Section 32I in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32I. Sub-tenant of permanent tenant to be deemed to have purchased land.
(1)Where a permanent tenant has sub-let the land held by him the subtenant shall, to the extent and subject to the conditions specified in sections 32 to 32E (both inclusive), be deemed to have purchased the land on the tillers' day.(2)The purchase price thereof shall be determined in the manner provided in clause (ii) of sub-section (1) of section 32H.(3)Out of the purchase price payable by such sub-tenant the amount equal to six times the rent shall, in lump sum, be payable to the owner and the balance shall be paid to the permanent tenant.(4)The provisions of sections 32 to 32H (both inclusive) and sections 323 to 32R (both inclusive) in so far as they may be applicable, shall apply to the purchase of the land by such sub-tenant and the payment to be made, to and on behalf of the permanent tenant.
