Section 32O in The Bombay Tenancy and Agricultural Lands Act, 1948
32O. Right of tenant whose tenancy is created after tiller's day to purchase land.
(1)In respect of any tenancy created after the tillers' day notwithstanding any agreement or usage to the contrary, a tenant cultivating personally [shall be deemed to have purchased on the date of expiry of one year] [These words were substituted for the words 'shall be entitled within one year' by Gujarat 16 of 1960.] from the commencement of such tenancy [**] [The words 'to purchase' were deleted, by Gujarat 16 of 1960.] from the landlord the land held by him or such part thereof as will raise the holding of the tenant to the ceiling area.[***] [Sub-section (1A) which was inserted by Bombay 38 of 1957, section 16 was deleted by Gujarat 16 of 1960, section 12(2).](2)The provisions of sections 32 to 32N (both inclusive) and of sections 32P, 32Q and 32R in so far as they may be applicable shall apply to the purchase of the land by a tenant under sub-section (1).
