Section 52(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Where after terminating the tenancy of any land under Section 9 of the Berar Regulation of Agricultural Leases Act, 1951, ((Madhya Pradesh XXIV of 1951)) or under [Section 38 39 or 39A] [These words and figures were substituted for the words and figures 'action 38 or 39' by Maharashtra 2 of 1962, s. 11.] of this Act, the landlord has taken possession of such land and he fails to use the land for the purpose specified in the notice given under the said Section 34 or as the case may be, [Section 38 39 or 39A] [These words and figures were substituted for the words and figures 'action 38 or 39' by Maharashtra 2 of 1962, s. 11.] within one year from the date on which he took possession or ceases to use it at any time for any of the aforesaid purposes within twelve years from the date on which he took such possession, the landlord shall forthwith restore possession of the land to the tenant whose tenancy was terminated by him, unless he has obtained from the tenant his refusal in writing to accept the tenancy on the same terms and conditions or has offered in writing to give possession of the land to the tenant on the same terms and conditions and the tenant has failed to accept the offer within three months of the receipt thereof:Provided that no refusal of the tenant shall be valid unless it has been verified before the Tahsildar in the prescribed manner.
