Section 84A(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)[ Where the transferee fails to pay the penalty referred to in sub-section (1) within such period as may be prescribed, the transfer shall be declared by the Mamlatdar to be invalid and thereupon the provisions of sub-sections (3) to (5) of section 84C shall apply.] [This sub-section was added, by Bombay 15 of 1957, Section 14(2).] ]
