Section 32P(2A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2A)[ Where the tenancy in respect of any land is terminated under clause (a) of subsection (2) but the tenant of such land is a co-operative farming society of the type referred to in sub-clause (i) of clause (c) of sub-section (2), the direction under subsection, the direction under sub-section (2) shall further provide-(i)that [***]the entire land or such portion thereof, as the case may be, shall be disposed of by sale to the co-operative farming society which was the tenant of the land or as the case may be, portion thereof immediately before the termination of the tenancy under clause (a) of subsection (2).Provided that the total acreage of the land to be so disposed of shall not exceed an area arrived at by multiplying the ceiling area by the total number of the members of the co-operative farming society;(ii)that on he termination of the tenancy under clause (a) of sub-section (2), the co-operative farming society shall be liable to be evicted only from such portion of the land as could not be disposed of by sale to it under a direction issued under sub-section (2).][***] [Sub-section (3) was deleted, by Gujarat 5 of 1973, section 12(4).]
