Section 50 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
50. Right of tenant holding land under tenancy created after specified date to purchase land.
- [(1)] [Where a tenancy is restored under section 7, 10, 21 [52] [These words were substituted for the words 'in the case of a tenancy created in any area',ibid, s. 11(1) (a).] or 128A or is created by a landlord [(not being a landlord within the meaning of chapter III-A)] [This portion was substituted for the brackets and words '(not being a serving member of the armed forces)' by Maharashtra 39 of 1964, s. 2, Scheme.] in any area] after the date specified in [sub-section (1) of section 49A] [This portion was substituted for the words, brackets and figures 'sub-section 46' by Maharashtra 2 of 1962, s. 10(b).], every tenant holding land under such tenancy and cultivating it personally shall be entitled to purchase within one year from the commencement [or as the case may be, the restoration] [These words were inserted by Maharashtra 5 of 1961, s. 11 (b).]of the tenancy so much of such land as he may be entitled to purchase under section 41 and the provisions of sections 41 to 44 (both inclusive) shall mutatis mutandis apply to such purchase.In the case of a tenancy created by the landlord (not being a landlord within the meaning of Chapter III-A) in any area after the date specified in sub-section (1) of Section 46, every tenant holding land under such tenancy and cultivating it personally shall be entitled to purchase within one year from the commencement of the tenancy so much of such land as he may be entitled to purchase under Section 41 and the provisions of Sections 41 to 44 (both inclusive) shall mutatis mutandis apply to such purchase.(4)Other rights and liabilities of tenants and landlords.
