Section 84B(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Where in respect of a transfer or acquisition of any land made on or after the 15th day of June and before the commencement of the Amending Act, 1955, the Mamlatdar, suo motu or on the application of any person interested in such land, has reason to believe that such transfer or acquisition.(a)was in contravention of section 63 or 64 as it stood before the commencement of the Amending Act, 1955, or(b)is inconsistent with any of the provisions of this Act as amended by the Amending Act, 1955.the Mamlatdar shall issue a notice in the prescribed form to the transferor, the transferee or the person acquiring such land, as the case may be, to show cause as to why the transfer or acquisition should not be declared to be invalid and shall hold an inquiry and decide whether the transfer or acquisition is or is not invalid:[Provided that where the transfer or acquisition was in favour of the tenant in possession of the land and the area of the land so transferred together with the area of other land, if any, cultivated personally by the tenant did not exceed the ceiling area, such transfer or acquisition shall not be declared to be invalid if the tenant pays to the State Government a penalty of one rupee within such period not exceeding three months as the Mamlatdar may fix.] [This proviso was substituted by Gujarat 16 of 1960, section 25.]
