Section 49A(5) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(5)The land the ownership of which is not transferred under sub-section (1), shall be deemed to have been surrendered to the landlord, and thereupon the provisions of sub-sections (7) and (2) of section 21 and Chanter VII shall apply m relation to such land, as if the land was surrendered by the tenant under section 20.
