Section 88E in The Bombay Tenancy and Agricultural Lands Act, 1948
88E. [ Cessor of exemption in respect of certain public trust lands. [Section 88E was inserted by Gujarat 16 of 1969, section 31, Schedule, Item (2).]
(1)Notwithstanding anything contained in section 88B, with effect on and from the specified date, lands which are the property of an institution for public religious worship shall cease to be exempted from those provisions of the Act except sections 31 to 31D (both inclusive) from which they were exempted under section 88B and all certificates granted under that section in respect of such lands shall stand revoked.(2)Where any such land ceases to be so exempted, than in the case of a tenancy subsisting immediately before the specified date the tenant shall be deemed to have purchased the land on the specified date and the provisions of sections 32 to 32R (both inclusive) shall so as far may be applicable, apply.Exemption. - In this section "specified date" means the date of the commencement of the Gujarat Devasthan Inams Abolition Act, 1969 (Gujarat 16 of 1969).]
