Section 84A(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)[ Where the transferee fails to pay the penalty referred to in sub-section (1) within such period as may be prescribed, the transfer shall be declared by the Mamlatdar to be invalid and thereupon the provisions of sub-section (3) to (5) of section 84C shall apply:] [This sub-section was added, by Bombay 15 of 1957, section 14 (2).][Provided that where the transfer was made in favour of the tenant nothing in this sub-section shall apply to such transfer, if the tenant pays the penalty even after the expiry of the period prescribed for such payment but before the end of the 31st March 1966.] [This proviso was added by Gujarat 36 of 1965, section 16 (w.e.f. 01-02-1966).]
