Section 46(1A) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1A)[ (a) Where a tenant who is evicted from the land before, the 1st day of April 1961 and not in possession thereof on that date, has made or makes an application for possession of the land within the period specified in sub-section (3) of section 36, then if the application is allowed by the Tahsildar, or in appeal by the Collector, as the case may be, or in revision by the Maharashtra Revenue Tribunal, the ownership of such land shall stand transferred to and vest in the tenant on the date on which the final order allowing the application is made.(b)Where such tenant has not made the application within the period aforesaid or the application is finally rejected under this Act, and the land is held by any other person as tenant on the date of expiry of the said period or on the date of final rejection of the application, then the ownership of the land shall stand transferred to and vest in such other person on the relevant date aforesaid.]
