Section 84B(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)[ If the person to whom the land is directed to be restored refuses to take possession of the land, the Mamlatdar shall, subject to the provisions of section 63A, dispose of the land by sale in the prescribed manner in the following order of priority:-(i)the tenant in actual possession of the land if he is not the transferee,(ii)the persons or bodies in the order given in the priority list.
