Section 32Q(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)(a)If total amount of the encumbrances is less than the purchase price so determined,(i)where the purchase price is paid in lump sum it shall be deducted from the purchase price and the balance paid to the [former landlord] [These words were substituted for the word 'landlord' by Maharashtra 9 of 1961.];(ii)where the purchase price is made payable in instalments, the Tribunal shall deduct such amount from such instalments towards the payment of the encumbrancesProvided that where under any agreement, award, the decree or order of a court or any law, the amount of the encumbrances is recoverable in instalments, the Tribunal shall deduct such amount as it deems reasonable from the instalments so payable.(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.
