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[Cites 0, Cited by 0] [Section 46(1A)] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(1A)(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)Where such tenant has not made the application within the period aforesaid or the application 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 the ownership of the land shall stand transferred to and vest in such other person on the relevant date aforesaid.]