Section 72C(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)If in the course of a proceeding under section 32G in respect of any tenant, the Tribunal finds that such tenant holds as a tenant other than outside its jurisdiction, then the Tribunal shall refer the case in the prescribed manner to the Collector if the other land is in the same district, [to the State Government if the other land is in another district] [These words were substituted for the words 'and to the Divisional Officer if the other land is in another District, and to the State Government if the other land is in another division', by Gujarat 15 of 1964, section 4, s Schedule].
