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[Cites 0, Cited by 0] [Section 17B(5)] [Section 17B] [Entire Act]

State of Maharashtra - Subsection

Section 17B(5)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)in such instalments not exceeding three with simple interest at the rate of 4½ per cent per annum, and at such intervals, during the period not exceeding three years and on or before such dates, as may be fixed by the Tribunal and the Tribunal shall direct that the amount deposited in lump sum or the amount of the instalments deposited at each interval shall be paid in accordance with the provisions of section 32Q so far as they are applicable.