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[Cites 0, Cited by 0] [Section 32PPP(1)] [Section 32PPP] [Entire Act]

State of Gujarat - Subsection

Section 32PPP(1)(a) in The Bombay Tenancy and Agricultural Lands Act, 1948

(a)the tenant, if he is willing to purchase the land may make an application in writing to the Tribunal before two months after the commencement of the Bombay Tenancy and Agricultural Land (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981); or