Section 117B in The Bombay Land Revenue Code, 1879
117B. [ Provisions applicable on relinquishment or forfeiture of a sub-division. [Section 117B was inserted by Bombay 4 of 1913, section 56]
- [Subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holidays Act, 1947, Bombay LX11 of 1947)], if any sub-division of a survey number is relinquished under section 74 or is forfeited for default in payment of land revenue, the Collector shall offer such sub-division at such price as he may consider it to be worth to the occupants of the other sub-divisions of the same survey number in such order as in his discretion he may think fit; in the event of all such occupants refusing the same, it shall be disposed of as the Collector shall deem fit:Provided that until the said sub-division shall be occupied or until the entire survey number shall be relinquished, whichever event may first occur, the assessment of the said sub-division shall be levied from the occupants of the other sub-divisions of the survey number in proportion to the amount of assessment due from such occupants on account of their sub-divisions.For the purposes of this section notwithstanding anything contained in section 3, if any of the other sub-divisions have been mortgaged with possession, the mortgagors shall be deemed to be the occupants thereof.][Chapter VIIIA] [This Chapter was inserted by Bombay 20 of 1939, section 11.] Assessment and Settlement of Land Revenue of Agricultural Land
