Section 121(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)[ In respect of a transfer or acquisition deemed to be invalid under sub-section (1) the Tahsildar, suo motu or on the application of any person interested in such land, shall after giving a notice to the transferor, the transferee or the person acquiring such land, as the case may be hold an enquiry and decide whether the transfer or acquisition is or is not valid.
