Section 32PP(1D) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1D)Where an application for a declaration that the purchase has not become ineffective made by a tenant under sub-section (1) before the specified date was not admitted by the Tribunal on the ground that the period for making it had expired.(a)[ such tenant shall also be entitled to exercise the right conferred under sub-section (1) by making an application 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 [This portion was substituted for the portion beginning with the words 'such tenant shall' and ending with the words 'for making it', by Gujarat 13 of 1981, section (2).](b)such tenant being a specified tenant shall also be entitled to exercise the right conferred in sub-section (1) by making an application at any time [before the date specified under clause (b) of sub-section (5) of Section 32-M.]and on receipt of an application from any such tenant or specified tenant the Tribunal shall admit it as if it were an application made within the period specified for making it.] [Sub-section (1C) and (ID) were inserted by Gujarat 5 of 1973, section 13(1).]] [Sub-sections (1A) and (IB) were inserted by Bombay 63 of 1958, section 6(2).]
