Section 122(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Where in respect of the transfer or acquisition of any land [made on or after the commencement of this Act] [These words were inserted by Bombay 4 of 1950, s. 17.] the Tahsildar suo motu or on the application of any person interested in such land has reason to believe that such transfer of acquisition is or becomes invalid under any of the provisions of this Act, the Tahsildar shall issue a notice in the prescribed form to the transferor, the transferee or the person acquiring such land, as the case may be, to show cause as to why the transfer or acquisition should not be declared to be invalid and shall hold an inquiry and decide whether the transfer or acquisition is or is not invalid.
