Section 32O(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)In respect of any tenancy created after the tillers' day notwithstanding any agreement or usage to the contrary, a tenant cultivating personally [shall be deemed to have purchased on the date of expiry of one year] [These words were substituted for the words 'shall be entitled within one year' by Gujarat 16 of 1960.] from the commencement of such tenancy [**] [The words 'to purchase' were deleted, by Gujarat 16 of 1960.] from the landlord the land held by him or such part thereof as will raise the holding of the tenant to the ceiling area.[***] [Sub-section (1A) which was inserted by Bombay 38 of 1957, section 16 was deleted by Gujarat 16 of 1960, section 12(2).]
