Section 32P(2AA) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2AA)[ Where in any case the direction under sub-section (2) provides that the land in respect of which the tenancy is terminated shall be disposed of by sale to the tenant referred to in sub-clause (a-I) of clause (c) of sub-section (2), the tenant shall be liable to be evicted only if the land or, as the case may be, the portion thereof could not be disposed of by sale to him.] [Sub-section (2AA) was inserted, by Gujarat 5 of 1975, section 12(2).]
