Section 32M(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)[ Notwithstanding the expiry of the period specified in sub-section (3) or (4)-(a)if the tenant of land to which sub-section (3) or, as the case may be, sub-section (4) applies and which has not been disposed of by the Collector in the manner provided in sub-section (7) of section 32P, deposits with the Tribunal at any time before two months after the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981), or(b)if the specified tenant of land to which sub-section (3) or, as the case may be, sub-section (4) applies and which has not been disposed of by the Collector in the manner provided in sub-section (2) of section 32P, deposits with the Tribunal at any time [before the date specified from time to time by notification in the official Gazette, by the State Government in this regard].the entire amount of the price of the land or, as the case may be, the unpaid portion of the price, together with interest, as specified in the said sub-section (3) and (4), as the case may be, the purchase of the land shall be deemed not to have become ineffective and the Tribunal shall issue a certificate of purchase to the tenant or the specified tenant under sub-section (1).Explanation. - For the purposes of this section and sections [32PP, 32PPP and 32-QQ] [Substituted '32PP and 32PPP' by Gujarat Act No. 24 of 2011, dated 25.7.2011.], the expression "specified tenant" means a tenant who holds land (whether as a tenant or owner or otherwise) not exceeding four hectares.] [Sub-section (5) was substituted by Gujarat 13 of 1981, section 2.]
