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[Cites 0, Cited by 0] [Section 64(4)] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(4)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)If more than one person intimate to the landlord under sub-section (3) their willingness to accept the offers made to them by the landlord under sub­section (2), the landlord shall call upon by a notice in writing in the prescribed form the person having the highest priority in the order of priority given in sub-section (2) to pay him the amount of the reasonable price determined by the Tribunal or to deposit the same with the Tribunal within one month or such further period as the landlord may consider reasonable from the date of receipt of the notice by such person.