[Cites 0, Cited by 287]

State of Maharashtra - Act

The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

MAHARASHTRA
India

The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

Act 62 of 1947

Published on 29 January 1948
Commenced on 29 January 1948
[This is the version of this document from 29 January 1948.]
[Note: The original publication document is not available and this content could not be verified.]

The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947Act No. 62 of 1947[29th January, 1948]For Statement of Objects and Reasons, see Bombay Government Gazette, 1946, Part V, page 139; for Report of the Select Committee, see ibid., 1947 Part V, page 195; for Proceedings in Assembly see Bombay Legislative Assembly Debates, 1947, Vol. X and Vol. XI; and for Proceedings in Council see Bombay Legislative Council Debates, 1947, Vol. XIII.An Act to provide for the prevention of fragmentation of agricultural holdings and for their consolidation.Whereas it is expedient to prevent the fragmentation of agricultural holdings and to provide for the consolidation of agricultural holdings for the purpose of the better cultivation thereof; It is hereby enacted as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called [the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act] [This Short title was substituted for the Short title 'the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947' by Maharashtra 24 of 2012, Schedule entry no. 29, (w.r.e.f. 1.5.1960).].

(2)[ It extends to the whole of the [State of Maharashtra] [This sub-section was substituted for the original by Bombay 61 of 1958, Section 3(1).] ].

(3)It shall come into force in such areas and on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification in the Official Gazette direct.

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context-

(1)"agricultural year" means the year commencing on the first day of April;

(2)"consolidation of holdings" means the amalgamation and where necessary the redistribution of holdings or portions of holdings in any village, mahal or taluka or any part thereof so as to reduce the number of plots in holdings;

(3)"Consolidation Officer" means an officer appointed as such under section 15 by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and includes any person authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform all or any of the functions of the Consolidation Officer under this Act;

(3A)[ "Co-operative Society" means a co-operative society registered or deemed to be registered under the [Maharashtra Co-operative Societies Act, 1960] [This clause was inserted by Bombay 69 of 1953, Section 2.] ];[* * * * *] [The portion from 'or that Act' to 'region of the State;' was omitted by the Maharashtra Adaptation of Laws (State and Concurrent' Subjects) Order, 1960.]

(4)"Fragment" means a plot of land of less extent than the appropriate standard area determined under this Act:Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by diluvion;

(5)"land" means agricultural land whether alienated or unalienated;

(6)"local area" means any area notified as such in the Official Gazette under section 3;

(7)[* * * *] [Clause (7) was deleted by Bombay 61 of 1958, Section 3(2)(b).]

(8)'Owner' means in the case of unalienated land the occupant [or tenure holder] [These words were inserted by Bombay 61 of 1958, Section 3(2)(c).] and when such land has been mortgaged owner means the mortgagor; in the case of alienated land owner means the superior holder; [* *] [The words 'or Girasdar' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][Provided that in the Hyderabad area of the [State of Maharashtra] [This proviso was added by Bombay 61 of 1958, Section 3(2)(c).], 'owner' means a person who has permanent and heritable right of possession of land, and when unalienated land has been mortgaged, owner means the mortgagor;][* * * *] [The Explanation was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]

(9)"prescribed" means prescribed by rules made under this Act:

(9a)[ "relevant Code" means- [Clause (9a) to (9c) were inserted by Bombay 61 of 1958, Section 3(2)(d).]

(a)[ in the Bombay area of the State of Maharashtra, the [Bombay Land Revenue Code, 1879;]]

(b)in the Vidarbha region of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Madhya Pradesh Land Revenue Code, 1954; and

(c)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], the Hyderabad Land Revenue Act, 1317 Fasli;

(9b)"relevant tenancy law" means-

(a)[ in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;] [Sub-clause (a) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]

(b)in the Hyderabad area of the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the Hyderabad Tenancy and Agricultural Lands Act, 1950;

(c)[ in the Vidarbha region of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958;] [Sub-clause (c) was substituted by Maharashtra 19 of 1966, Section 2(b).]

(d)[* * * *] [Sub-clause (d) was omitted by Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]

(9c)"Settlement Commissioner" includes a Commissioner of Survey Settlement;]

(10)"standard area" in respect of any class of land means the area which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular local area, and includes a standard area revised under the said section;

(10a)[ "village committee" means a village committee constituted under section 34A;] [This clause was inserted by Bombay 61 of 1958, Section 3(2)(e).]

(11)words and expressions used in this Act, but not defined have the meaning assigned to them in the [relevant Code] [These words were substituted for the words and figures 'Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(2)(f).];

(12)[* * * *] [Clause (12) was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]

Chapter II
Determination of Local and Standard Areas and Treatment of Fragments

3. Determination of local area.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after such inquiry as it deems fit, by notification in the Official Gazette, specify a village, mahal or taluka [or tehsil] [These words were inserted by Bombay 61 of 1958, Section 3(4).] or any part thereof as a local area for the purposes of this Act.

4. Settlement of standard areas.

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may after such inquiry as it deems fit and after consultation with the District Advisory Committee [or any other body,] [These words were inserted by Bombay 61 of 1958, Section 3(4).] appointed by it, provisionally settle for any class of land in any local area the minimum area that can be cultivated profitably as a separate plot.

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall by notification in the Official Gazette, and in such other manner as may be prescribed publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.

5. Determination and revision of standard areas.

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, after considering the objections, if any, received within three months of the date of publication of the notification under sub-section (2) of section 4 in the village concerned and making further inquiry as it may deem fit, determine the standard area for each class of land in such local area.

(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time if it deems it expedient so to do, revise a standard area determined under sub-section (1). Such revision shall be made in the manner laid down in section 4 and sub-section (1).

(3)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall, by notification in the Official Gazette, and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).

6. Entry in the Record of Rights.

(1)On notification of a standard area under sub-section (3) of section 5 for a local area all fragments in the local area shall be entered as such in the Record of Rights or where there is no Record of Rights in such village record as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may prescribe.

(2)Notice of every entry made under sub-section (1) shall be given in the manner prescribed for the giving of notice [in the Hyderabad area of the State, under the Hyderabad Record of Rights in Land Regulation, 1358 Fasli and elsewhere, under the relevant Code,] [These words were substituted for the word and figures 'under the Bombay Land Revenue Code, 1879' by Bombay 61 of 1958, Section 3(5).] of an entry in the register of mutations.

7. Transfer and lease of fragments.

(1)No person shall transfer any fragment in respect of which a notice has been given under sub-section (2) of section (6) [except to the owner of] [These words were substituted for the words 'unless thereby the fragment becomes merged in' by Bombay 69 of 1953, Section 3(1).] a contiguous survey number or recognised sub-division of a survey number:[Provided that the holder of such fragment may mortgage or transfer it to the State Government or a land mortgage bank or any other co-operative society as security for any loan advanced to him by the State Government or such bank or society, as the case may be.] [This proviso was added by Bombay 69 of 1953, Section 3(2).]

(2)Notwithstanding anything contained in [any law for the time being in force or in any instrument or agreement] [These words were substituted for the words and figures 'the Bombay Tenancy Act, 1939' by Bombay 61 of 1958, Section 3(6).], no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.

8. Fragmentation prohibited.

- No land in any local area shall be transferred or partitioned so as to create a fragment.

