Section 7(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)Any unit or other proceeding pending on the date on which this Act comes into force in which any person is sought to be ejected from any alienated land on the ground that he had ceased to be a tenant of such land on the expiry of the agricultural year 1950-51, shall be referred under section 125 to the competent authority and decided as if this section.were in force on the date of the institution of such suit or proceeding.
