Section 32K(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)During any period for which payment of rent is suspended or remitted under section 13, the tenant shall not be bound to pay the purchase price in lump sum or the amount of any instalments fixed under this section or any interest thereon, if any.[***] [Sub-section (3) was deleted by Bombay 63 of 1958, section 7(2).]
