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

State of Gujarat - Subsection

Section 32PPP(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(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.]