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[Cites 0, Cited by 0] [Section 32Q(2)] [Section 32Q] [Entire Act]

State of Gujarat - Subsection

Section 32Q(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)If the total amount of the encumbrances is less than the purchase price so determined,-
(i)where the purchase price is lump sum it shall be deducted from the purchase price and the balance paid to the landlord;
(ii)where the purchase price is made payable in instalments, the Tribunal shall deduct such amount from such instalments towards the payment of the encumbrances;