Section 32(4) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(4)[ Where any land held by a tenant is wholly or partially exempt from the payment of land revenue and is deemed to have been purchased by him under sub-section (1) or under section 32-F, section 32-O or section 33-C then,-(a)the tenant-purchaser shall in respect of such land, be liable to pay the full land revenue leviable thereon, and(b)the State Government shall, with effect from the date on which the tenant is deemed to have purchased the land, but so long only as the tenure on which the land was held by the landlord continues and is not abolished, pay annually to the former landlord,-(i)where such land is wholly exempt from the payment of land revenue, a cash allowance of an amount equal to the full land revenue leviable on such land; and(ii)in other cases, an amount equal to the difference between the full land revenue leviable on such land and the land revenue payable thereon immediately before the said date.]
