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[Cites 0, Cited by 0] [Section 32Q(2)] [Section 32Q] [Entire Act]

State of Maharashtra - Subsection

Section 32Q(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)If the total amount of the encumbrances is more than the amount so determined, the purchase price in lump sum or the instalments, as the case may be, shall be distributed in the order of priority. If any person has a right to receive maintenance or alimony from the profits of the land, the Tribunal shall also make deductions for payment out of the purchase price.