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

State of Gujarat - Subsection

Section 32PP(3) in The Bombay Tenancy and Agricultural Lands Act, 1948

(3)If the tenant appears and makes a statement that he is willing to purchase the land, the land shall cease to be at the disposal of the Collector under section 32P and the Tribunal shall determine the purchase price of the land in the manner provided in section 32G as if the purchase had not been ineffective.