Section 32N in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32N. Landlord's right to recover rent when purchase becomes ineffective.
- [(1) Where any purchase of land becomes ineffective, the former landlord shall be entitled to recover from his former tenant compensation for use and occupation of the land equal to the rent thereof any such compensation due may be recovered from the former tenant as an arrear of land revenue, and paid to the former landlord. The amount so recoverable shall be deducted from the amount, if any, to be refunded to the former tenant.] [Sub-section (1) was substituted for the original, by Maharashtra 9 of 1961, Section 12(a).](2)if within three months from the date on which the purchase of any land has become ineffective the [former landlord] [These words were substituted for the word 'landlord', by Maharashtra 9 of 1961, Section 12(b).] fails to refund [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).] the amount paid after deducting any [compensation] [This portion was substituted for the word 'rent', by Maharashtra 9 of 1961, Section 12(c).] referred to in sub-section (1) due to him, it shall be recovered from him as an arrear of land revenue and paid to the [former tenant] [These words were substituted for the word 'tenant', by Maharashtra 9 of 1961, Section 12(b).].
