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[Cites 0, Cited by 0] [Section 32H(1B)] [Section 32H] [Entire Act]

State of Maharashtra - Subsection

Section 32H(1B)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)
(i)The amount of interest so calculated shall be added to, and
(ii)the amount of [compensation for use and occupation of the land], if any paid by [the tenant-purchaser to the former landlord] [These words were substituted for the words 'the tenant to the landlord', by Maharashtra 9 of 1961, Section 6(b).] and the value of any products of trees planted by [such landlord] [These words were substituted for the words 'the landlord', by Maharashtra 9 of 1961, Section 6(c).] if such products are removed by [that landlord] [These words were substituted for the words 'the landlord', by Maharashtra 9 of 1961, Section 6(c).] during the said period shall be deducted from the amount so arrived at.]