Section 32P(6) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(6)[ On the deposit of the last instalment of the purchase price, the Tribunal shall issue a certificate of purchase in the prescribed form from the purchaser in respect of the land. Such certificate shall be conclusive evidence of purchase. If the purchaser is at any time in arrears of two instalments, then unless the [Tribunal] [Sub-section (6) was inserted by Maharashtra 8 of 1963, Section 4(b).] after holding such inquiry as it thinks fit is satisfied with the reasons given and allows a further period not exceeding one year to pay the arrears, the purchase shall be ineffective and the amount deposited by such purchaser shall be refunded to him.] [Sub-sections (1A) and (1B) were inserted by Bombay 63 of 1958, Section 6(2).]
