Section 32K(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)During any period for which payment of rent is suspended or remitted under section 13, the [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 8.] shall not be bound to pay the purchase price in lump sum or the amount of any instalments fixed under this section or any interest thereon, if any.
