Section 37(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)If the landlord has failed to restore possession of the land to the tenant as provided in sub-section [(1) or (IB)] [These brackets, figures, letter and words were substituted for the brackets and figures '(1)' by Gujarat 5 of 1973, section 15(ii).] he shall be liable to pay such compensation to the tenant as may be determined by the Mamlatdar for the loss suffered by the tenant on account of evocation.
