Section 128A(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)The Tahsildar, after holding an enquiry, restore Possession of such land to the person who applies to him under sub-section (1) and upon such restoration the person shall be deemed to be a tenant for the purposes of this Act:Provided that if there be some other person already in possession as tenant the Tahsildar shall only restore possession of the land after the expiry of that tenancy.
