Section 32(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)[ In respect of the land deemed to have been purchased by a tenant under subsection (1),-(a)the tenant shall continue to be liable to pay to the landlord the rent of such land, and(b)the landlord shall continue to be liable to pay to the State Government the dues, if any, referred to in clauses (a), (b), (c) and (d) of sub-section (1) of section 10A, where the tenant is not liable to pay such dues under subsection (3) of that section.until the amount of the purchase price payable by the tenant to the landlord is determined under section 32H.] [Sub-section (3) was inserted by Bombay 63 of 1958, section 5(3).]
