Section 32P(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)Where any land or portion thereof cannot be surrendered in favour of the landlord and where such land or portion is offered for sale under sub-section (2), but no person comes forward to purchase such land or portion, as the case may be, shall vest in the State Government and the [Tribunal] [This word was substituted for the word 'Collector', by Maharashtra 9 of 1961, Section 14(a).] shall determine the price of such land or portion in accordance with the provisions of section 63A and the amount of the price so determined shall, subject to the provisions of section 32Q, be paid to the owner thereof.
