Section 32PP(1)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 32PP(1)] [Section 32PP] [Entire Act]

State of Gujarat - Subsection

Section 32PP(1)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948

(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 ineffective under sub-section (3) 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

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State of Gujarat - Subsection

Section 32PP(1)(i) in The Bombay Tenancy and Agricultural Lands Act, 1948