Section 32K(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)On the determination of the purchase price [payable under section 32H] [This portion was substituted for the words, figures and letter 'under section 32G' by Bombay 63 of 1958, section 7(1).], the tenant,-(i)if he is a permanent tenant, shall deposit with the Tribunal the entire amount of the purchase price within one year from such date as may be fixed by the Tribunal:Provided that if the Tribunal is satisfied that such tenant has failed to make the payment within the time specified for any reason beyond his control, the Tribunal may extend the period by a period not exceeding one year;(ii)if he is not a permanent tenant, shall deposit with the Tribunal the entire amount of the price-(a)either in lump sum within one year from such date, or(b)in such annual instalments not exceeding twelve with simple interest at the rate of 4½ per cent, per annum on or before such dates as may be fixed by the Tribunal; and the Tribunal shall direct that the amount deposited in lump sum or the amount of instalments deposited shall be paid to the landlord;[Provided that in a case in which the tenant is required to deposit the amount in lump sum, if the Tribunal is satisfied that such tenant has failed to deposit the amount within the period specified in sub-clause (a) for any reason beyond his control, it may extend the period by a period not exceeding one year:Provided further that where the period within which the lump sum was to be paid has expired before the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960), then notwithstanding the expiry of the period the Tribunal may extend the period by a period not exceeding one year from the date of such commencement.] [There provisos were added by Gujarat 16 of 1960, section 9.]