8AA. [ Restriction on partition of land. [Section 8AA was inserted by Bombay 61 of 1958, Section 3(7).]

(1)Where, by transfer, decree, succession or otherwise, two or more persons are entitled to shares in an undivided agricultural land in any local area for which standard areas have been fixed, and the land has to be partitioned among them, such partition shall be effected so as not to create a fragment.

(2)Where such partition is made by the Court or the Collector, the following procedure shall be adopted:-

(a)If, in effecting a partition among several co-sharers, it is found that a co-sharer is entitled to a specific sharer in the land and cannot be given that share without creating a fragment, he shall be compensated in money for that share. The amount of compensation-shall be determined so far as practicable in accordance with the provisions of section 23 of the Land Acquisition Act, 1894.

[ * * * * ][ * * * * ] [The words 'or as the case may be, section 18 of the Hyderabad Land Acquisition Act, 1809, Fasli' were deleted by Maharashtra 19 of 1966, Section 3.]

(b)If, in effecting a partition, it is found that there is not enough land to provide for the shares of all the co-sharers in accordance with the provisions of sub-section (1), the co-sharers may agree among themselves as to the particular co-sharers or co-sharers who should get the share of land and which of them should be compensated in money. In the absence of any such agreement, the co-sharers.to whom a share of land can be provided and those to whom money compensation should be given shall be chosen by lot in the manner prescribed.

(c)The compensation shall be payable by each co-sharer in proportion to the excess value of land he gets over the share of land legally due to him, and such co-sharer shall deposit the proportionate amount of compensation in the manner prescribed before taking possession of the share allotted to him. On his failure to do so, his share shall be allotted to any other co-sharer to whom land has not been previously allotted and who is chosen in the manner provided in clause (b) subject to the payment of similar compensation to the co-sharers not getting' shares of land.

(d)If none of the co-sharers to whom land has been allotted under clause (c) pays the compensation and takes the share, the share shall be sold in auction to the highest bidder, and the purchase money shall be paid to the co-sharers not getting land in proportion to their respective shares.

(e)Where the parties agree upon any other method of partition which will not result in the creation of a fragment, that method shall be followed in effecting partition.

(3)Where a partition is effected in execution of a decree all questions relating to the partition of the land and apportionment of compensation shall be decided by the Court executing the decree or by the Collector effecting the partition, as the case may be, in accordance with the provisions of sub-section (2).]

8A. [ Sections 7 and 8 not to apply to transfer for public purpose. [Section 8A was inserted by Bombay 69 of 1953, Section 4.]

- Nothing in sections 7, [8 and 8AA] shall apply to a transfer of any land for such public purpose as may be specified in this behalf by the State Government by notification in the Official Gazette.]

9. Penalty for transfer or partition contrary to provisions of Act.

(1)The transfer or partition of any land contrary to the provisions of this Act shall be void.

(2)The owner of any land so transferred or partitioned shall be liable to pay such fine not exceeding Rs. 250 as the Collector may, subject to the general orders of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, direct [Such fine shall be recoverable as an arrear of land revenue.] [These words were added by Bombay 69 of 1953, Section 5(1).]

(3)[ Any person unauthorizedly occupying, or wrongfully in possession of, any land the transfer or partition of which, either by the act of parties or by the operation of law, is void under the provisions of this Act, may be summarily evicted by the Collector.] [This sub-section was added by Bombay 69 of 1953, Section 5(2).][Provided that, save as otherwise provided in section 31, the Collector may, upon an application made in this regard, regularise a transfer or partition of a land contrary to the provisions of this Act made on or after 15th day of November 1965 and before the date of commencement of Maharashtra Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 2017, if such land is allocated to residential, commercial, industrial, public or semi-public or any non-agricultural use, in the prevailing draft or final Regional Plan; or is intended to be used for any bona fide non-agricultural user, subject to payment of regularisation premium at such per centum not exceeding 25 per cent. of the market value of such land as per the Annual Statement of Rates, as the Government may notify, from time to time, in the Official Gazette:Provided further that, save as otherwise provided in section 31, if a transaction of transfer or partition of land contrary to the provisions of this Act is regularised on the ground that the land would be used for any bona fide non-agricultural use, then failure to start such bona fide nonagricultural use within 5 years from the date of regularisation shall result in forfeiture of such land by the Collector. Such land thereafter shall be first offered to the holder or occupant of a neighbouring contiguous survey number or recognised sub-division of a survey number on payment of 50 per cent. of the market value of such land as per the prevailing Annual Statement of Rates and three-fourth of the amount so collected shall be paid to the defaulting person from whom such land was forfeited to the Government and the remaining one-fourth of the amount so collected shall be credited into the Government account. Where occupant of such neighbouring contiguous survey number or recognised subdivision refuses to purchase the fragment, the fragment shall be auctioned by the State Government and the proceeds thereof shall be divided between the defaulting person and the Government in the ratio of 3:1.Explanation. - For the purpose of this sub-section, the term "Annual Statement of Rates" shall mean the Annual Statement of Rates published under the provisions of the Bombay Stamp (Determination of True Market Value of Property) Rules, 1995 or any other Rules for the time being in force in this regard, prevalent in respect of the year in which the order of regularisation is issued by the Collector or the year in which such premium is paid, whichever is later.] [Added by Maharashtra Act No. 58 of 2017, dated 7.9.2017.]

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).].

11. [Partition of estate assessed to payment of revenue to Government or separation of share thereof].

- Deleted by Bombay LXI 1958, Section 3(10).

12. Determination of compensation for purposes of section 10.

- In determining the compensation for the purposes of section 10 the Collector shall have regard to the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894. [* * * * *] [The words 'or of sub-section (1) of that section in its application to the Saurashtra Area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948 'were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.][* * * * * * *] [The words 'or as the case may be, section 18 (including the last paragraph) or the Hyderabad Land Acquisition Act, 1309 Fasil' were deleted by Maharashtra 19 of 1966, Section 4.]

13. Amendment of sections 117A and 117B of Bombay V of 1879.

- [(1)] [Section 13 was renumbered as sub-section (1) and sub-section (2) and (3) were added by Bombay 61 of 1958, Section 3(12).] In sections 117A and 117B of the Bombay Land Revenue Code the following shall be inserted at the commencement of the said sections, namely:-"Subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947,"

(2)[ In the Hyderabad Land Revenue Act, 1317 Fasli, in section 76, after the words "Taluqdar may" and in sub-section (2) of section 89B, after the words "assessment of plot numbers shall" the words and figures "subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947" shall be inserted.

(3)In the Madhya Pradesh Revenue Code, 1954, the following shall be inserted at the commencement of sub-section (1) of section 67, sub-section (1) of section 140, and section 158, namely:-"Subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947,"] [Section 13 was renumbered as sub-section (1) and sub-section (2) and (3) were added by Bombay 61 of 1958, Section 3(12).]

14. [ Fragment not to be sold at Court sale or created by such sale. [This section was substituted for the original by Bombay 69 of 1953, Section 6.]

- Notwithstanding anything contained in any law for the time being in force, no fragment, in respect of which a notice has been given under sub-section (2) of section 6, shall be sold at any sale held under the orders of any Court except to the owner of a contiguous survey number or recognized sub-division of a survey number and no land shall be sold at such sale so as to leave a fragment.]

