Section 32D in The Bombay Tenancy and Agricultural Lands Act, 1948
32D. Where tenants deemed to have purchased fragments.
- [(1)] [Section 32D was renumbered as sub-section (1) of that section and sub-section (2) was added by Bombay 38 of 1957, section 13.] If the land held on tenancy is only a fragment, the tenant shall be deemed to have purchased such fragment under section 32 notwithstanding anything contained in the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947).(2)[ If the tenancy of the land is attached to a holding or part thereof under section 29A of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the tenant shall notwithstanding anything to the contrary contained in that Act, be deemed, in the circumstances set out in section 32 to have purchased the land held on such tenancy.] [Section 32D was renumbered as sub-section (1) of that section and sub-section (2) was added by Bombay 38 of 1957, section 13.]
