Section 32P(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)Where the purchase of any land by tenant under section 32 becomes ineffective under section 32G or 32M or where a tenant fails to exercise the right to purchase the land held by him within the specified period under section 32F, [32-O, 33-C or 43-ID], [The figures, letters and words were substituted for the word, figures and letter 'or 320' by Maharashtra 39 of 1964, Section 2, Schedule.] the [Tribunal] [This word was substituted for the word 'Collector' by Maharashtra 9 of 1961, Section 14(a).] may suo motu or on an application made in this behalf [* * *] [The words 'and after holding a formal inquiry' were deleted by Maharashtra 8 of 1963, Section 4(a).] [and in cases other than those in which the purchase has become ineffective by reason of section 32G or 32M, after holding a formal inquiry] [This portion was inserted by Maharashtra 9 of 1961, Section 14(b).] direct that the land shall be disposed of in the manner provided in sub-section (2).
