Section 32K(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)On the determination of the purchase price [payable under section 32H] [This portion was substituted for the words, figures and letter 'under section 32G' by Bombay 63 of 1958, Section 7(1).], the [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 8.],-(i)if he is a permanent tenant shall deposit with the Tribunal the entire amount of the purchase price within one year from such date as may be fixed by the Tribunal:Provided that if the Tribunal is satisfied that such [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 8.] has failed to make the payment within the time specified for any reason beyond his control, the Tribunal may extend the period by a period not exceeding one year;(ii)if he is not a permanent tenant, shall deposit with the Tribunal the entire amount of the price,-(a)either in lump sum within one year from such date, or(b)in such annual instalments not exceeding twelve with simple interest at the rate of 4½ per cent per annum on or before such dates as may be fixed by the Tribunal; andthe Tribunal shall direct that the amount deposited in lump sum or the amount of instalments deposited shall be paid to the [former landlord] [These words were substituted for the words 'landlord' by Maharashtra 9 of 1961, Section 8.].
