Section 32G(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)As soon as may be after the tillers' day the Tribunal shall publish or cause to be published a public notice in the prescribed from in each village within its jurisdiction calling upon-(a)all tenants who under section 32 are deemed to have purchased the lands,(b)all landlords of such lands, and(c)all other persons interested therein, to appear before it on the date specified in the notice. The Tribunal shall issue a notice individually to each such tenant, landlord and also, as far as practicable, other persons calling upon each of them to appear before it on the date specified in the public notice.