Chapter III
Procedure for Consolidation

15. Government may of its own accord or on application declare its intention to make scheme for consolidation of holdings.

- With the object of consolidating holdings in any village, mahal, [taluka or tehsil] [These words were substituted for the words 'or taluka' by Bombay 61 of 1958, Section 3(13).] or any part thereof for the purpose of better cultivation of lands therein, the [State] [This word was substituted for the word 'provincial' by the Adaptation of laws Order, 1950.] Government may [of its own motion or on an application made in that behalf] [These words were inserted by Bombay 61 of 1958, Section 3(13).] declare by a notification in the Official Gazette and by publication in the prescribed manner in the village or villages concerned its intention to make a scheme for the consolidation of holdings in such village or villages or part thereof as may be specified. On such publication in the village concerned the [State] [This word was substituted for the word 'provincial' by the Adaptation of laws Order, 1950.] Government may appoint a Consolidation Officer who shall proceed to prepare [* * *] [The words 'in the prescribed manner' were deleted by Bombay 61 of 1958.] a scheme for the consolidation of holdings in such village or villages or part thereof, as the case may be [in the manner hereinafter provided] [These words were added by Bombay 61 of 1958.].

15A. [ Preparation of scheme and principles to be followed in its preparation. [Section 15A was inserted by Bombay 61 of 1958.]

(1)The Consolidation Officer shall, after giving due notice to the land owners concerned and the village committee, visit each of the concerned villages, and shall, in consultation with the village committee, proceed to prepare a scheme for the consolidation of holdings which shall include such statements, records and maps as may be prescribed.

(2)In preparing the scheme, the Consolidation Officer shall have regard to the procedure which the State Government may from time to time prescribe in regard to the number of blocks in which the village lands are to be grouped, the manner of allotting new plots to each owner, the recommendations of the village committee and such other matters as may be prescribed.]

16. Scheme to provide for compensation.

(1)The scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of his original holding.

(2)The amount of compensation shall be determined, so far as practicable, in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894. [* * * * *] [The words 'or of sub-section (1) of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance 1948' were omitted by the Maharashtra Adaptation of laws (State and Concurrent Subjects) Order, 1960.][* * * * *] [The words 'or as the case may be, section 18 (including the last paragraph) of the Hyderabad Land Acquisition Act, 1309 Fasli' were deleted by Maharashtra 19 of 1966, Section 5.]

17. Amalgamation of public roads etc., within scheme for consolidation of holdings.

(1)Whenever in preparing a scheme for the consolidation of holdings, it appears to the Consolidation Officer that it is necessary to amalgamate any road, street, lane or path with any holding in the scheme, he shall make a declaration to that effect stating in such declaration that it is proposed that the rights of the public as well as of all individuals in or over the said road, street, lane or path shall be extinguished or, as the case may be, transferred to a new road, street, lane or path laid out in the scheme of consolidation.

(2)The declaration in sub-section (1) shall be published in the village concerned in the prescribed manner along with the draft scheme referred to in section 19.

(3)Any member of the public or any person having any interest or right, in addition to the right of public highway, in or over the said road, street, lane or path or having any other interest or right which is likely to be adversely affected by the proposal may, within thirty days after the publication of the declaration under sub-section (1) state to the Consolidation Officer in writing his objection to the proposal, the nature of such interest or right and the manner in which it is likely to be adversely, affected and the amount and the particulars of his claim to compensation for such interest or right:Provided that no claim for compensation on account of the extinction or diminution of the right of public highway over such road, street, lane or path shall be entertained.

(4)The Consolidation Officer shall, after considering the objections, if any, made to the proposal, submit it with such amendments, if any, as he may consider necessary, to the Settlement Commissioner, together with the objections received, his recommendations thereon and a statement of the amounts of compensation, if any, which in his opinion are payable, and of the persons by whom and the persons to whom such compensation is payable. The decision of the Settlement Commissioner on the proposal and regarding the amount of compensation and the persons by whom such compensation, if any, is payable, shall, subject to any modification made by the [State] [This word was substituted for the word 'provincial' by Adaptation of Laws Order, 1950.] Government, be final.

18. [ Land reserved for public purpose. [Section 18 was substituted for the original by Bombay 61 1958, Section 3(15).]

(1)Notwithstanding anything contained in any law for the time being In force, it shall be lawful for the Consolidation Officer, in consultation with the village committee,-

(a)to direct that any land specifically assigned for any public purpose shall cease to be so assigned and to assign any other land in its place;

(b)if in any area under consolidation no land is reserved for any public purpose including extension of the village sites, or if the land so reserved is inadequate, to assign other land for such requirements and for that purpose to effect a proportionate cut in all the holdings of the village.

(2)Where a proportionate cut in all the holdings of a village has been effected under sub-section (1), the State Government shall pay to every person affected thereby compensation in respect of the land covered by such cut at the market value of the land at the date of the publication of the notification under section 15.

(3)Save as provided in sub-section (2) the amount of such compensation shall be determined by the Consolidation Officer, so far as practicable in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894.]

19. [ Publication of draft scheme and of amended draft scheme. [Sections 19, 20 and 21 were substituted for the original by Maharashtra 19 of 1966, Section 6.]

(1)When a scheme of consolidation is ready for publication, the Consolidation Officer shall publish a draft thereof in the prescribed manner in the village or villages concerned. Any person likely to be affected by such scheme, may, within thirty days of the date of such publication, communicate in writing to the Consolidation Officer any objections relating to the drafts scheme.

(2)If any objections are received and after considering them, the Consolidation Officer considers it necessary to amend the draft scheme, he shall amend the draft scheme and publish the amended draft scheme as provided in sub-section (1). Any person likely to be affected by such amended draft scheme, may, within thirty days of the date of such publication, communicate in writing to the Consolidation Officer, any objections relating to the amended draft scheme.

(3)

(a)Where no objections are received to the draft scheme published under sub-section (1) or to the amended draft scheme published under sub-section (2), such draft scheme or amended draft scheme,

(b)where objections are received to the said draft scheme or amended draft scheme but the Consolidation Officer does not consider it necessary to amend the said draft scheme or amended draft scheme, such draft scheme or amended draft scheme, together with the objections and his remarks thereon,

(c)where objections are received to the said amended draft scheme and after considering the objections, the Consolidation Officer considers it necessary to amend further the amended draft scheme, such amended draft scheme as further amended, together with the objections and his remarks thereon, shall be forwarded by the Consolidation Officer to the Settlement Commissioner for confirmation.

20. Confirmation of draft scheme or amended draft scheme.

(1)If on receipt of a draft scheme or an amended draft scheme under sub-section (3) of section 19, the Settlement Commissioner, after considering the objections, if any, and the remarks of the Consolidation Officer thereon and after being otherwise satisfied about the correctness of procedure followed by the Consolidation Officer and the allotment of holdings and compensation or about there being no clerical or arithmetical mistake or error arising from accidental slip or omission, approves of the draft scheme or, as the case may be, amended draft scheme, he shall confirm it.

