Section 32M(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)On the deposit of the price in lump sum or of the last instalment of such price, the Tribunal shall issue a certificate of purchase in the prescribed form, to the tenant in respect of the land. Such certificate shall be conclusive evidence of purchase. If tenant fails to pay lump sum within the period fixed under clause (ii) of sub-section (1) of section 32K, or is at any time in arrears of four instalments the purchase shall be ineffective and the land shall be at disposal of the Collector under section 32P and any amount deposited by such tenant towards the price of the land shall be refunded to him.
