Section 8 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
8. All public roads, etc. situate in jagir villages to vest in Government.
- All public roads, lanes and paths, the bridges, ditches, dikes and fences, on or beside the same, the bed of the sea arid of harbours, creeks below high water mark, and of rivers, streams, nalas, lakes, wells and tanks, and all canals and water Courses, and all standing and flowing water, all unbuilt village site lands, all waste lands and all uncultivated lands (excluding lands used for building or other non-agricultural purposes) which are situate within the limits of any jagir village, shall, except in so far as any rights of any person other than the jagirdar, may be established in or over the same and except as may otherwise be provided by any law for the time being in force, vest in and shall be deemed to be, with all rights in or over the same or appertaining thereto the property of the State Government and all rights held by a jagirdar in such property shall be deemed to have been extinguished and it shall be lawful for the Collector, subject to the general or special orders of the State Government, to dispose them of as he deems fit, subject always to the rights of way and other rights of the public or of individuals legally subsisting.Explanation. - For the purposes of this section, land shall be deemed to be uncultivated if it has not been cultivated for a continuous period of three years immediately before the appointed date.