(2)If the Settlement Commissioner does not approve of the draft scheme or the amended draft scheme forwarded by the Consolidation Officer and considers it necessary to amend it, he shall further amend it and publish it as amended in the prescribed manner in the village or villages concerned. Any person likely to be affected by the draft scheme as so published may, within thirty days of the date of such publication, communicate his objections in writing to the Settlement Commissioner.

(3)If no objections are received within the period specified in sub-section (2), the Settlement Commissioner shall confirm the draft scheme as published under that sub-section. If any objections are received within the said period, the Settlement Commissioner shall after considering the objections confirm the draft scheme as published under sub-section (2) without any modification therein or with such modifications therein as he may consider necessary.

21. Enforcement of scheme.

(1)Upon the confirmation of any scheme under section 20, a notification stating that the scheme has been confirmed shall be published by the Settlement Commissioner in the Official Gazette, and the scheme as confirmed shall be published in the prescribed manner in the village or villages concerned.

(2)Within one year from the date of publication of the notification in the Official Gazette under sub-section (1), the owners from whom compensation is recoverable under the scheme shall deposit the amount of compensation in the prescribed manner.

(3)The Consolidation Officer shall, from the commencement of the agricultural year next following the date of publication of the notification in the Official Gazette under sub-section (1) and in the prescribed manner, put the owners in possession of the holdings to which they are entitled under the scheme and for doing so may, in the prescribed manner, evict any person from any land which he is not entitled to occupy under the scheme:Provided that, if two-thirds or more of the owners affected by the scheme agree to enter into possession of the holdings to which they are entitled under the scheme, the Consolidation Officer may put them in possession of such holdings from such earlier date as may be decided upon by such owners.

(4)If the Consolidation Officer is satisfied that any standing crops, trees, embankments or similar other improvements which were not taken into consideration at the time of determining the compensation payable by fin owner of any holding under the scheme are found on such holding at the time of putting the owner in possession of such holding, or that any such standing crops, trees, embankments or similar other improvements which were taken into consideration at the time of determining the compensation payable by an owner of any holding have ceased to exist or are substantially damaged at the time of putting the owner in possession of such holding, he shall by order determine in the prescribed manner the additional compensation payable by the owner or, as the case may be the reduction to be made in the compensation payable to the original owner of such holding. Where additional compensation is to be paid, it shall be deposited in the prescribed manner by the owner from whom it is recoverable, within one year from the date of order passed by the Consolidation Officer for determining the additional compensation.

(5)If the owner from whom the compensation is recoverable fails to deposit it within the period specified in sub-section (2) or (4) or within such further period not exceeding one year as may be extended by the Consolidation Officer, it shall be recovered from him as an arrear of land revenue.

(6)If an owner refuses to accept possession of the holding to which he is entitled under the scheme, his rights in Such holding may be allotted in the prescribed manner by the Consolidation Officer to any other person who pays the value of the holding, and in such case the value realised after deducting the expense (hereinafter called "the net value") shall be paid to the owner and any other person having an interest in the holding.

(7)If no person forthcoming to pay the value of the holding, the State Government may recover from the owner the compensation recoverable from him under the scheme as an arrear of land revenue or the State Government may itself purchase the holding after paying the net value of the holding to the owner and any other person having an interest in the holding.]

22. Coming into force of scheme.

- As soon as the persons entitled to possession of holdings under this Act have entered into possession of the holdings respectively allotted to them, the scheme shall be deemed to have come into force.

23. Certain laws no ban on transfer of holdings.

- Notwithstanding anything contained in any law for the time being in force the rights is of owners, or other persons having interest, shall for the purpose of giving effect to any scheme of consolidation affecting them be transferable by exchange or otherwise.

24. Certificate of transfer.

(1)The Consolidation Officer shall grant to every owner to whom a holding has been allotted in pursuance of a scheme of consolidation and to every person to whom a right is allotted under [sub-section (6)] [The word, brackets and figure were substituted for the word, brackets and figure 'sub-section (4)' by Maharashtra 19 of 1966, Section 7.] of section 21, a certificate in the prescribed form duly registered under the Indian Registration Act, 1908, to the effect that the holding has been transferred to him in pursuance of the scheme.[The Consolidation Officer may, thereupon, cause to be prepared a new record of rights in respect of the holdings so transferred and the record of rights so prepared shall be deemed to have been prepared in the Hyderabad area of the State, under the Hyderabad Record of Rights in Land Regulation, 1358 Fasli, and elsewhere, under the relevant Code.] [This portion was added by Bombay 61 of 1958, Section 3(16).]

(2)Notwithstanding anything contained in any law for the time being in force no stamp or registration fee shall be payable in respect of such certificate.

25. Loans to assist consolidation.

- For carrying out any of the purposes of this Act, a loan may be granted to an owner and recovered from him as a loan under the Land Improvement Loans Act, 1883, or the Agriculturists' Loans Act, 1884.

Chapter IV
Effect of Consolidation Proceedings and of Consolidation of Holdings

26. Exercise by Consolidation Officer of powers under certain Acts.

(1)During the continuance of the consolidation proceedings the Consolidation Officer shall exercise and discharge the functions of a revenue officer under Chapter IX of the Bombay Land Revenue Code, 1879, [or under Chapter X of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, under Chapter VIII of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was inserted by Bombay 61 of 1958, Section 3(1).] the Mamlatdars' Courts Act, 1906, and the [relevant tenancy law] [These words were substituted for the words ind figures 'Bombay Tenancy Act, 1939' by Bombay 61 of 1958.]; and no revenue officer other than the Consolidation Officer shall take any proceedings under any of the said Acts in respect of any holding or land [for which a notice under section 15A has been given.] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.]

(2)Where in respect of any holding the Consolidation Officer proceeds to prepare a scheme under section 15-

(a)all applications and proceedings including execution proceedings pending before any revenue officer under Chapter IX of the Bombay Land Revenue Code, 1879, [or under Chapter X of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, under Chapter VIII of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was insertedby Maharashtra 19 of 1966, Section 3(1).], the Mamlatdars' Courts Act, 1906, and the [relevant tenancy law] [These words were substituted for the words ind figures 'Bombay Tenancy Act, 1939' by Bombay 61 of 1958.], in respect of any holding or land [for which a notice under section 15A has been given.] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.] shall be transferred to the Consolidation Officer; and

(b)the Consolidation Officer shall, by proclamation, call upon all persons who claim to be entitled to possession under any of the said Acts, of any holding [for which a notice under section 15A has been given] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.] to make within the prescribed period an application to be put in possession of such holdings; and any person who fails to do so within the prescribed period shall thereafter be debarred from making it:

Provided that nothing in this clause shall debar any person from making, after the coming into force of a scheme of consolidation under section 22, any application in respect of any holding included in the scheme, if such application could lie under the provisions of any law for the time being in force.

(3)The Consolidation Officer shall submit any order passed by him under any of the said Acts to the Collector for confirmation if an application in that behalf is made to him by any party to a proceeding under this section within fifteen days from the date of the order.

27. Stay of [certain proceedings] [These words were substituted for the words and figures 'proceedings under sections 153 and 155 of Bombay V of 1879' by Bombay 69 of 1953, Section 8(2).] ban on transfer of land during continuance of consolidation proceedings.

