Section 72B(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)If in the course of the hearing of an application for possession of any land made by a landlord under section 29, the Mamlatdar of one area finds that the landlord had made a similar application to the Mamlatdar of another area for possession of other land held by him in that area, then the Mamlatdar 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 the another district].
