Section 58 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
58. Some of the provisions not to apply to leases of land obtained by industrial or commercial undertakings certain co-operative societies or for cultivation of sugarcane, fruits, flowers, etc.
(1)The provisions of Sections 9, 10, 11, 12, 13, 19, 22, 23, 24, 33, 38, [39A] [This was inserted by Maharashtra 2 of s. 14.] 40, 41, to 50 (both inclusive), 57, 81, to 88, (both inclusive), 89, 90, 91, and 92 shall not apply to-(a)lands leased to or held by 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)land leased to or held by bodies or persons for coffee plantation approved by the State Government;(c)leases of land granted to any bodies or persons other than those mentioned in clause (a) or (b) for the cultivation of sugracane or the growing of fruit trees or fruits or flowers or vegetables or betel leaves or for the breeding of livestock;(d)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 agricultural and allied pursuits.(2)The State Government may by notification in the Official Gazette in this behalf direct that the provisions of the said sections shall not apply to a lease of land obtained by any person for growing any other class of agricultural produce to which it is satisfied that it will not be expedient in the public interest to apply the said provisions. Before the issue of such notification, the State Government shall direct an inquiry to be made by an officer authorised in this behalf by the State Government and shall give all persons who are likely to be affected by such notifications, as opportunity to submit their objections.(3)Notwithstanding anything contained in sub-sections (1) and (2) it shall be lawful for the State Government to direct, by notification in the Official Gazette that the leases or lands, as the case may be, to which the provisions of sub-sections (1) and (2) apply, shall subject to such conditions as may be specified in the notification, in respect of-(a)the duration of the lease;(b)the improvements to be made on the land and the formation of cooperative framing societies for that purpose and financial assistance to such societies;(c)the payment of These [land revenue] [words were substituted for the words of the words 'irrigation cess' by Bombay 4 of 1990, s. 9.] local fund cess and any other charges payable to the State Government or any local authority; or(d)any other matter referred to in sections mentioned in sub-section (1).
