Section 9 in Bombay Land Tenures Abolition (Recovery of Records) Act, 1953
9. The Bombay Merged Territories (Baroda Watan Abolition) Act, 1953 (Bombay XLVI of 1953).
[10. The Bombay Merged Territories Matadari Tenure Abolition Act, 1953 (Bombay XLVIII of 1953).]NotificationsG. N., R. D., No. 628/49/(a)-M (Spl.), dated 7th December, 1954 (B. G., Part IV-B, pages 1639) - In exercise of the powers conferred by section 3 of the Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (Bombay L of 1953), the Government of Bombay hereby specifies 15th December 1954 as the date for the purposes of the said section 3.G. N., R. D., No. 628/49/(b)-M (Spl.), dated 7th December, 1954 (B. G., Part IV-B, pages 1640) - In pursuance of the provisions of section 3 of the Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (Bombay L of 1953), the Government of Bombay hereby appoints all Mamlatdars and all Mahalkaris within the limits of their respective jurisdiction as officers for the purposes of the said section 3.G. N., R. D., No. 628/49/(a)-M (Spl.), dated 26th September, 1955 (B. G., Part IV-B, pages 1796) - In exercise of the powers conferred by section 3 of the Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (Bombay L of 1953), the Government of Bombay hereby specifies 15th October 1955 as the date for the purposes of the said section 3 in respect of personal inams falling under clause (b) of the proviso to section 4. of the Bombay personal Inams Abolition Act, 1952 (Bombay XLII of 1953).G. N., R. D., No. PKA-1055- M (Spl.), dated 21st January, 1956 (B. G., Part IV-B, pages 106) - In exercise of the powers conferred by section 3 of the Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 (Bombay L of 1953), the Government of Bombay hereby specifies 22nd January 1956 as the date for the purpose of the said section 3. in respect of the Deshmukh Watan of the Borpada Village in Navapur Taluka of the West Khandesh District abolished under the Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950.
