(1)There shall be under this Code the following classes of persons holding land from the State, that is to say-(a)Occupants - Class I(b)Occupants - Class II(c)Government lessees.(2)Occupants - Class I shall consist of persons who -(a)hold unalienated land in perpetuity and without any restrictions on the right to transfer;(b)immediately before the commencement of this Code hold land in full occupancy or Bhumiswami rights without any restrictions on the right to transfer in accordance with the provisions of any law relating to land revenue in force in any part of the State immediately before such commencement; and(c)[ on the 21st April, 2018 being the date of commencement of the Maharashtra Land Revenue Code (Amendment) and the Maharashtra Land Revenue (Inclusion if certain Bhumidharis in Occupants - Class I Permission) Rules (Repeal) Act, 2018 were holding the land in Vidarbha in Bhumiswami rights with restrictions on right to transfer, or in Bhumidhari Rights in any local area in Vidarbha.] [Substituted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.](3)Occupants - Class II shall consist of persons who,-(a)hold unalienated land in perpetuity subject to restrictions on the right to transfer;(b)immediately before the commencement of this Code hold -(i)[***] [Deleted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.](ii)elsewhere hold land in occupancy rights with restrictions on the right to transfer under any other law relating to land revenue; and(c)before the commencement of this Code have been granted rights in unalienated land under leases which entitle them to hold the land in perpetuity, or for a period not less than fifty years with option to renew on fixed rent, under any law relating to land revenue and in force before the commencement of this Code; and all provisions of this Code relating to the rights, liabilities and responsibilities of Occupants - Class II shall apply to them as if they were Occupants - Class II under this Code.
