Section 7(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)(a)Any person Who bold any alienated land as provided in clause (a) or any land belonging to a trust as provided in clause (b) of sub-section (1) but who has been dispossessed subsequently may, if the said land is in the actual possession of the superior bolder or his successor-in-interest or as taw case may be of the trust and is not put to a non-agricultural use on or before the appointed day apply [before the expiry of a year from the date of commencement of the Maharashtra Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) (Amendment) Act, 1961,(Maharashtra II of 1961)] [This portion was substituted for the words 'Within one year from the date of the Commencement of this Act' by Maharashtra 2 of 1962.] to the Tahsildar to be laced in possession of the said land.(b)The Tahsildar after holding an inquiry, restore possession to such person as tenant.
