Section 32PP(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in section 32G and 32P where before the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1965 (Gujarat 36 of 1965), (hereinafter referred to in this section as "the said date")-(i)any land has been at the disposal of the Collector under section 32P on account of the purchase of the land by the tenant thereof having become ineffective under sub-section (3) of section 32G by reason of the tenant failing to appear before the Tribunal or making a statement expressing his unwillingness to purchase the land, and(ii)the land so at the disposal of the Collector has not been disposed of in the manner provided in sub-section (2) of section 32P.the tenant, if he is willing to purchase the land may make an application in writing to the Tribunal within a period of one year from the said date for a declaration that the purchase has not become ineffective.
