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[Cites 0, Cited by 0] [Section 32U(2)] [Section 32U] [Entire Act]

State of Gujarat - Subsection

Section 32U(2)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)Where a tenant, on account of his eviction from the land by the landlord, before the 1st April, 1962, is not in possession of the land on the said ate but has made or makes an application for possession of the land under sub-section (1) of section 29 within the period specified in that sub-section, then if the application is allowed by the Mamlatdar, or as the case may be, in appeal by the Collector or in revision by the Gujarat Revenue Tribunal, he shall be deemed to have purchased the land on the date on which the final order allowing the application is passed.