Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 22A in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

22A. [ Grant of marshy land for brackish water pisciculture. [Rule 22A. was inserted by G.N. No. LND. 10/2002/CR-301/J-1, dated 24.8.2006 (M.G.G., Pt. IV-B, pp. 1313-1315).]

(1)Marshy lands on the sea coast and on the shores of creeks available in any village may be granted by the State Government on lease for a period of thirty years, to,-
(i)individuals Fishermen's Co-operative Societies, and other societies; and
(ii)small or big entrepreneurs in the ratio of60 : 40, respectively. The area of the land to be leased to the different categories mentioned above shall be as follows :-
(a)upto 5 hectares of lands each to individuals belonging to fishermen community people affected by Kokan Railway Project and other projects;
(b)upto 30 hectares of land each to fishermen's co-operative societies, other societies, companies and entrepreneurs :
Provided that, for a joint project additional five hectares of land may be allotted, depending upto the merits of the case.
(2)Notwithstanding anything contained in sub-rule (2), twenty-five per cent, of the total available marshy land shall be kept reserved for other purposes.
(3)The grant of land on lease shall be subject to such terms and conditions as may be determined by the Government, from time to time.
(4)The rates of the premium and lease rent to be charged shall be as follows:-
Sr. No. Category Premium per hectare Rent of yearly lease(per hec.)
(1) (2) (3) (4)
    Rs. Rs.
1. Individual from fishermen community/ Graduate/Post Graduatein fisheries/ youths trained in brackish water pisciculture. 5,000 1,000
2. Co-operative Societies of fishermen. 10,000 1,500
3. People affected by Kokan Railway Project and other projects. 5,000 1,000
4. Company/firms and other applicants. 25,000 2,000
Provided that, above rates of lease rent may be revised after every 5 years.
(5)For the purposes of this rule, the Collector shall have the power (except in Mumbai Municipal limits and subject to Rule 50 of Maharashtra Land Revenue (Disposal of Government Land) Rules, 1971) to grant lands to the extent of 20 hectares and the Commissioner shall have such powers to the extent of 50 hectares. Where the area of land exceeds 50 hectares, the sanction of the State Government shall be necessary.]