Section 32E in The Bombay Tenancy and Agricultural Lands Act, 1948
32E. [ Disposal of balance of lands after purchase by tenant. [Section 32E was substituted by Gujarat 5 of 1973, section 9.]
- The balance of any land after the purchase by the tenant under section 32 shall be disposed of by sale by the Collector in the manner specified in clause (c) of sub-section (2) of section 32P, and thereupon the provisions of sub-section (5) of section 32P shall apply to such sale.] [Sub-section (4) was inserted by Gujarat 5 of 1973, section 6.]
