Section 84C(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)On the declaration made by the Mamlatdar under sub-section (2),-(a)the land shall be deemed to vest in the State Government, free from all encumbrances lawfully subsisting thereon on the date of such vesting, and shall be disposed of in the manner provided in sub-section (4); the encumbrances shall be paid out of the occupancy price in the manner provided in section 32Q for the payment of encumbrances out of the purchase price of the sale of and but the right of the holder of such encumbrances to proceed against the person liable, for the enforcement of his right in any other manner, shall not be affected;(b)the amount which was received by the transferor as the price of the land shall be deemed to have been forfeited to the State Government and it shall be recoverable as an area of land revenue; and(c)the Mamlatdar shall, in accordance with the provisions of section 63A determine the reasonable price of the land.
