Section 32P(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Where the purchase of any land by tenant under section 32 becomes ineffective [under the foregoing provisions of this sub-chapter] [These words, were substituted for the words figures, brackets, and letters 'under section 32G, or 32M' by Gujarat 16 of 1960, section 13 (1).] [or where the tenant fails to exercise the right to purchase land under section 43-ID within the period specified in that section] [These words, figures and letter were inserted by Gujarat 24 of 1965, section 5.] [***] [The words, figures and letters' or where a tenant fails to exercise the right to purchase the land held by him within the specified period under section 32F or 32-0' were deleted by Gujarat 16 of 1960, section 13(2).] the Collector may suo motu or on an application made in this behalf and after holding a formal inquiry direct that the land shall be disposed of in the manner provided in sub-section (2).
