Section 121(6) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(6)If the transferee refuses to accept the amount paid to him under sub-section (3) or the transferor refuses to accept the amount paid to him under sub-section (5), the amount shall be forfeited to Government.] [Section 121 was renumbered as sub section (1) end subsections (2) to (6) were inserted by Bombay 4 of 1960, a. 16.]
