Section 88(1A) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1A)[ Where under the first proviso to sub-section (1) as is was in force before the date of the coming into force of the Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 (Gujarat XVI of 1960) (hereinafter referred to in this sub-section as "the said date"), a landlord was entitled to terminate under section 31 the tenancy of any land after the 1st August 1956, but within a period of one year from the date on which the land as released from management and the tenant had a right to purchase the land within one year from the expiry of that period, the tenant shall-(i)if the period for exercising the right of purchase had commenced under the aforesaid proviso before the said date, then whether the period had expired or not be deemed to have purchased the land on the expiry of the period during which the landlord was entitled to terminate the tenancy, and(ii)in any other case, be deemed to have purchased the land on the date on which the period for exercising the said right would have commenced under the aforesaid proviso. The provisions of sections 31 to 3ID (both inclusive) and sections 32 to 32R (both inclusive) shall, so far as may be applicable, apply and shall be deemed always to have applied to such termination of tenancy and to the right of the tenant to purchase the land;]
