Section 83A in The Bombay Tenancy and Agricultural Lands Act, 1948
83A. [ Restriction on acquiring land by transfer which is invalid. [This section was inserted by Gujarat 16 of 1960, section 24.]
(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 or declared invalid, be liable to suffer, the consequences under section 84 or 84C as the case may be.]
