Section 84CC(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)If the person to whom the land, or, as the case may be, part thereof, if directed to be restored refuses to take possession thereof, the land shall be deemed to vest in the State Government free from all encumbrances lawfully subsisting thereon on the date of such vesting and shall be disposed of in the manner provided in sub-section (4) of section 84C.
