Section 88(1A)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 88(1A)] [Section 88] [Entire Act]

State of Gujarat - Subsection

Section 88(1A)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948

(ii)in any other case, be deemed to have purchased the land on the date on which the period for exercising the said right would have commenced under the aforesaid proviso. The provisions of sections 31 to 3ID (both inclusive) and sections 32 to 32R (both inclusive) shall, so far as may be applicable, apply and shall be deemed always to have applied to such termination of tenancy and to the right of the tenant to purchase the land;]

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State of Gujarat - Subsection

Section 88(1A)(ii) in The Bombay Tenancy and Agricultural Lands Act, 1948