- When a Consolidation Officer proceeds to prepare a scheme under section 15, during the continuance of the consolidation proceedings-

(a)[ no proceedings,- [The clause was substituted for the original by Bombay 69 of 1953, Section 8(1).]

(i)under section 153 or 155 of the Bombay Land Revenue Code, 1879;]

(ia)[ under section 120 or section 124 of the Hyderabad Land Revenue Act, 1317 Fasli; [Clauses (ia) and (ib) were inserted by Bombay 61 of 1958, Section 3(18).]

(ib)under section 135 of the Madhya Pradesh Land Revenue Code, 1954;]

(ii)[ for execution of any award made or deemed to be made under the [Maharashtra Co-operative Societies Act, 1960] [Sub-clause (ii) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]];

(iii)for execution of any award made under the Bombay Agricultural Debtors' Relief Act, 1947 or [under the Hyderabad Agricultural Debtors Relief Act, 1956 [* * *] [This portion was inserted by Bombay 61 of 1958, Section 3(18).];]

(iiia)[ for the recovery of a sum due under an agreement registered . under the Central Provinces and Berar Debt Conciliation Act, 1933;] [Clause (iiia) was inserted by Bombay 61 of 1958, Section 3(18).]

(iv)for execution of any decree passed by a Civil Court;

(v)[ for partitioning or sub-dividing in any manner,] [Clause (v) was inserted by Bombay 61 of 1958, Section 3(18).]

in respect of any land [for which a notice under section 15A has been given] [These words, figures and letters were substituted for the words and figures 'in respect of which a notification has been issued' under section 15-A by Maharashtra 19 of 1966, Section 9(b).] shall be commenced; and all such proceedings if commenced shall be stayed];

(b)[ no person shall transfer any land in respect of which a notice under section 15A has been given, except with the previous permission in writing of the Consolidation Officer. Such permission may be given in such circumstances and subject to such conditions as may be prescribed.] [Clause (b) was substituted by Maharashtra 31 or 1964, Section 2.]

28. Rights in holdings.

- Every owner to whom a holding is allotted in pursuance of a scheme of consolidation shall [save as otherwise provided in section 29A] [These words, figures and letter were inserted by Bombay 69 of 1953, Section 9.], have the same rights in such holding as he had in his original holding:Provided that nothing in this section shall apply to any person to whom a holding has been allotted under the provisions of [sub-section (6)] [These word, brackets and figure were substituted for the word, brackets and figure 'sub-section' (4) by Maharashtra 19 of 1966, Section 10.] of section 21.

29. Transfer of encumbrances.

(1)If the holding of an owner included in a scheme of consolidation which has come into force under section 22 is burdened with a [* * *] [The word 'lease' was deleted by Bombay 69 of 1953, Section 10(1).] mortgage, debt or other encumbrance [other than a lease] [These words were inserted by Bombay 69 of 1953, Section 10(2).] such [*] [The word 'lease' was deleted by Bombay 69 of 1953, Section 10(1).] mortgage, debt or other encumbrance shall be transferred therefrom and attach itself to the holding allotted to him under the scheme or to such part of it as the Consolidation Officer may, subject to any rules made under section 37, appoint; and the [* * *] [The word 'lessee' was deleted by Bombay 69 of 1953, Section 10(1).] mortgagee, creditor or other encumbrancer, as the case may be, shall exercise his rights accordingly.

(2)If the holding to which a [* * *] [The word 'lease' was deleted by Bombay 69 of 1953, Section 10(1).] mortgage, debt or other encumbrance is transferred under sub-section (1) is of less market value than the original holding from which it is transferred the [* *] [The word 'lessee' was deleted by Bombay 69 of 1953, Section 10(1).] mortgagee, creditor or other encumbrancer, as the case may be, shall subject to the provisions or section 30 be entitled to the payment of such compensation by the owner of the holding, as the case may require, as the Consolidation Officer may determine.

(3)Notwithstanding anything contained in section 21, the Consolidation Officer shall, in the prescribed manner, put any [* * *] [The word 'lessee' was deleted by Bombay 69 of 1953, Section 10(1).] mortgagee or other encumbrancer entitled to possession into possession of the holding to which his [* *] [The word 'lease' was deleted by Bombay 69 of 1953, Section 10(1).] mortgage or other encumbrance has been transferred under sub-section (1).

29A. [ Consolidation Officer to decide whether lease should be transferred or not. [Section 29A was inserted by Bombay 69 of 1953, Section 11.]

(1)If the holding of an owner included in a scheme of consolidation which has come into force under section 22 is burdened with a lease, the Consolidation Officer shall by an order in writing determine whether such lease shall or shall not be transferred therefrom. A copy of the order passed by the Consolidation Officer under this sub-section shall be affixed to a place near the holding and shall also be published in the prescribed manner.

(2)If the Consolidation Officer determines that such lease shall be transferred from the original holding it shall attach itself to the holding allotted to the owner under the scheme or such part of it as the Consolidation Officer may, subject to any rules made under section 37, appoint and the lessee shall exercise his rights accordingly. The provisions of sub-sections (2) and (3) of section 29 shall apply to such lease as if the lease were a mortgage or other encumbrance.

(3)If the Consolidation Officer determines that such lease shall not be transferred from the original holding it shall remain attached thereto, and the owner to whom such holding is allotted under the scheme shall hold it subject to such lease; and the provisions of the [relevant tenancy law], shall so far as may be, notwithstanding the change in the ownership, apply to such lease; and the rights and liabilities of such owner and the lessee shall be governed by the provisions of the [said law] [These words were substituted for the words 'said Act' by Bombay 61 or 1958.] as between the landlord and his tenant:Provided that such owners shall not be entitled to arrears of rent due under such lease immediately before the allotment of the holding as aforesaid.

(4)An appeal against the decision of the Consolidation Officer under this section shall lie to the Settlement Commissioner within the prescribed time.]

30. Apportionment of compensation or net value in case of dispute.

- Where there is a dispute in respect of the apportionment of-

(a)the amount of compensation determined under sub-section (2) of section 16 or sub-section (4) of section 17;

(aa)[ the amount of compensation determined under section 18;] [This clause was inserted by Bombay 69 of 1953, Section 3(20).]

(b)[ the amount of additional compensation or reduction in compensation determined under sub-section (4), or the net value realised or payable under sub-section (6) or (7) of section 21;] [This clause was substituted by Maharashtra 19 1966, Section 11(a).]

(c)the total amount of compensation determined under sub-section (2) of section 29,

the Consolidation Officer shall refer the dispute to the decision of the District Court and deposit the amount of the compensation or net value, as the case may be, in the Court and thereupon the provisions of sections 33, 53 and 54 of the Land Acquisition Act 1894, [* *] [The words 'or the said provisions of that Act as applied to the Saurashtra area by the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance, 1948' were omitted by the Maharashtra Adaptation or Laws (State and Concurrent Subjects) Order, 1960.] [* *] [The words and figures 'or, as this case may be, of section 28 or section 43 of the Hyderabad Land Acquisition Act, 1309, Fasti' were deleted by Maharashtra 19 of 1966, Section 11(b).] shall, so far as may, apply.

