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[Cites 0, Cited by 0] [Section 32M(5)] [Section 32M] [Entire Act]

State of Gujarat - Subsection

Section 32M(5)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)if the tenant of land to which sub-section (3) or, as the case may be, sub-section (4) applies and which has not been disposed of by the Collector in the manner provided in sub-section (7) of section 32P, deposits with the Tribunal at any time before two months after the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981), or