Section 104A in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
104A. [ Designated Tribunal to conduct proceedings in respect of land hold by the same tenant in different areas. [Section 104A was inserted by Maharashtra 44 of 1953. s. 5.]
- If in the course of a proceeding under section 48 in respect of any tenant, the Tribunal finds that such tenant holds as a other land outside its jurisdiction, then the Tribunal shall refer the case in the prescribed manner to the Collector if the other land is in the same district, and to the Commissioner, if the other land is in another district.(a)call for the details of such land in the prescribed form from the Tribunal within whose jurisdiction the land is situate ;(b)after taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 43, 44, 45, 48 and 50 in respect of all the lands hold by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly ; and(c)give intimation of the transfer to the Tribunal, the landlord and the tenant concerned.(3)The Tribunal designated under sub-section (2) shall exercise jurisdiction under this Act in respect of all the said lands :Provided that any order to be issued to village officers under sub-section (2) of section 106 shall be issued by or through the Tahsildar to whom such village officers are subordinate.]