31. [ Restrictions on alienation and sub-division of consolidated holdings. [This section was substituted for the original by Maharashtra 41 of 1977, Section 2]

(1)Notwithstanding anything contained in any law for the time being in force, no holding allotted under this Act, nor any part thereof, shall save as otherwise provided in this section-

(a)be transferred, whether by way of sale (including sale in execution of a decree of a Civil Court or for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue) or by way of gift, exchange, lease, or otherwise; or

(b)be sub-divided, whether under a decree or order of a Civil Court or any other competent authority, or otherwise, so as to create a fragment,

without the previous sanction of the Collector. Such sanction shall be given by the Collector in such circumstances and subject to such conditions, as may be prescribed.

(2)Nothing in sub-section (1) shall apply to any land-

(a)which is situated in any area for which-

(i)a municipal corporation is constituted under the Bombay Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, or the City of Nagpur Corporation Act, 1948; or

(ii)a municipal council is constituted under the Maharashtra Municipalities Act, 1965; or

(iii)a cantonment is constituted under the Cantonments Act, 1924; or

(b)which is situated in a notified area for which a Special Planning Authority is constituted or appointed under section 40 of the Maharashtra Regional and Town Planning Act, 1966; or

(c)which is situated in an area designated as a site for a new town for which a Development Authority is constituted under section 113 of the Maharashtra Regional and Town Planning Act, 1966; or

(d)which is situated in any area specified by the State Government, by notification in the Official Gazette, as being reserved for non-agricultural or industrial development.

(3)Nothing in sub-section (1) shall also apply to any land which is to be transferred-

(i)to the tenant of the holding or his heir; or

(ii)to the owner of the adjoining holding who cultivates his land personally; or

(iii)to an agriculturist or agricultural labourer, in its entirety; or

(iv)to a person who is rendered landless by reason of acquisition of his land for a public purpose; or

(v)to a co-operative society; or

(vi)by way of gift (whether by way of trust or otherwise) bona fide made by the owner in favour of a member of his family; or

(vii)by way of exchange, where such land is cultivated personally by the holder, for any other land allotted under this Act, which is also likewise cultivated personally by its holder:

Provided that, no such transfer shall be made so as to create a fragment.]

31AA. [ Validation of certain transfers, partitions and subdivisions made before 15th November 1965. [Section 31AA was inserted by Maharashtra 19 of 1966, Section 13.]

- The transfers or partitions or sub-divisions of any land in contravention of the provisions of this Act made before the 15th day of November 1965, shall, notwithstanding the provisions of section 9 or of section 31, not be deemed void merely on the ground of the contravention of any of the provisions of this Act, if the person in possession of the land at the aforesaid date by virtue of any transfers or partitions or sub-divisions or purported transfers of partitions or sub-divisions, pays to the State Government within the prescribed period a penalty equal to one per cent of the consideration of the land transferred, partitioned or sub-divided, or Rs. 100, whichever is less:Provided that, if such transfer is made in favour of a tenant in actual possession of the land transferred or of a person in actual possession of a contiguous holding the penalty payable in respect thereof shall be one rupee.]

31AB. [ Validation of certain transfers of sub-divisions made on or after 15th November 1965 and before commencement of Maharashtra XLI of 1977. [This section was inserted by Maharashtra 41 of 1977, Section 3]

(1)No transfer or sub-division of any land in contravention of section 31 as it stood immediately before the date of commencement of the Bombay Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1977, made on or after the 15th day of November 1965 and before the date of such commencement shall be deemed to be void or ever to have become void merely on the ground that such transfer or sub-division is effected in contravention of the provisions of that section as it stood before such commencement and shall be deemed to be valid if such transfer or sub-division is in accordance with the provisions of section 31 as substituted by the said Act.

(2)For the purposes of this section, a certificate granted by the Collector, after holding such inquiry as he deems fit, that any transfer or sub-division of any land is valid under this section shall be final and conclusive evidence in that behalf. Any holder may apply to the Collector for such certificate.]

31A. [ Correction of clerical and arithmetical mistakes in scheme. [This section was inserted by Bombay 33 of 1956, Section 5.]

- If, after a scheme has come into force, it appears to the Settlement Commissioner that the scheme is defective on account of any clerical or arithmetical mistake or error arising therein from any accidental slip or omission, and he is satisfied that the correction of such mistake or error would not vary the scheme in any material particular, he may by order in writing correct such mistake or error and publish his order in the prescribed manner.]

32. Power to vary scheme on ground of error, irregularity, informality.

(1)If after a scheme has come into force it appears to the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] that the scheme is defective on account of an error [other than that referred to in section 31A)] [These brackets, words, figures and letter were inserted by Bombay 33 of 1958, Section 6(1).], irregularity or informality the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] shall publish a draft of such variation in the prescribed manner. The draft variation shall state every amendment proposed to be made in the scheme.

(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the [Settlement Commissioner] [These words were substituted for the words 'State Government through the Settlement Commissioner' by Maharashtra 19 of 1966, Section 14(b).].

(3)After receiving the objections under sub-section (2) the [Settlement Commissioner] [These words were substituted for the words 'State Government' by Maharashtra 19 of 1966, Section 14(a) and (c)(i).] may, after making such enquiry as [he may] [These words were substituted for the words 'it may' by Maharashtra 19 of 1966, Section 14(c)(ii).] think fit, [* * * *] [The words 'by notification in the Official Gazette' were deleted by Bombay 33 of 1956, Section 6(2).] make the variation with or without modification or may not make any variation.

(3A)[ If the scheme is varied under sub-section (3), a notification stating that the scheme has been varied shall be published in the Official Gazette and the scheme so varied shall be published in the prescribed manner in the village or villages concerned.] [This sub-section was inserted by Bombay 33 of 1956, Section 6(3).]

(4)From the date of the notification [stating that the scheme has been varied] [These words were substituted for the words 'making the variation', by Bombay 33 of 1956, Section 6(4).] the variation shall take effect as if it were incorporated in the scheme.

33. Power to vary or revoke scheme.

- A scheme for the consolidation of holdings confirmed under this Act may at any time be varied or revoked by a subsequent scheme prepared, published and confirmed in accordance with this Act.

33A. [ Power of State Government to revoke confirmed scheme. [Section 33A was inserted by Maharashtra 31 of 1964, Section 4.]

(1)The State Government may at any time, by notification in the Official Gazette, revoke a scheme which has been confirmed, if no person has entered into possession of any holding allotted to him under the scheme and thereupon, the amount of compensation paid or received, if any, by any person in respect of such scheme shall be refunded within such reasonable period as may be prescribed.

(2)If any person fails to refund the amount in accordance with sub-section (1), it shall be recovered from him as an arrear of land revenue.][Chapter IV-A [Chapter IV-A was inserted by Maharashtra 19 of 1966, Section 15.] Powers and Procedure of Consolidation Officers

33B. Right of entry.

- For the purpose of preparing or enforcing any scheme or otherwise for carrying out the objects of this Act, a Consolidation Officer or any person duly authorized by him may, after giving such notice as may be prescribed, to the owner or occupier or other person interested in any land, enter upon and survey such land or erect survey marks thereon and demarcate the boundaries thereof and do all other acts necessary for such purposes.

33C. Power to summon persons to give evidence and produce documents.

(1)The Consolidation Officer shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purpose of any inquiry connected with the preparation or enforcement of ,any scheme under this Act.

