Section 49A(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)The ownership of land shall stand transferred to the tenant under sub-section i on (1), subject to the following conditions, that is to say :-(a)if the tenant does not hold and cultivate personally any land as tenure holder, the transfer of ownership of lane to him shall be limited to the extent of three family holdings ; and(b)if the tenant holds and cultivates personally any land as tenure-holder, the transfer of ownership of land shall be limited to such area as will be sufficient to make up with the area of land held by him as tenure-holder to the extent of three family holdings.
