Section 43(12) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(12)Where any purchase of land becomes ineffective, the landlord shall be entitled to recover from the tenant the rent of the land as if the land had not been purchased [and the rent due; if not paid within the period or extended period referred to in sub-section (13), shall be recovered from the tenant as an arrear of land revenue and paid to the landlord] [These words were inserted by Maharashtra 5 of 1961, s. 10.]. The amount of rent so recoverable shall be deducted from the amount, if any, to be refunded to the tenant.
