Section 32T(4) in The Bombay Tenancy and Agricultural Lands Act, 1948
(4)Where the certified landlord is of one of the following categories, namely:-(a)a minor,(b)a widow.[***] [Clause (c) was deleted by Gujarat 24 of 1965, section 7(a).] or(d)a person subject to any physical or mental disability.then if he has not given a notice and not made an application as required sub-sections (1) and (3), such notice may be given and such application may be made-(A)by the landlord within one year from the date on which-(i)in the case of category (a) he attains majority;[***] [Item (ii), was deleted by Gujarat 24 of 1965, section 7(b).](iii)in the case of category (d) he ceases to be subject to such physical or mental disability; and(B)in the case of a widow, by the successor-in-title within one year from the date on which the widow's interest in the land ceases to exist: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 the share of such person is the joint family has been separated by metes and bounds before, the 31st day of March, 1958 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.
