Section 32H(1B) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1B)(a)On the amount arrived at in accordance with the provisions of sub-sections (1) and (1A) there shall be calculated interest at 4½ per cent, per annum for the period between the date on which the tenant is deemed to have purchased the land under section 32 and the date of the determination of the purchase price.(b)(i)The amount of interest to calculated shall be added to, and(ii)the amount of rent, if any, paid, by the tenant to the landlord and the value of an products of trees planted by the landlord if such products are removed by the landlord during the said period shall be deducted from, the amount so arrived at.]
