Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Maharashtra - Section Section 32L in The Maharashtra Tenancy and Agricultural Lands Act, 1948 32L. Purchase price recoverable as arrears of land revenue - [Repealed by Maharashtra XXXI of 1965, section 3.]
