Section 43(9) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(9)If the tenant fails to pay [the entire amount of the purchase price] [These words were substituted for the words 'the entire amount of the price and the arrears of rent', by Bombay 4 of 1960, Section 7 (4).] within the period fixed under sub-sections (4) or (7) or is in arrears of four instalments under subsections (4) or (7) the amount of the purchase price remaining unpaid and the amount of the interest thereon, if any, shall be recoverable as arrears of land revenue and on such recovery the Tribunal shall issue the aforesaid certificate.
