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[Cites 0, Cited by 6] [Section 32F(1)] [Section 32F] [Entire Act]

State of Gujarat - Subsection

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

(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;