Section 89(1B) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1B)Where permission is granted to any transfer of land under sub-section (1),any subsequent transfer of such land shall also be subject to the provisions of sub-sections (1).] [Sub-Sections (1A) and (1B) were inserted by Maharashtra 2 of 1932, s. 17(b).]
