Section 37(5C) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5C)[] [Sub-section (6) to (9) shall be and shall be deemed to have been inserted with effect on and from the 18th December, 1960, by Gujarat 36 of 1965, section 6(2) and were renumbered as sub-sections (5A to 50) with effect on and from the date on which they were inserted, by Gujarat 15 of 1969, section 3.] If the transferor fails to pay the amount to the transferee within the period so specified, the amount shall be recovered from him as an arrear of land revenue and paid to the transferee.
