Section 91(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)Where a landlord intends to sell any land, leased to tenant he shall apply to the Tribunal for determining the reasonable price thereof. The Tribunal shall thereupon determine the reasonable price of the land in accordance with the provisions of Section 90. The Tribunal shall also direct that the price shall be payable either in lumpsum, or in annual instalments not exceeding six carrying simple interest at 4½ per cent per annum.
