Section 10 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
10. Transfer of fragment to [Government.] [These words were-substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.]
(1)Any owner of a fragment may transfer it to the [State Government.] [These words were-substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] on [payment by the State Government] [These words were substituted for the words 'payment,by the Crown,' by the Adaptation of Laws Order, 1950.] of such compensation to persons possessing interest therein as the Collector may determine and thereupon the fragment shall vest absolutely in the [State Government.] [These words were-substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] free from all encumbrances [but no such fragment shall be transferred to the State Government unless it is first offered to the owner of a contiguous survey number or recognised sub-division of a survey number on payment of the compensation determined by the Collector as aforesaid and such owner has refused to purchase the fragment on payment of such compensation] [This portion was added by Bombay 61 of 1958, Section 3(9)(a).].(2)Any such fragment may be disposed of in accordance with the provisions of Section 117B of the Bombay Land Revenue Code, 1879 [or section 158 of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, may be disposed of as unoccupied land under the provisions of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was added by Bombay 61 of 1958, Section 3(9)(b).].
