Section 36(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)On receipt of an application under sub-sections (1) or (2), the Tahsildar shall, after holding an inquiry, pass such order thereon as he deems fit:Provided that where an application under sub-section (2) is made by a landlord in pursuance of the right conferred on him under Section 38, the Tahsildar may first decide as preliminary issue, whether the conditions specified in clauses (c) and (d) of subsection (3) and clauses (b), (c) and (d) of sub-section (4) of that section are satisfied. If the Tahsildar finds that any of the said conditions are not satisfied, he shall reject the application forthwith.[(3-A) Where a landlord proceeds for termination of the tenancy under sub-section (1) of Section 57-B, then notwithstanding anything contained in this Act, the application for possession of the land shall be made to the Collector, who shall, after holding an inquiry in the prescribed manner, pass such order thereon as he deems fit.] [Sub-section (3A) was inserted by Maharashtra 39 of 1964, s.2, Scheme.]
