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[Cites 0, Cited by 1] [Section 32G] [Entire Act]

State of Maharashtra - Subsection

Section 32G(5) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(5)In the case of a tenant who is deemed to have purchased the land on the postponed date the Tribunal shall, as soon as may be after such date determine the price of the land.