Section 32L in The Bombay Tenancy and Agricultural Lands Act, 1948
32L. Purchase price recoverable as arrear of land revenue.
(1)If a permanent tenant or on his behalf, a sub-tenant fails to deposit the amount of the purchase price as required under section 32K such amount shall be recoverable as an arrear of land revenue.(2)If a tenant or sub-tenant of a permanent tenant fails to make payment of any instalment in accordance with the provisions of the foregoing sections and the default in payment of which does not render the purchase ineffective under section 32M, the amount of such instalment shall also be recoverable as an arrear of land revenue.(3)The amount recovered under sub-section (1) or (2) shall be deposited with the Tribunal.
