Section 121(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)If after holding such enquiry the Tahsildar declares the transfer or acquisition to be invalid, he shall direct that land shall be restored to the person from whom it was acquired and that the amount of consideration paid, if any, shall be recovered as an arrear of land revenue from the transferor and paid to the transferee and until the amount 18 so fully paid, the said amount shall be a charge on the land:Provided that where the transfer of land was made by the landlord to the tenant in possession of the land the Tahsildar shall not declare such transfer to be invalid if -(i)the price of the land received by the landlord does not exceed the reasonable price thereof under Section 90 and the transferee pays to the State Government a penalty of one rupee within such period not exceeding three months as the Tahsildar may fix, or(ii)the price of the land received by the landlord exceeds the reasonable price thereof under section 90 and the transferor as well as the transferee pays to the State Government. each a penalty equal to one-tenth of the reasonable price within such period as the Tahsildar may fix.
