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

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

State of Maharashtra - Subsection

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

(a)If total amount of the encumbrances is less than the purchase price so determined,

(i)where the purchase price is paid in lump sum it shall be deducted from the purchase price and the balance paid to the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961.];

(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

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State of Maharashtra - Subsection

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