Section 36(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)Any person taking possession of any land, dwelling house or site used for any allied pursuit except in accordance with the provisions of [sub-sections (1), (2), or as the case may be (3-A)] [This portion was substituted for the words brackets and figures 'sub -section (1) or (2) as the case may be ibid.] shall be liable to forfeiture of crops, if any, grown in the land in addition to payment of costs as may be directed by the Tahsildar or by the Collector and also to the penalty prescribed in Section 117.
