Section 83A(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Any person who acquires land in contravention of sub-section (1) shall, in the event of the transfer or acquisition being decided to be or declared invalid be liable to the consequences in section 84 or 84C, as the case may be.] [Section 83-A, was inserted, by Maharashtra 9 of 1961, Section 30.]
