Section 15(3) in The Bombay Tenancy and Agricultural Lands Act, 1948
(3)Where any land vests in the State Government under the provisions of sub-section (2), the landlord shall be entitled to be paid by the State Government an amount which shall be equal to the price of such land and such price shall be determined and payable in the manner provided in sub-section (5) of section 32P as if the land had been sold under sub-section (2) of that section.
