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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(3)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)a tenant who is paying to the landlord the rent [* * *] [The words 'agreed upon between him and the landlord' were deleted by Bombay 38 of 1957, Section 6(3).] under sub­section (3) of section 8 [until such tenant is deemed to have purchased the land under section 32 or purchases the land under section 32F or 32-0 and the purchase price is determined under section 32-H]; [This portion was inserted by Bombay 63 of 1958, Section 3.]