Section 83A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
83A. [ Restriction on acquiring land by transfer which is invalid. - (1) No person shall acquire land by transfer, where such transfer or acquisition is invalid under any of the provisions of this Act.
(2)Any person who acquires land in contravention of sub-section (1) shall, in the event of the transfer or acquisition being decided to be or declared invalid be liable to the consequences in section 84 or 84C, as the case may be.] [Section 83-A, was inserted, by Maharashtra 9 of 1961, Section 30.]
