Section 32H(1B) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1B)(a)On the amount arrived at in accordance with the provisions of sub-sections (1) and (1A), there shall be calculated interest at 4½ per cent per annum for the period between the date on which the tenant is deemed to have purchased the land under section 32 and the date of the determination of the purchase price.(b)(i)The amount of interest so calculated shall be added to, and(ii)the amount of [compensation for use and occupation of the land], if any paid by [the tenant-purchaser to the former landlord] [These words were substituted for the words 'the tenant to the landlord', by Maharashtra 9 of 1961, Section 6(b).] and the value of any products of trees planted by [such landlord] [These words were substituted for the words 'the landlord', by Maharashtra 9 of 1961, Section 6(c).] if such products are removed by [that landlord] [These words were substituted for the words 'the landlord', by Maharashtra 9 of 1961, Section 6(c).] during the said period shall be deducted from the amount so arrived at.]
