Section 49A(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)(a)Where a tenant, who is evicted from the land , before the 1st day of April 1963, and is not in possession thereof on that date, has made or makes an application for possession of the land within the period specified in subsection (1) of section 36 then, if the application is allowed by the Tahsildar, or in appeal by the Collector or, as the case may be, in revision by the Maharashtra Revenue Tribunal, he shall be deemed to be the full owner of the land on the date on which the final order allowing the application is made.(b)Where such tenant has not made the application within the aforesaid period or any application made by him is finally rejected under this Act, and the land is held by any other person as tenant on the date of expiry of the said period or on the date of final rejection of the application then, such other person shall be deemed. to be the full owner of the land on the date of expiry of the period, or as the case may be, on the date of the final rejection of the application.
