Section 84B(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)If the transferee refuses to accept the amount paid to him under sub-section (2) [or the transferor refuses to accept the amount paid to him under sub-section (4)] [This portion was substituted for the word, brackets and figures 'or (4)', by Bombay 63 of 1958, section 13(3).] the amount shall be forfeited to the State Government.]
