Section 32N(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)if within three months from the date on which the purchase of any land has become ineffective the [former landlord] [These words were substituted for the word 'landlord', by Maharashtra 9 of 1961, Section 12(b).] fails to refund [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).] the amount paid after deducting any [compensation] [This portion was substituted for the word 'rent', by Maharashtra 9 of 1961, Section 12(c).] referred to in sub-section (1) due to him, it shall be recovered from him as an arrear of land revenue and paid to the [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).].
