Section 49 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
49. Provisions of sections 43, 44 and 45, to apply to transfer of ownership under section 46.
- Save as provided in sub-section (2) of Section 46, the provisions of sub-sections (4) to (15) of Section 43 as amended by Clause 21 of Schedule III and Section 44 shall mutatis mutandis apply to the transfer of ownership of land under Section 46.
