Section 32K(1B) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1B)Where a tenant-purchaser,-(a)fails to pay the price in lump sum within the period referred to in clause (ii) of sub-section (1), or(b)is in arrears of four instalments, where the number of instalments fixed is four or more, and all the instalments in any other case, he may during the period of six months from the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1964 or from the date of default of the payment of price in lump sum, or of the last instalment, whichever is later, apply to the Tribunal to condone the default on the ground that he, for sufficient reasons, was incapable of paying the price in lump sum or the instalments within time; and if the Tribunal after holding such inquiry as it thinks fit, is satisfied with the reasons given, it may allow further time,-(i)of one year to the tenant-purchaser to pay the price in lump sum, or(ii)for payment of the arrears, and may, for that purpose increase the total number of instalments to sixteen].
