Section 32(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)A person eligible to the exemption as provided in the proviso to sub-section (4),shall make an application before the 1st day of July 1961 to the Mamlatdar for a certificate as provided in section 88C, and the provisions of sub-sections (2) to (4) of that section shall apply thereto as if the application had been made under section 88C.
