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[Cites 0, Cited by 0] [Section 32N] [Entire Act]

State of Gujarat - Subsection

Section 32N(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)If within three months from the date on which the purchase of any land has become ineffective the landlord fails to refund the tenant the amount paid after deducting any rent due to him it shall be recovered from him as an arrear of land revenue and paid to the tenant.