Section 57(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)Any transfer or partition, or any agreement of transfer, of any land or interest therein in contravention of sub-section (1) shall be invalid:Provided that nothing in this section shall apply to the lands purchased by an occupancy tenant.[Chapter IIIA] [Chapter III-A was inserted by Maharashtra 39 of 1994.] Special Provisions for Termination of Tenancy by Landlords who are or have been serving members or the Armed Forces; and for Purchase of Their Lands by Tenants
