Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 122A] [Entire Act] Bombay Presidency - Subsection Section 122A(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 (2)On making an order under sub-section (1) the land shall stand forfeited and transferred to, and shall vest without further assurance in, the State Government.
