Section 45(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)On such deposit being made, the Tribunal shall declare such tenant to be Bhumiswami or Bhumidhari, as the case may be, of the land in question, fix the amount of land revenue payable for such land and pay the tenure-holder the amount deposited by the tenant.
