Section 17A in The Bombay Tenancy and Agricultural Lands Act, 1948
17A. [ Tenant's right to purchase site referred to in section 16. [Sections 17A and 17B were inserted, by Bombay 13 of 1956, section 14.]
(1)If a tenant referred to in section 16 intends to purchase the site on which a dwelling house is built, he shall give notice in writing to the landlord to that effect.(2)If the landlord refuses, or fails, to accept the offer and to execute the sale deed within three months from the date thereof, the tenant may apply to the Tribunal for the determination of the reasonable price of the land which shall not exceed 20 times the annual rent thereof; and thereupon the provisions for the determination and payment of the price and the issue of a certificate of purchase contained in the next succeeding section shall apply thereto.]
