Section 43(4) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(4)On the determination of the purchase price under sub-section (3) the tenant shall deposit with the [the entire amount of such purchase price] [Tribunal These words were substituted for the words 'the price', by Bombay 4 of 1960, s. 7(8).] -(a)either in lump sum within one year from such date, or(b)in such annual instalments not exceeding twelve with simple interest, at the rate of 4½ per cent, per annum 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 instalments deposited shall subject to the provisions of Section 44 be paid to the landlord.