(2)All persons so summoned shall be bound,-

(a)to attend, either in 'person or by an authorised agent, as the Consolidation Officer may direct in the summons;

(b)to state the truth upon any subject respecting which they are examined or make statements; and

(c)to produce such documents and other things as may be required by the Consolidation Officer in connection with the inquiry.

33D. Form of summons and mode of serving it.

(1)Every summons shall be in writing in duplicate, and shall state the purpose for which it is issued, and shall be signed by the Consolidation Officer issuing it, and if he has a seal, shall also bear his seal.

(2)Such summons shall be served by tendering or delivering a copy of it to the person summoned or, if he cannot be found, by affixing a copy of it to some conspicuous part of his usual residence. If his usual residence is in another district, the summons may be sent by post to the Collector of that district, who shall cause it to be served as aforesaid.

33E. Penalty for not complying with summons.

- The Consolidation. Officer shall have power to impose a fine not exceeding twenty-five rupees on any person who, without sufficient cause, fails to comply with the directions given in the summons issued by him:Provided that, no fine shall be imposed under this section unless such person was summoned to attend or produce any documents within the limits of the village in which such person ordinarily resides or holds or cultivates land.Such fine shall be recoverable as an arrear of land revenue.]

Chapter V
General

34. [ Vesting of powers of Settlement Commissioner. [Section 34 was substituted for the original by Maharashtra 19 of 1966, Section 16.]

- The State Government may, by notification in the Official Gazette, invest the Collector within the limits of his jurisdiction, or an officer above the rank of a Consolidation Officer either generally or in respect of any specified local area, with all or any of the powers of the Settlement Commissioner under this Act.]

34A. [ Constitution of village committees. [Section 34A was inserted by Bombay 61 of 1958, Section 3(21).]

(1)The village committee shall be constituted by the Consolidation Officer in the prescribed manner and it shall discharge and perform, in addition to the duties and functions imposed or assigned by this Act, such other duties and functions as may be prescribed for the purposes of this Act.

(2)Where at any time the Collector is satisfied that the village committee has refused or failed without reasonable cause or excuse to discharge the duties or perform the functions imposed or assigned by or under this Act or circumstances have so arisen that the committee has been rendered unable to discharge the duties or perform the functions aforesaid or it is otherwise expedient or necessary to do so he may by notification in the Official Gazette either reconstitute, for the purposes of this Act, the village committee in accordance with the provisions of sub-section (1), or appoint some other authority to perform the functions or discharge the duties of the village committee' under this Act; and thereupon all references to the village committee under this. Act shall be deemed to include references to the village committee so reconstituted or the authority so appointed, as the case may be.]

35. Power of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were inserted by Bombay 8 of 1958, Schedule] to call for proceedings.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or the Commissioner in respect of such matters as the State Government may by general or special order specify in this behalf] [These words were inserted by Bombay 8 of 1958, Schedule] may at any time for the purpose of satisfying itself [or himself, as the case may be,] [These words were inserted by Bombay 8 of 1958, Schedule] as to the legality or propriety of any order passed by any officer under this Act call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference thereto as it [or he, as the case may be,] [These words were inserted by Bombay 8 of 1958, Schedule] thinks fit:[Provided that no order shall be varied or revised until the parties interested have been given a reasonable opportunity of showing cause against the proposed variation or revision of the order.] [This proviso was added by Bombay 61 of 1958, Section 3(22).]

36. Appeal and revision.

- Except as provided in this Act, no appeal or revision application shall lie from any order passed under Chapter II, III or IV of this Act.

36A. [ Bar of jurisdiction. [Sections 36A, 36B and 36C were inserted by Bombay 61 of 1958, Section 3(23).]

(1)No Civil Court or Mamlatdar's Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be settled, decided or dealt with by the State Government or any officer or authority.

(2)No order of the State Government or any such officer or authority made under this Act shall be questioned in any Civil, Criminal or Mamlatdar's Court.

36B. Suits involving issues required to be decided under this Act.

(1)If any suit instituted in any Civil Court or Mamlatdar's Court involves any issues which are required to be settled, decided or dealt with by any authority competent to settle, decide or deal with such issues under this Act (hereinafter referred to as the 'competent authority') the Civil Court or Mamlatdar's Court shall stay the suit and refer such issues to such competent authority for determination.

(2)On receipt of such reference from the Civil Court or Mamlatdar's Court, the competent authority shall deal with and decide such issues in accordance with the provisions of this Act and shall communicate its decision to the Civil Court or Mamlatdar's Court and such Court shall thereupon dispose of the suit in accordance with the procedure applicable thereto.

36C. Indemnity.

- No suit or other legal proceedings shall lie against any person in respect of anything which is in good faith done or intended to be done under this Act.]

37. Rules.

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of laws Order, 1950.] Government may by notification in the Official Gazette make rules for carrying out the purposes of this Act.

(2)In particular and without prejudice to the generality of the foregoing power, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of laws Order, 1950.] Government may make rules, providing for-

(a)the manner of publication under sub-section (2) of section 4;

(b)the manner of giving public notice under sub-section (3) of section 5;

(c)village records in which fragments shall be entered under sub-section (1) of section 6;

(cc)[ the manner of choosing by lot under clause (b) of sub-section (2) of section 8AA;] [Clause (cc) was inserted by Bombay 61 of 1958, Section 3(24).]

(d)the manner in which the intention to make a scheme shall be published [* * * *] [The words 'and the manner of preparation of the scheme' were deleted by Bombay 61 of 1958.] under section 15;

(dd)[ the statements, records and maps to be included in the scheme of consolidation and the procedure and other matters to be observed in the preparation of the scheme under section 16A;] [Clause (dd) was inserted by Bombay 61 of 1958.]

(e)the manner of publication under sub-section (2) of section 17 of a declaration made under sub-section (1) of the said section;

(f)[ the manner in which a draft scheme or amended draft scheme of consolidation shall be published under section 19 in the village or villages concerned] [Clause (f) was substituted for the original by Maharashtra 19 of 1966, Section 17(A)(i).];

(ff)[ the manner of publication of further amended scheme under [* * * *] [This clause was inserted by Bombay 33 of 1966, Section 7(1).] sub-section (2) of section 20;]

(g)the manner of publication of a scheme under sub-section (1) of section 21, on its being confirmed;

(h)[ the manner in which compensation recoverable from any owner shall be deposited by him under sub-section (2) or (4) of section 21; [Clause (h), (i) and (ii) were substituted for the original clause (h) and (i) by Maharashtra 19 of 1966, Section 17(a)(iii).]

(i)the manner in which owners may be put in possession of holdings to which they are entitled under sub-section (3) of section 21 and the manner in which persons may be evicted under that sub-section;

(ii)the manner of determining the additional compensation payable by an owner in respect of any holding allotted to him under a scheme or reduced compensation payable to the original owner of such holding, under sub-section (4) of section 21;]

(j)the manner in which right of holding may be allotted under [sub-section (6)] [This was substituted for the word, brackets and figure 'sub-section (4)' by Maharashtra 19 of 1966, Section 17(a)(iv).] of section 21;

(k)the form in which a certificate shall be granted under section 24;

(l)the period within which an application shall be made under clause (b) of sub-section (2) of section 26;

(ll)[ the circumstances in which and conditions subject to which permission to transfer land may be given under clause (b) of section 27;] [Clause (ll) was inserted by Maharashtra 31 of 1964, Section 5(a).]

