Section 32PPP in The Bombay Tenancy and Agricultural Lands Act, 1948
32PPP. [ Further opportunity to purchase land to tenants whose purchase become ineffective after commencement of Gujarat 36 of 1965. [Section 32PPP was inserted, by Gujarat 5 of 1973, section 14.]
(1)Notwithstanding anything contained in sections 32G and 32P where on or after the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1965 (Gujarat 36 of 1965),-(i)any land has been at the disposal of the Collector under section 32P on account of the purchase of the land by the tenant thereof having become in-effective under sub-section (2) of section 32G by reason of the tenant failing to appear before the Tribunal or making a statement expressing his unwillingness to purchase the land, and(ii)[ the land so at the disposal of the Collector has not been disposed of in the manner provided in sub-section (2) of section 32P.(a)the tenant, if he is willing to purchase the land may make an application in writing to the Tribunal before two months after the commencement of the Bombay Tenancy and Agricultural Land (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981); or(b)the tenant, if he is specified tenant and is willing to purchase the `land, may make an application in writing to the Tribunal [before the date specified under clause (b) of sub-section (5) of Section 32-M.]for a declaration that the purchase has not been ineffective.].(2)On receipt of an application under sub-section (1) the Tribunal shall issue a notice to the tenant and the landlord calling upon to appear before it on the date specified in the notice.(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.(4)The provisions of sections 32 to 32P and sections 32-Q- and 32R shall so far as may be applicable apply to the purchase of the land by a tenant under this section.(5)In the case of land to which this section applies no action shall be taken under section 32P unless the tenant entitled to make an application under this section fails to make such application within the period specified in sub-section (1).]Explanation. - Notwithstanding anything contained in any judgement, decree or order of any Court, Tribunal or other authority, for the purpose of clause (ii) of sub-section (1) the land shall not be deemed to have been disposed of till the person entitled to take possession of the land in pursuance of any direction issued under sub-section (2) of section 32P takes actual possession of such land in accordance with law.]
