Section 32FF(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in the preceding sections, a person who is a tenant within the meaning of sub-clause (d) of clause (18) of Section 2 shall be deemed to have purchased the land in his possession of which he is the tenant, free from all encumbrances subsisting thereon, on the specified date.
