Section 32F in The Bombay Tenancy and Agricultural Lands Act, 1948
32F. Right of tenant to purchase where landlord is minor etc.
(1)Notwithstanding anything contained in the preceding sections,-(a)where the landlord is a minor or a widow, or a person subject to any mental or physical disability [***] [The words 'or a serving member of the armed forces' were deleted by Gujarat 24 of 1965, section 4.] the tenant shall have the right to purchase such land under section 32 within one year from the expiry of the period during which such landlord is entitled to terminate the tenancy under section 31:[Provided that were a person of such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March 1958 the share of such person in the joint family has been separated by metes and bounds ad the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated, having regard to the area, assessment, classification and value of the land, in the same proportion, as the share of that person in the entire joint family property, and not in a larger proportion.] [This proviso was added by Bombay 38 of 1957, section 14(1).](b)where the tenant is a minor, or a widow or a person subject of any mental or physical disability or a serving member of the armed forces, then subject to the provisions of clause (a), the right to purchase land under section 32 may be exercised-(i)by the minor within one year from the date on which he attains majority;(ii)by the successor-in-title of the widow within one year from the date on which her interest in the land ceases to exist;(iii)within one year from the date on which the mental or physical disability of the tenant ceases to exist;(iv)within one year from the date on which the tenant ceases to be serving member of the armed forces;[Provided that where a person of such category is a member of a joint family, the provisions of this sub-section shall not apply if at least one member of the joint family is outside the categories mentioned in this sub-section unless before the 31st day of March, 1958 the share of such person in the joint family has been separated by metes and bounds and the Mamlatdar on inquiry is satisfied that the share of such person in the land is separated, having regard to the area, assessment, classification and value of the land, in the same proportion as the share of that person in the entire joint family property, and not in a larger proportion.] [This proviso was added by Bombay 38 of 1957, section 14(1).](1A)[ On and after the date of commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960) (hereinafter referred to in this sub-section as "the said date"), every tenant who has not exercised his right of purchase within the period of one year within which it may be exercised under sub-section (1) shall, if the said period has commenced be deemed to have been purchased the land on the said date, whether the period has expired or not; and if the period has not commenced, he shall be deemed to have purchased the land on the date on which the period would have commenced but for the provisions of this sub-section.] [This sub-section was substituted for the original by Gujarat 16 of 1960, section 8.](2)The provisions of sections 32 to 32E (both inclusive) and sections 32G, to 32R. (both inclusive), shall, so far as may be applicable, apply to such purchase.
