Section 84C(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)After determining the reasonable price, the Mamlatdar shall grant the land on new and impartible tenure and on payment of occupancy price equal to the reasonable price determined under sub-section (3) in the prescribed manner in the following order or priority :-(i)the tenant in actual possession of the land;(ii)the persons or bodies in the order given in the priority list:[ [Provided that, where the transfer of land was made by the landlord to the tenant of the land and the area of the land so transferred together with the area of the land, if any, cultivated personally by the tenant did not exceed the ceiling area then] [This proviso was added by Bombay 38 of 1957, Section 29.]-(i)[if the amount] [These words were substituted for the words 'where the amount', by Maharashtra 9 of 1961, 32(2)(b).] received by the transferor as the price of the land is equal to or less than the reasonable price, the amount forfeited under sub-section (3) shall be returned to the transferor and the land restored to the transferee on payment of a penalty of rupee one in each case; and(ii)[if the amount] [These words were substituted for the words 'where the amount', by Maharashtra 9 of 1961, 32(2)(b).] received by the transferor as the price of the land is in excess of the reasonable price, the Mamlatdar shall grant the land to the transferee on new and impartiable tenure and on payment of occupancy price equal to one-tenth of the reasonable price and out of the amount forfeited under sub-section (3), the transferor shall be paid back an amount equal to nine-tenths of the reasonable price].
