Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32PP] [Entire Act] State of Gujarat - Subsection Section 32PP(4) in The Bombay Tenancy and Agricultural Lands Act, 1948 (4)The provisions of sections 32 to 32P and sections 32-Q- and 32R shall so far as may be applicable apply to the purchase of the land by a tenant under this section.
