Section 72C in The Maharashtra Tenancy and Agricultural Lands Act, 1948
72C. Designated Tribunal to conduct proceedings in respect of land held by the same tenant in different areas.
(1)If in the course of a proceeding under section 32G in respect of any tenant, the Tribunal finds that such tenant holds as a tenant other land outside its jurisdiction, then the Tribunal shall refer the case in the prescribed manner to the Collector if the other land is in the same district, and to the Divisional Officer, if the other land is in another district and to the State Government if the other land is in another division.(2)On receipt of the reference, the Collector or the Divisional Officer or the State Government, as the case may be, shall-(a)call for the details of such land in the prescribed form from the Tribunal within whose jurisdiction the land is situate;(b)taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 32G, 32H, 321, 32K, 32L, 32M, 32N and 32Q, in respect of all the lands held by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly; and(c)give an intimation of the transfer to the Tribunal, the landlords and the tenant concerned.(3)The Tribunal designated under sub-section (2) shall exercise jurisdiction under this Act in respect of all the said lands :Provided that any order to be issued to village officers under sub-section (2) of section 73 shall be issued by or through the Mamlatdar to whom such village officers are subordinate.] [Sections 72B and 72C were inserted by Bombay 38 of 1957, Section 12.]
