Section 32PPP(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)In the case of land to which this section applies no action shall be taken under section 32P unless the tenant entitled to make an application under this section fails to make such application within the period specified in sub-section (1).]Explanation. - Notwithstanding anything contained in any judgement, decree or order of any Court, Tribunal or other authority, for the purpose of clause (ii) of sub-section (1) the land shall not be deemed to have been disposed of till the person entitled to take possession of the land in pursuance of any direction issued under sub-section (2) of section 32P takes actual possession of such land in accordance with law.]
