Section 88E(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)Where any such land ceases to be so exempted, than in the case of a tenancy subsisting immediately before the specified date the tenant shall be deemed to have purchased the land on the specified date and the provisions of sections 32 to 32R (both inclusive) shall so as far may be applicable, apply.Exemption. - In this section "specified date" means the date of the commencement of the Gujarat Devasthan Inams Abolition Act, 1969 (Gujarat 16 of 1969).]
