Section 32P(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[Such direction shall, subject to the [provisions of sub-sections (2AA) and (2A)] [These words, brackets, figures and letter were substituted for the words 'Such direction shall provide' Gujarat 24 of 1965, section 4(i) i (a).], provide] [This proviso was added by Gujarat 16 of 1960, section 11.]-(a)that the tenancy in respect of the shall be terminated and the tenant be summarily evicted:[***] [Clause (b) was deleted, by Gujarat 5 of 1973, section 12 (b).](c)that [***] [The words and figures 'if the entire land or any portion thereof cannot be surrendered in accordance with the provisions of section 15' were deleted, by Gujarat 5 of 1973, section 12 (1) (c) (i).] the entire land or such portion thereof, as the case may be, notwithstanding that it is a fragment, [shall subject to the terms and conditions as may be specified in the direction be disposed of by sale] [These words were substituted for the words 'shall be disposed of by sale' by Gujarat 36 of 1965, section 4 (i) (b) (w.e.f. 01-02-1966).] to person in the following order of priority (hereinafter called "the priority list") :-and conditions as may be specified in the direction be disposed of by sale] to person in the following order of priority (hereinafter called "the priority list"):-[(a-i) the tenant whose tenancy in respect of that land is terminated if such tenant is willing to accept the offer of sale, provided the occasion for the issue of such direction has not arisen by reason of an act of collusion between such tenant and the landlord] [Item (a-I) was inserted by Gujarat 5 of 1973, section 12(1) (c) (ii).](i)a co-operative farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;(ii)agricultural labourers;(iii)landless persons;(iv)small holders;(v)a co-operative farming society of agriculturists (other than small holders) who hold either as owner or tenant or partly as owner and partly as tenant, land less in area than an economic holding and who are artisans:(vi)an agriculturist (other than a small holder) who holds either as owner or tenant or partly owner and partly as tenant, land les in area than an economic holding and who is an artisan;(vii)an other co-operative farming society;(viii)any agriculturist who holds either as owner or tenant or partly as owner and partly as tenant land larger in area than an economic holding but less in area than the ceiling area;(ix)any person not being an agriculturist, who intends to take to the profession of agriculture:[Provided that the State Government may, by notification in the Official Gazette, give, in relation to such local areas as it may specify, such priority in the above order as it thinks fit to any class of persons who, by reason of the acquisition of their land for any development project approved for the purpose by the State Government, have been displaced, and require to be re-settled;] [This proviso was added by Bombay 15 of 1957, section 10.][Provided further that-(a)where there are two or more co-operative farming societies falling under item, (i), (v) or (vii), preference amongst them shall be given in the following order, namely:-
