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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

Bombay Presidency - Subsection

Section 44(2)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)if the total amount of the encumbrances is less than the purchase price so determined,-
(i)where the purchase price is paid in lump sum, it shall be deducted from the purchase price and the balance paid to the landlord;
(ii)where the purchase price is made payable in instalments, the Tribunal shall deduct such amount from such instalments towards the payment of the encumbrances: