Section 37(5AA) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5AA)[ Where in any case the transfer of any land has been declared to be invalid under sub-section (1A) or (4) and the transferee is deemed to be in unauthorised occupation of the land, such land shall be deemed to vest in the State Government on and from the date of such declaration, free from all encumbrances lawfully subsisting thereon on the said date.
