Section 119A(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Every person holding land in the charge of more than one Village-Accountant whether as owner or tenant or partly as owner and partly as tenant on the 31st day of March, 1960 shall within the prescribed period furnish in the prescribed manner true particulars of all the land so held by him to each of the Tahsildar within whose jurisdiction any piece of such land is situate.
