Section 32M in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32M. Purchase to be ineffective on [tenant-purchaser's] [These words were substituted for the word 'tenants', by Maharashtra 9 of 1961, Section 10(c). ] failure to pay purchase price [* * *] [The words 'in lump sum or in instalments withal given period' were deleted by Maharashtra 31 of 1965, Section 4(c).].
(1)On the deposit of the price in lump sum or of the last instalment of such price, the Tribunal shall issue a certificate of purchase in the prescribed form, to the [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 10(a)(i).] in respect of the land. Such certificate shall be conclusive evidence of purchase [In the event of failure of recovery of purchase price as arrears of land revenue under sub-section (3) of section 32K, the purchase shall] [These words were substituted by Maharashtra 31 of 1965, Section 4.] be ineffective and the land shall be at the disposal of the [Tribunal] [This word was substituted for the word 'Collector' by Maharashtra 9 of 1961, Section 10(a)(iii).] under section 32P and any amount deposited by such [tenant-purchaser] [These words were substituted for the word 'tenant' by Maharashtra 9 of 1961, Section 10(a)(i).] towards the price of the land shall be refunded to him.(2)[ Where the purchase of any land has become ineffective for default of payment in time of the price in lump sum or in instalments, but the tenant-purchaser has nevertheless continued in possession at the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1964, then the purchase of the land shall not be deemed to be ineffective, until the Tribunal fails to recover the amount of the purchase price under sub-section (3) of section 32K.] [Sub-section (2) was substituted by Maharashtra 9 of 1961, Section 4(b).]
