Section 32G in The Bombay Tenancy and Agricultural Lands Act, 1948
32G. Tribunal to issue notice and determine price of land to be paid by tenants.
(1)As soon as may be after the tillers' day the Tribunal shall publish or cause to be published a public notice in the prescribed from in each village within its jurisdiction calling upon-(a)all tenants who under section 32 are deemed to have purchased the lands,(b)all landlords of such lands, and(c)all other persons interested therein, to appear before it on the date specified in the notice. The Tribunal shall issue a notice individually to each such tenant, landlord and also, as far as practicable, other persons calling upon each of them to appear before it on the date specified in the public notice.(2)The Tribunal shall record in the prescribed manner the statement of the tenant whether he is not willing to purchase the land held by him as a tenant.(3)Where any tenant fails to appear or makes a statement that he is not willing to purchase the land, the Tribunal shall by an order in writing declare that such tenant is not willing to purchase the land and that the purchase is ineffective:Provided that if such order is passed in default of the appearance of any party, the Tribunal shall communicate such order to the parties and any party on whose default the order was passed may within 60 days from the date on which the order was communicated to him apply for the review of the same.(4)If a tenant is willing to purchase, the Tribunal shall, after giving an opportunity to the tenant and landlord and all other persons interested in such land to be heard and after holding an inquiry, determine the purchase price of such land in accordance with the provisions of section 32H and of sub-section (3) of section 63A:[Provided that where the purchase price in accordance with the provisions of section 32H is naturally agreed upon by the landlord and the tenant, the Tribunal after satisfying itself in such manner as may be prescribed that the tenant's consent to the agreement is voluntary may make an order determining the purchase price and providing for its payment in accordance with such agreement.] [This proviso was added by Bombay 38 of 1957, section 15.](5)In the case of a tenant who is deemed to have purchased the land on the postponed date the Tribunal shall, as soon as may be, after such date determine the price of the land.(6)If any land which, by or under the provisions of any of the Land Tenures Abolition Acts referred to in Schedule III to this Act, is regranted to the holder thereof on condition that it was not transferable, such condition shall not be deemed to affect the right of any person holding such land on lease created before the regrant and such person shall as a tenant be deemed to have purchased the land under this section, as if the condition that it was not transferable was not the condition of regrant.
