Section 120A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Where the transferee fails to pay the penalty, within such period as may be prescribed, the transfer or as the case may be, the acquisition shall be declared by the Tahsildar to be invalid, and thereupon the provisions of sub-sections (3) to (5) of section 122 shall apply.]
