Section 32(6) in The Bombay Tenancy and Agricultural Lands Act, 1948
(6)The provisions of sections 32S, 32T and 32U shall mutatis mutandis apply to the termination of tenancy of such land by a landlord holding a certificate under sub-section (5) and purchase of such land by the tenant thereof as if such landlord were a certified landlord and such tenant were an excluded tenant within the meaning of those sections.] [Sub-section (4),(5) and (6) were inserted by Gujarat 16 of 1960, section 7]
