Section 100 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
100. Duties of Tahsildar.
- For the purposes of this Act, the following shall be the duties and functions to be performed by the Tahsildar:(1)to decide whether a person is an agriculturist;(2)to decide whether a [person is or was at any time the part , a tenant] [These words were deemed always to have been substituted for the words 'person is a tenant' by Maharashtra 49 of 1969, s.2. Scheme.] a protected lessee or an occupancy tenant;(3)to decide a dispute regarding rent under Section 12;(4)to commute rent in crop share into cash rent;(5)to commute rent in terms of service or labour into cash rent under Section 14;(6)to determine the amount of compensation under Section 15;(7)to determine the amount to be refunded to a tenant under Section 18 (4);(8)to decide whether any land should be declared as surplus under Section 21;(9)to determine the amount of compensation for trees under Section 25;(10)to determine any dispute regarding the right to produce of trees under Section 26;(11)to determine the costs of repairing protective bunds under Section 28;(12)to decide an application for possession under Section 36;(12A)[ to hold an inquiry and restore possession of land under section 49B'] [Sub-clause(12A) was inserted, ibid, s.2. Scheme.](13)to sanction exchange of tenancies under Section 51;(14)to determine compensation to be paid under Section 52;(15)to fix the price of land under Section 90;(16)to decide whether the transfer or acquisition is or is not invalid under Section 122;(17)to dispose of land under Section 122;(18)to take measures for putting the tenant or the landlord or the agricultural labourer or artisan or person, carrying on allied pursuit into the possession of the land or dwelling house or site under this Act; and(19)to decide such other matters as may be referred to him by or under this Act.
