Section 32K(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)[ If a tenant-purchaser fails to pay the entire amount of the purchase price within the period fixed under the provisions of this section or is in arrears of four instalments where the number of instalments fixed is four or more, and all the instalments in any other case, the amount of the purchase price remaining unpaid and the amount of interest thereon at the rate of 4½ per cent per annum if any, shall be recoverable by the Tribunal as an arrear of and revenue.] [Sub-section (3) was inserted by Maharashtra 31 of 1965, Section 2(b).]
