Section 32M(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)On the deposit of the price in lump sum or of the last instalment of such price, the Tribunal shall issue a certificate of purchase in the prescribed form, to the [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 10(a)(i).] in respect of the land. Such certificate shall be conclusive evidence of purchase [In the event of failure of recovery of purchase price as arrears of land revenue under sub-section (3) of section 32K, the purchase shall] [These words were substituted by Maharashtra 31 of 1965, Section 4.] be ineffective and the land shall be at the disposal of the [Tribunal] [This word was substituted for the word 'Collector' by Maharashtra 9 of 1961, Section 10(a)(iii).] under section 32P and any amount deposited by such [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 10(a)(i).] towards the price of the land shall be refunded to him.
