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[Cites 0, Cited by 33] [Section 32F(1)] [Section 32F] [Entire Act]

State of Gujarat - Subsection

Section 32F(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(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: