Section 32PP(1B) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1B)Where an application for a declaration that the purchase has not become ineffective made by a tenant under sub-section (1) before the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1970 (Gujarat 2 of 1971), was not admitted by the Tribunal on the ground that the period for making it had expired, such tenant shall also be entitled to exercise the right conferred under sub-section (1) by making an application within the period specified in that sub-section (1) by making an application within the period specified in that sub-section ad on receipt of an application from any such tenant the Tribunal shall admit it as if it were an application made within such specified period.] [This proviso was added by Gujarat 5 of 1973, section 12 (1) (c) (iii).][[(1C) Notwithstanding the expiry of the period specified in sub-section (1) read with sub-section (1A), the right conferred under sub-section (1) may be exercised.(a)by a tenant at any time before two months after the commencement of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1981 (Gujarat 13 of 1981),; or(b)by a specified tenant at any time [before the date specified under clause (b) of sub-section (5) of Section 32-M.]
