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[Cites 0, Cited by 0] [Section 32Q(2)] [Section 32Q] [Entire Act]

State of Gujarat - Subsection

Section 32Q(2)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)If the total amount of encumbrance is more than the amount so determined, the purchase price in lump sum or the instalments, as the case may be, shall be distributed in the order of priority. If any person has a right to receive maintenance or alimony from the profits of the lands, the Tribunal shall also make deductions for payment out of the purchase price.