Section 32PP(1A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1A)[ Notwithstanding in expiry of the period specified in sub-section (1) the right conferred under that sub-section may be exercised as if in that sub-section, for the words, brackets and figures "the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1965" (Gujarat 36 of 1965), the words, brackets and figures "the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1970 (Gujarat 2 of 1971)," were substituted.
