Section 6(10) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(10)If the purchase price is not paid n accordance with sub-section (4), or is not recovered within a period of one year from the date on which it became recoverable as an arrear of land revenue then,-(a)the purchase shall be ineffective,(b)the land shall be at the disposal of the Collector under section 32-P of the Bombay Tenancy and Agricultural Lands Act, 1948,(c)any amount deposited by the permanent tenant or tenant towards the purchase price of the said land shall be refunded to hum, and(d)the Mehwassi shall be entitled to recover from the permanent tenant or, as the case may be, the tenant holding land from him, and the inferior holder shall be entitled to recover from the tenant holding land from him and the permanent tenant from his sub-tenant the rent of the said land, and the rent so recoverable shall be deducted from the amount, if any to be refunded to the tenant or subtenant.Explanation. - For the purposes of this section, "land" means land which is used for agricultural purposes, or which is so used but is left fallow and includes the sites of farm buildings and buildings, appurtenant to such land.
