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[Cites 0, Cited by 0] [Section 49A(2)] [Section 49A] [Entire Act]

Bombay Presidency - Subsection

Section 49A(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)Where a tenant, who is evicted from the land , before the 1st day of April 1963, and is not in possession thereof on that date, has made or makes an application for possession of the land within the period specified in subsection (1) of section 36 then, if the application is allowed by the Tahsildar, or in appeal by the Collector or, as the case may be, in revision by the Maharashtra Revenue Tribunal, he shall be deemed to be the full owner of the land on the date on which the final order allowing the application is made.