Section 70 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
70. Duties of the Mamlatdar.
- For the purposes of this Act the following shall be 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 at any time in the past, a tenant] [These words were deemed always to have been substituted for the words 'person is a tenant' by Maharashtra 49 of 1969, Section 2, Schedule.] 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(2).](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, Section 39(3).];(g)[* * *] [Clause (g) was deleted, by Bombay 13 of 1956, Section 39(4).](h)to determine the amount of 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 cost of repairing protective bunds under section 23;(kk)[ to hold an inquiry and restore possession of land under sub-section (1B) of section 32] [Clause (kk) was inserted by Maharashtra 49 of 1969, Section 2, Schedule.];(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, Section 39(5).] 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, Section 39(6).];(mb)to issue a certificate under section 84-A, 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 85;(md)to decide any dispute under section 88C;(me)[* * *] [Clause (me) was deleted by Maharashtra 9 of 1961, Section 24.](n)to take measures for putting the tenant or landlord or the agricultural labourer or artisan [or person carrying on as 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.](na)[* * *] [Clause (na) was deleted by Maharashtra 41 of 1966, Section 334 (Schedule K)](o)to decide such other matters as may be referred to him by or under this Act.
