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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 6(b).] shall continue to be liable to pay to the State Government the dues, if any, referred to in clauses (a), (b), (c) and (d) of sub­section (1) of section 10A, where [the tenant-purchaser] [These words were substituted for the words 'the tenant', by Maharashtra 9 of 1961, Section 6(b).] is not liable to pay such dues under sub-section (3) of that section.