Section 104(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)If in the course of the hearing of an application for possession of any land made by a landlord under [Section 38, 39 or 39A] [This was substituted for the word and figures 'section 38' by Maharashtra 2 of the 1962, s. 19.] the Tahsildar of one area finds that the landlord had made a similar application to the Tahsildar of another area for possession of other land held by him in that area, then the Tahsildar shall refer the case to the Collector if the other land is in the same district, and to the State Government if the other land is in another district.
