Section 3(1)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(b)the land acquired in exchange by a Tribal-transferor is less in value than the value of the land given in exchange, and the land so transferred is in possession of the non-Tribal-transferee, and has not been put to any non-agricultural use on or before the 6th day of July, 1974, then, notwithstanding anything contained in any other law for the time being in force, or any judgment, decree or order of any Court, Tribunal or authority the Collector either suo motu at any time, or on the application of a Tribal-transferor, made, within thirty years from the 6th July 2004 shall, after making such inquiry as he thinks fit, direct that—

(i)the lands of the Tribal-transferor and non-Tribal-transferee so exchanged shall be restored to each other; and the Tribal-transferor, or as the case may be, the non-Tribal-transferee shall pay the difference in value of improvements as determined under clause (a) of sub-section (4), or

(ii)the land transferred otherwise than by exchange be taken from the possession of the non-Tribal-transferee, and restored to the Tribal-transferor, free from all encumbrances and the tribal-transferor shall pay such transferee and other persons the amount determined under clause (b) of sub-section (4):

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974