashtra V of 1901) be entitled to apply to the Tahsildar to be placed in possession of the land.
