Section 32(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)[ In respect of the land deemed to have been purchased by a tenant under sub-section (1),-(a)[ the tenant-purchaser shall be liable to pay to the former landlord compensation for the use and occupation of the land, a sum equal to the rent of such land every year, and](b)the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 6(b).] shall continue to be liable to pay to the State Government the dues, if any, referred to in clauses (a), (b), (c) and (d) of subsection (1) of section 10A, where [the tenant-purchaser] [These words were substituted for the words 'the tenant', by Maharashtra 9 of 1961, Section 6(b).] is not liable to pay such dues under sub-section (3) of that section.until the amount of the purchase price payable by [the tenant-purchaser] [These words were substituted for the words 'the tenant', by Maharashtra 9 of 1961, Section 6(b).] to the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961, Section 6(b).] is determined under section 32-H.] [Sub-section (3) was inserted by Bombay 63 of 1958, Section 5(3).]
