Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title.
      • 2. Definitions.
      • 3. Damages for use and occupation of surplus land under section 21A.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 1. Short title.
      • 2. Definitions.
      • 3. Procedure for according sanction for prosecution under section 40A(2).
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 2A. Constitution and reconstitution of Tribunals.
      • 3. Prohibition on holding land in excess of ceiling area and area in excess of ceiling to be surplus lands.
      • 4. Land held by family unit.
      • 5. Ceiling area.
      • 6. Lands held in excess of ceiling area deemed to be within ceiling area in certain circumstances.
      • 7. Persons holding both exempted land and other land.
      • 8. Restriction on transfer.
      • 9. Restriction on acquisition of land in excess of ceiling area.
      • 10. Consequences of certain transfers and acquisitions of land.
      • 11. Restriction on partition.
      • 11A. Ceiling area where land is converted into another class.
      • 12. Submission of returns.
      • 12A. Power of State Government to extend time for filing return.
      • 13. Failure to submit return.
      • 14. Power of Collector to hold enquiry.
      • 15. Division of survey numbers or of subdivisions thereof in determining area of surplus land.
      • 16. Selection of land for retention in ceiling area.
      • 17. Notice to persons affected by enquiry under section 14.
      • 18. Collector to consider certain matters.
      • 19. Power of Collector to restore land to landlord in certain cases.
      • 20. Manner of considering claim of landlord to land under section 19.
      • 21. Collector to make declaration regarding surplus land etc., and consequent thereof.
      • 21A. Damages for use and occupation of surplus land.
      • 22. Payment of compensation.
      • 23. Quantum of compensation.
      • 24. Collector to give notice calling upon interested persons to submit claims to compensation.
      • 25. Determination of compensation and apportionment thereof.
      • 26. Mode of payment of amount of compensation.
      • 27. Distribution of surplus land.
      • 27A. Power of Collector to grant land for public purposes, etc.
      • 28. Special provision in respect of land taken over from industrial undertaking to ensure efficient cultivation and continued supply of raw material.
      • 28(1A).
      • 28(1AA). Power of State Government to grant land to State Corporations.
      • 28(1B). Supply of raw material and regulation of fair price.
      • 28A. Special provision in respect of certain holdings to ensure their integrity, etc.
      • 29. Restriction on transfer or division of land granted under section 28.
      • 30. Power of Collector in making inquiries.
      • 31. Manner of recording decisions of Collector.
      • 32. Service of notices.
      • 33. Appeals.
      • 34. Power of Maharashtra Revenue Tribunal to confirm order etc.
      • 35. Limitation for appeals.
      • 36. Courtfee.
      • 37. Power of Collector to correct clerical, etc. mistakes in declaration or award.
      • 38. Sums recoverable as arrears of land revenue.
      • 39. Mode of putting persons in possession of land.
      • 40. Summary eviction.
      • 40A. Penalty for failure to furnish returns etc.
      • 41. Bar of jurisdiction.
      • 42. Inquiries and proceedings to be judicial proceedings.
      • 43. Officers to be public servants.
      • 43A. Particulars to be furnished where land is held in jurisdiction of more than one village accountant.
      • 44. Protection of action taken under this Act.
      • 44A. Tribunal to exercise powers and perform duties of Collector in certain areas for certain purposes of Act to the exclusion of Collector.
      • 44B. Pleaders etc, excluded from appearance.
      • 45. Control.
      • 45A. Power of revision of Commissioner in inquiries and proceedings under section 27.
      • 46. Power to make rules.
      • 47. Exempted lands.
      • 48. Enactments amended.
      • 49. Power to remove difficulties.
      • 1.
      • 2. Definitions.
      • 3. Grant of lands to Corporation.
      • 4. Condition as to maintaining integrity of surplus land.
      • 5. Condition as to ensuring full and continued supply of raw materials to industrial undertakings.
      • 6. Condition as to termination of grants.
      • 7. Other conditions of grant.
      • 1.
      • 2.
      • 3.
      • 4.
      • 5.
      • 6.
      • 1. Short title.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 6. Particulars of land to be retained and form in which they are to be furnished under section 17(3).
      • 7. Form of notification to be issued under section 21(2).
      • 8. Manner of taking possession of surplus land under section 21(4).
      • 9. Form of public notice to be given under section 24(1).
      • 10. Preparation of statement of applicants for grant of surplus land under section 27.
      • 11. Grant of surplus land under section 27.
      • 12. Manner of choosing by lot allottee for grant of surplus land.
      • 12A.
      • 12B.
      • 12C.
      • 13. Provision for transfer of land under section 29.
      • 14. Manner of approval of public trust for purpose of section 47(l)(c).
      • 15. Procedure for claiming exemption by a public trust under section 47(1)(d) and form of undertaking to be given by it.
      • 16. Manner of approval of regimental farms and stud farms under section 47(1).
      • 16A. Manner of approval of dairy farms under section 47(1)(ff).
      • 17. Procedure for notifying land under section 47(1)(k).
      • 18. Manner of publicity of order under section 47(2).
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Formation of societies and extent of land to be granted to society or members thereof.
      • 4. Disposal of land pending setting up of society.
      • 5. Conditions subject to which land is to be granted to society or members thereof or public trust.
      • 6. Procedure for determining extent of land to be granted to members of societies.
      • 7. Procedure for grant of land to public trust.
      • 8. Procedure for grant of land to societies.
      • 9. Model byelaws to be adopted by societies.
      • 10. Termination of management of farms by Farming Corporation.
      • 11. Power of State Government to issue directions.
      • 1. Short title.
      • 2. Definitions.
      • 3. Procedure of sitting of Tribunal constituted under section 2A.
      • 4. Manner in which and extent of and in possession of transferees to be deemed surplus land under section 10(1).
      • 5. Form and manner in which return showing particulars of land shall be furnished under section 12.
      • 6. Form of public and individual notices under section 17.
      • 7. Particulars of land to be retained and Form in which they are to be furnished under section 17(3).
      • 8. Form of statement to be issued under section 21(2).
      • 9. Manner of taking possession of surplus land under section 21(4).
      • 10. Form of public notice to be given under section 24(1).
      • 11. Amendment of Ceiling Rules of 1962.
      • 1. Short title.
      • 2. Definitions.
      • 3. Manner of approval of agricultural college, school or any institution doing research in agriculture.
      • 4. Manner of approval of regimental farms under section 47(1)(c).
      • 5. Procedure for granting exemption to lands held by public trust or wakf under section 47(2) (a) and form of undertaking to be given by them.
      • 6. Procedure for granting exemption under section 47(2)(b) to lands held for stud farm or for panjrapole or gaushala.
      • 7. Procedure for granting exemption under section 47(2)(bb) to lands held for grazing of cattle or sheep.
      • 8. Procedure for exempting land held or to be acquired by an industrial undertaking under section 47(2)(c).
      • 9. Procedure to be adopted in respect of fulfilment of terms and conditions subject to which exemption is granted.
      • 10. Amendment of Ceiling Rules, 1962.
      • 1. Short title.
      • 2. Definitions.
      • 3. Procedure of sittings of Tribunal.
      • 4. Reservation of land declared surplus for purposes of subsection (4) of section 27.
      • 5. Priorities for distribution of land under subsection (4) of section 27.
      • 6. Preparation of distribution of programme for selection of allottees for grant of surplus land under section 27.
      • 7. Preparation of statement of applicants for grant of surplus land under section 27.
      • 8. Selection of person for grant of surplus land.
      • 9. Manner of choosing by lot allottee for grant of surplus land.
      • 10. Arrangement regarding harvesting of crop, if any, standing in the land at time of distribution.
      • 11. Agreement to be executed by the grantee.
      • 12. Provision for transfer of land under section 29.
      • 13. Amendment of Ceiling Rules of 1962.

The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970

Published vide Notification No. G. N., R. & F. D., No. ICH. 1370/67496-M-(Spl.), dated 13th August, 1970 (M. G., Part 4B, p. 1129)

mh572

In exercise of the powers conferred by section 28-1AA of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (Maharashtra XXVII of 1961), the Government of Maharashtra hereby makes the following Order, namely :-

1. This Order may be called the Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands taken over from Industrial Undertakings Order, 1970.

2. Definitions. - In this Order, unless the context otherwise requires, -

(a) "Act" means Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961;

(b) "Code" means the Maharashtra Land Revenue Code, 1966;

(c) "Corporation" means the Maharashtra State Farming Corporation Limited, a Company formed and registered under the provisions of the Companies Act, 1956, being a corporation owned and controlled by the State;

(d) "Corporation lands" means lands granted to the Corporation by this Order;

(e) "grant" means the grant of surplus lands made to the Corporation under clause 3 of this Order.

3. Grant of lands to Corporation. - The lands specified in column 3 of the schedule hereto (being surplus lands taken over from the undertakings referred to in section 28 and specified in column 2 of that schedule) and which are being cultivated by the Corporation are hereby granted to the Corporation on payment of occupancy price and on the terms and conditions specified in this Order.

4. Condition as to maintaining integrity of surplus land. - (1) The Corporation shall ensure that in managing the Corporation lands, their integrity in one or more compact blocks is maintained.

(2) The Corporation shall not assign, mortgage, sub-let or otherwise part with possession, or dispose of in any manner whatsoever, the Corporation lands or any part thereof or any interest therein, except with the previous permission in writing of the State Government.

5. Condition as to ensuring full and continued supply of raw materials to industrial undertakings. - (1) The Corporation shall utilise the Corporation lands primarily for the cultivation of the raw material which it was producing immediately before the commencement of this Order, and shall adopt all necessary measures to ensure full and continued supply thereof to the industrial undertakings concerned in accordance with the provisions of the Act.

(2) The Corporation shall, in accordance with the provisions of the Act, sell to the Industrial undertaking concerned raw materials produced by it on the Corporation lands which were taken over from that undertaking at a fair price.

(3) The Corporation shall endeavour to bring under cultivation as much area of the Corporation lands as possible, and to raise as many food crops and other cash crops without in any manner affecting the supply of raw material to the industrial undertakings as required by clause (1).

(4) The Corporation shall construct, if necessary, for better management and cultivation of the Corporation lands roads, structures, works, wells and the like subject to the provisions of the Code, or any other law for the time being in force. The Corporation shall allow any person authorised by the State Government or the Collector concerned to construct channels, drains or to lay down pipelines for the benefit of his lands.

6. Condition as to termination of grants. - Where any of the Corporation lands or any part thereof is granted by the State Government under sub-section (3) of section 28-1AA of the Act, -

(a) to any person which is a public trust subject to the condition that such person lease that land to the Corporation for cultivation, the Corporation shall, subject to rules, if any, made under the Act by the State Government in this behalf, execute a lease in the form provided in such rules in favour of such person, and on execution of such lease, this grant, in so far as it relates to the land so granted to such person, shall stand terminated,

(b) to the person who had previously leased his land to any of the industrial undertakings, for personal cultivation, the grant, in so far as it relates to the land granted to such person, shall stand terminated, and the amount of occupancy price, if any, paid by the Corporation to the State Government in respect of that land shall be refunded to the Corporation.

7. Other conditions of grant. - (a) The grant shall be subject to the provisions of the Code and the rules made thereunder, and also the Act and the rules made thereunder.

(b) The Corporation shall pay all existing and future land revenue assessments, taxes, cesses and outgoings of every description payable by an occupant under the Code in respect of the Corporation lands or the crops grown thereon.

(c) The Corporation shall not make any excavations upon any part of the Corporation lands nor remove any stone, sand, gravel, clay or earth therefrom, except for the purposes of forming the foundations of any building or for such other purposes as the Corporation may deem necessary in the interest of better management or cultivation of the Corporation lands.

(d) The Corporation shall maintain in good repairs and in good condition buildings, structures, wells and works on the Corporation lands, and for that purpose may carry out all necessary repairs thereto.

(e) The Corporation shall preserve all trees and saplings for the time being standing or grown on the Corporation lands, and shall not cut down, fell or destroy or lop or prune or injure in any manner any such trees and saplings, except for the construction of roads, buildings or such other works or activities as are necessary for the better and efficient cultivation of such lands after complying with the provisions of any law for the time being in force in that behalf.

(f) The Corporation shall pay to the State Government within six months from the date of demand, occupancy price consisting of an amount equal to the amount of compensation determined by the Collector in respect of the land under Chapter V of the Act, and an amount equal to the rent which has been paid by the State Government immediately before the commencement of this Order to persons who had leased their lands to the undertakings.

Schedule

[Not printed]

Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!