Section 84D(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)The amount of rent realised under sub-section (1), shall be-(a)paid to the owner of the land, where the land is liable to be disposed of under section 32P, and(b)forfeited to Government , where the land is liable to be disposed of under [section 37 or section 84C] [These words, figures and letters were substituted for the words, figures and letters 'section 84C' by Gujarat 5 of 1973, section 21 (ii)].]
