Section 14 in The Bombay Tenancy and Agricultural Lands Act, 1948
14. [ Termination of tenancy for default of tenant. [This section was substituted for the original, by Bombay 13 of 1956, section 10.]
(1)Notwithstanding any law, agreement or usage or the decree or order of a Court, the tenancy of any land shall not be terminated-(a)unless the tenant--(i)has failed to pay the rent for any revenue year before the 31st day of May thereof;(ii)has done any act which is destructive or permanently injurious to the land;(iii)has sub-divided, sub-let or assigned, the land in contravention of section 27;(iv)has failed to cultivate it personally; or(v)has used such land for a purpose other than agriculture or allied pursuits; and(b)unless the landlord has given three months' notice in writing informing the tenant of his decision to terminate the tenancy and the ground for such termination, and within that period the tenant has failed to remedy the breach for which the tenancy is liable to be terminated.(2)Nothing in sub-section (1) shall apply to the tenancy of any land held by a permanent tenant unless by the conditions of such tenancy the tenancy is liable to be terminated on any of the grounds mentioned in the said sub-section.]
