Section 32T(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)(a)The notice may be given and an application may be made by a certified landlord under sub-section (3), notwithstanding that in respect of the same tenancy any application made by him in accordance with sub-section (2) of section 31-(i)is pending before the Mamatdar or in appeal before the Collector or in revision before the Gujarat Revenue Tribunal on the date of the commencement of the Bombay Tenancy and Agricultural Land (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960) (hereinafter referred to in section as "the commencement date") or(ii)has been rejected by the Mamlatdar or in appeal by the Collector or in revision by the Gujarat Revenue Tribunal before the commencement date.(b)Any such pending application shall be deemed to have abated on the commencement date.
