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

State of Gujarat - Subsection

Section 32QQ(1)(b) in The Bombay Tenancy and Agricultural Lands Act, 1948

(b)Where a specified tenant permitted under clause (b) of sub-section (1C) or clause (b) of sub-section (ID) of section 32PP or under sub-clause (b) of clause (ii) of sub-section (1) of section 32PPP to make at any time before the end of December, 1986 an application under sub-section (1) of section 32PP for a declaration that purchase has not become ineffective, fails to make such application [before the date specified under clause (b) of sub-section (5) of Section 32-M.] [Substituted 'before the end of December, 1986.' by Gujarat Act No. 24 of 2011, dated 25.7.2011.]