Section 32D(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(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.]
