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[Cites 0, Cited by 0] [Section 32O] [Entire Act]

State of Gujarat - Subsection

Section 32O(2) in The Bombay Tenancy and Agricultural Lands Act, 1948

(2)The provisions of sections 32 to 32N (both inclusive) and of sections 32P, 32Q and 32R in so far as they may be applicable shall apply to the purchase of the land by a tenant under sub-section (1).