Section 98(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(a)to determine the value of the site of a dwelling house under Section 23;(aa)[ to decide any dispute whether the ownership of any land is transferred to, and vests in, a tenant under section 46, section 49A or section 49B;] [Clause (aa) was deemed always to have been inserted by Maharashtra 49 of 1969, s. 2. Scheme.]
