Section 32QQ(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)(a)Where a specified tenant permitted under clause (b) of subsection (5) of section 32 M to deposit with the Tribunal at any time [before the date specified under clause (b) of sub-section (5) of Section 32-M.]the entire amount of the price of the land or, as the case may be, the unpaid portion of the price, together with the interest, as specified in sub-sections (3) and (4) of section 32M, has failed to deposit with the Tribunal such amount before the date of the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Second Amendment) Ordinance, 1986 (Gujarat Ordinance 14 of 1986), (hereinafter referred to as "the said date"), the State Government shall, notwithstanding the expiry of the period specified in clause (b) of sub-section (5) of section 32M, deposit on behalf of such specified tenant, with the Tribunal within a period of twelve months from the said date such amount, and on depositing such amount with the Tribunal, the purchase of land shall be deemed not to have become ineffective and the Tribunal shall issue a certificate of purchase to the specified tenant under sub-section (1) of section 32M.(b)Where a specified tenant permitted under clause (b) of sub-section (1C) or clause (b) of sub-section (ID) of section 32PP or under sub-clause (b) of clause (ii) of sub-section (1) of section 32PPP to make at any time before the end of December, 1986 an application under sub-section (1) of section 32PP for a declaration that purchase has not become ineffective, fails to make such application [before the date specified under clause (b) of sub-section (5) of Section 32-M.] [Substituted 'before the end of December, 1986.' by Gujarat Act No. 24 of 2011, dated 25.7.2011.], and the Collector directs under sub-section (2) of section 32P that the land in respect of which the tenancy is terminated shall be disposed of by sale to the specified tenant who is a tenant referred to in sub-clause (a-i) of clause (c) of the said sub-section (2) and the land is disposed of by sale to such specified tenant, the Collector shall issue a certificate of purchase in the form prescribed under sub-section (1) of section 32M to such specified tenant who shall be liable to pay to the Collector the price of such land determined by the Collector under sub-section (5) of section 32P.
