Section 32PPP(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in sections 32G and 32P where on or after the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1965 (Gujarat 36 of 1965),-(i)any land has been at the disposal of the Collector under section 32P on account of the purchase of the land by the tenant thereof having become in-effective under sub-section (2) of section 32G by reason of the tenant failing to appear before the Tribunal or making a statement expressing his unwillingness to purchase the land, and(ii)[ the land so at the disposal of the Collector has not been disposed of in the manner provided in sub-section (2) of section 32P.(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(b)the tenant, if he is specified tenant and is willing to purchase the `land, may make an application in writing to the Tribunal [before the date specified under clause (b) of sub-section (5) of Section 32-M.]for a declaration that the purchase has not been ineffective.].
