Section 70 in The Bombay Tenancy and Agricultural Lands Act, 1948
70. Duties of the Mamlatdar.
- For the purposes of this Act the following shall be the duties and functions to be performed by the Mamlatdar-(a)to decide whether a person is an agriculturist;(b)to decide whether a person [is or was a tenant] [These words were substituted for the words 'tenant by Gujarat 5 of 1973, section 17(1).] or a protected tenant [or a permanent tenant] [These words were inserted by Bombay 13 of 1956, section 39(1).];(c)[ to determine the rates of rent under section 9; [These clauses were substituted for the original clauses (c), (d) and (e), by Bombay 13 of 1956, section 39 (3).](d)to decide dispute regarding class of land under section 9A;***](f)to determine the amount of compensation under section 10 for the contravention of sections [8, 9, 9A and 9C] [These figures, letters and word were substituted for the figures and word '6 to 9' by Bombay 13 of 1956, 5 39(3).];[***] [Clause (g) was deleted, by Bombay 13 of 1956, section 39 (4) (a).](h)to determine the amount to be refunded to a tenant under section 13(5);(i)to determine the amount of compensation for trees to which a tenant is entitled under section 19;(j)to determine any dispute regarding the right to produce of trees naturally growing under section 20;(k)to determine the costs of repairing protective bunds under section 23;(l)to sanction exchange of tenancies under section 33;(m)to determine the amount of compensation payable to [***] [The word 'protected' was, deleted, by Bombay 13 of 1956.] tenant for any improvement under section 41;(ma)[ to determine what is reasonable rent under section 43B;] [These clauses were inserted by Bombay 13 of 1956, 39(6), 39(5).](mb)to issue a certificate under section 84A, and decide under section 84B or 84C whether a transfer or acquisition of land is invalid and to dispose of land as provided in section 84C:(mc)to decide references under section 85A;(md)to decide any dispute under section 88C;[***] [Clause (me) was deleted by Gujarat 36 of 1965, section 8 (w.e.f. 01-02-1966).](n)to take measures for putting the tenant or landlord or the agricultural labourer or artisan [or person carrying on an allied pursuit] [These words were inserted by Bombay 13 of 1956, section 39(7).] into the possession of the land or dwelling house under this Act; [**] [The word 'and' was deleted, by Bombay 13 of 1956, section 39(7).];(na)[ to decide all maters relating to the construction of water course under chapter V-A;] [This clause was inserted, by Bombay 13 of 1956, section 39(8).](nb)[ to issue temporary injunction;] [Clause (nb) was inserted by Gujarat 5 of 1973, section 17(2).](o)to decide such other matters as may be referred to him by or under this Act.
