Section 48(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)The residue shall be retained by the Manager for the liquidation, in the manner hereinafter provided, of the debts and liabilities other than those mentioned in sub-section (1) and also for the repayment, either before or after the liquidation of such debts and liabilities of any loan received from Government by the Manager under this Act. The balance, if any, shall be paid to the holder.
