Section 32FF in The Bombay Tenancy and Agricultural Lands Act, 1948
32FF. [ Tenant in possession who has surrendered tenancy to be deemed to have purchased land on specified date. [Section 32FF was inserted by Gujarat 5 of 1973, section 10.]
(1)Notwithstanding anything contained in the preceding sections, a person who is a tenant within the meaning of sub-clause (d) of clause (18) of Section 2 shall be deemed to have purchased the land in his possession of which he is the tenant, free from all encumbrances subsisting thereon, on the specified date.(2)The provisions of sections 32 to 32E (both inclusive) and sections 32G to 32R (both inclusive) shall, so far as may be applicable, apply to such purchase]
