Section 46(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)In respect of the land the ownership of which stands transferred to and vests in a tenant under sub-section (1) the tenant shall continue to be liable to pay to the landlord the rent of such land until the amount of the purchase price payable by the tenant to the landlord is determined under Section 48.
