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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)[ the tenant-purchaser shall be liable to pay to the former landlord compensation for the use and occupation of the land, a sum equal to the rent of such land every year, and]