Section 84CC(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)If the person to whom the land, or as the case may be, part thereof, is directed to be restored takes possession thereof, such person shall be deemed to have continued to remain in actual possession thereof during the period of dispossession as if he had not been dispossessed of such land, or, as the case may be, part thereof.]
