Section 43(5) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(5)If a tenant referred to in clause (ii) of sub-section (4) is unable to deposit with the Tribunal [the purchase price] [These words were substituted for the words 'the price' ibid, s. 7(8).] in lump sum within the period fixed by the Tribunal, the tenant may deposit with the Tribunal within the said period an amount equal to one-twelfth of [the purchase price] [These words were substituted for the words 'the price' ibid, s. 7(8).] and the interest for one year at the rate of 4½ per cent, per annum on the balance amount of [the purchase price] [These words were substituted for the words 'the price' ibid, s. 7(8).] and apply to the Tribunal for the facility of payment of [the purchase price] [These words were substituted for the words 'the price' ibid, s. 7(8).] in instalments. On such deposit being made the facility shall be granted by the Tribunal.
