Section 6(5) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(5)During any period for which payment of rent is suspended or remitted under section 13 of the Bombay Tenancy and Agricultural Lands Act, 1948, the permanent tenant or as the case may be, the tenant or sub-tenant of a permanent tenant shall not be bound to pay the purchase price in lump sum or the amount of any instalment or interest thereon (if any).
