Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 120A] [Entire Act] Bombay Presidency - Subsection Section 120A(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (2)On payment of the penalty, the Tahsildar shall issue a certificate to the transferee that the transfer or acquisition is not invalid.
