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[Cites 0, Cited by 0] [Section 32K(1)] [Section 32K] [Entire Act]

State of Maharashtra - Subsection

Section 32K(1)(i) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(i)if he is a permanent tenant shall deposit with the Tribunal the entire amount of the purchase price within one year from such date as may be fixed by the Tribunal: