Section 246A in Maharashtra Land Revenue Code, 1966
246A. [ Pending applications for conferral of Occupants-Class I Rights. [Inserted by Maharashtra Act No. 44 of 2018, dated 27.7.2018.]
- Any application by a person pending before any revenue officer or, before the state Government, whether in appeal, revision or otherwise, on the 21st April, 2018 being the date of commencement of the Maharashtra Land Revenue Code (Amendment) and the Maharashtra Land Revenue (Inclusion of certain Bhumidharis in Occupants-Class I Permission) Rules (Repeal) Act 2018, for permission to hold the land as Occupants-Class I, shall, with effect form the date of commencement of the said Act be treated as closed.Explanation. - For the purposes of this section, the expression "land" shall mean the land in any local area in Vidarbha, held in Bhumiswani rights with restrictions on right to transfer, or in Bhumidhari rights in any local area in Vidarbha.]