(m)the guidance of the Consolidation Officer and other officers and persons in respect of the transfer of a [* *] [The word 'lease,' was deleted by Bombay 69 of 1953, Section 13(2).] mortgage, debt or other encumbrance under sub-section (1) of section 29;

(n)[ the circumstances in which and the conditions subject to which holdings may be transferred or sub-divided under sub-section (1) of section 31;] [Clause (n) was substituted by Maharashtra 41 of 1977, Section 4.]

(nn)[ the manner of publication of an order under section 31A;] [This clause was inserted by Bombay 33 of 1956, Section 7(2).]

(o)the manner of publication of a draft variation under sub-section (1) of section 32 [or of a varied scheme under sub-section (3A) thereof] [This portion was added by Bombay 33 of 1956, Section 7(3).];

[o-1) the period within which the amount of compensation shall be refunded under sub-section (1) of section 33-A;] [Clause (o-1) was inserted by Maharashtra 31 of 1964, Section 5(b).][(o-2) the notice to be given under section 33-B;] [Clause (o-2) was inserted by Maharashtra 19 of 1966. Section 17(a)(v).]

(oo)[ the manner in which village committees shall be constituted, and the duties and functions to be discharged by them, under section 34A;] [Clause (oo) was inserted by Bombay 61 of 1958, Section 3(24).]

(p)the manner in which the area and assessment (including water-rate, if any) of each reconstituted holding or part of such holding shall be determined;

(q)the manner in which corrections shall be made in the Record of Rights in accordance with a scheme of consolidation;

(r)generally, for the guidance of the Consolidation Officer and other officers and persons in all proceedings under this Act;

(s)any other matter which is to be or may be prescribed.

(3)All rules made under this section shall be subject to the condition of previous publication.

(4)[ Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall, from the date of publication of a notification in the Official Gazette of such decision, have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.] [Sub-section (4) was substituted for the original by Maharashtra 19 of 1966, Section 17(b).]

38. [ Repeals and savings. [Section 38 was added by Bombay 61 of 1958, Section 3(25).]

- On the commencement of this Act in that part of the [State of Bombay] to which it is extended by the Bombay Prevention of Fragmentation and Consolidation of Holdings (Extension and Amendment) Act, 1958, the following provisions shall be repealed, namely:-

(i)the Hyderabad Prevention of Fragmentation and Consolidation of Holdings Act, 1956;

(ii)Chapter II of the Saurashtra Fragmentation and Regulation of Holdings Act, 1954;

(iii)Chapter XVI of the Madhya Pradesh Land Revenue Code, 1954;

Provided that such repeal shall not affect,-

(a)the previous operation of any law so repealed, or anything, duly done or suffered thereunder; or

(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or

(c)any penalty incurred in respect of anything done against any law so repealed;

and any investigation, proceedings or remedy in respect of any such right, privilege, obligation, liability or penalty as aforesaid may be instituted, continued or enforced, and any such penalty may be imposed as if the Bombay Prevention of Fragmentation and Consolidation of Holdings (Extension and Amendment) Act, 1958, had not been passed;Provided further that subject to the preceding proviso anything done or any action taken (including any appointment or delegation made, notification, order or notices issued, rule, regulation or form framed, scheme framed or confirmed, standard areas laid down, fixed or revised, transfer or lease of fragment, valuation thereof, partition of an undivided estate, or entry in the record of rights made, amount of compensation determined, certificate granted, consolidated holdings duly transferred, alienated or sub-divided) under any such repealed law shall be deemed to have been done or taken under the corresponding provision of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.]NotificationsG. N., R. & F. D., No. CON. 1061/M-(Spl.), dated 6th October, 1964 (M. G., Part IV-B, page 1418) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1964 (Maharashtra XXXI of 1964), the Government of Maharashtra hereby appoints the 10th day of October 1964, as the date on which the said Act shall come into force.G. N., R. D., No. CON. 1058/17445-M, dated 17th March, 1959 (M. G., Part IV-B, page 460) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act,1964 (Bombay LXII of 1947), the Government of Bombay hereby directs that the said Act shall come into force in all the areas of the State other than areas comprised in the pre-Reorganisation State of Bombay excluding the transferred territories on the 1st day of April 1959.Amended by G. N., R. & F. D., No. CON. 1067/167134-(c)/V, dated 5th September, 1968 (M. G., Part-IV-B, page 1311)Amended by G. O., R. & F. D., No. CON. 1570/98813-(d)/V, dated 29th May, 1971 (M. G., Part-IV-B, page 779)Amended by G. N., R. & F. D., No. CON. 1171/115655-L-1, dated 27th January, 1976 (M. G., Part-IV-B, page 178).Amended by G. N., R. & F. D., No. CON. 1581/213982/2451-L-1, dated 5th March, 1982 (M. G., Part-IV-B, page 193)Amended by G. N., R. & F. D., No. CON. 1582/163043/2882(III)-LI, dated 12th September, 1983 (M. G., Part-IV-B, page 1300)G. N., R. D., No. CON. 3559/6429 (Viii)-M, dated 27th May, 1960 (M. G., Part IV-B, page 42) - In exercise of the powers conferred by clause (3) of section 2 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), read with section 2 of the Bombay Prevention of Fragmentation and Consolidation of Holdings (Extension and Amendment) Act, 1958 (Bombay LXI of 1958), and in supersession of Government Notification, Revenue Department No. CON. 3554 (i), dated the 29th November, 1954, insofar as it relates to the territories of the State of Maharashtra and Government Notification, Revenue Department, No. CON. 3558/161698-M, dated the 11th September, 1958, the Government of Maharashtra hereby authorises all [Tahsildars, Naib-Tahsildars and Aval Karkuns] [Substituted by G.N. of 5-9-1968.] in the districts specified in the Schedule hereto appended to perform the functions of a Consolidation Officer, under section 26 of the said Act, in respect of any [village or taluka] [Substituted by G.N. of 5-9-1968.] or any part thereof, within their respective jurisdiction.

Schedule

Districts

1. Thana.

2. Ahmednagar.

3. [Jalgaon.] [Substituted by G.N. of 5-9-1968.]

4. [Dhulia]. [Substituted by G.N. of 5-9-1968.]

5. Nasik.

6. Poona.

7. [Satara.] [Substituted by G.N. of 5-9-1968.]

8. Sholapur.

9. Kolaba.

10. Ratnagiri.

11. [Sangli.] [Substituted by G.N. of 5-9-1968.]

12. Kolhapur.

13. Aurangabad.

14. Bhir.

15. Nagpur.

16. Bhandara.

17.

; Chanda.

18. Akola.

19. Amravati.

20. Yeotmal.

21. Wardha.

22. Buldana.

23. [ Nanded.

24. Parbhani.] [Added by G.O. of 29-5-1971.]

25. [ Osmanabad.] [Added by G. N. of 23-1-1976.]

26. [ Sindhudurg.

27. Jalna.] [Added by G. N. of 5-3-1982.]

28. [ Gadchiroli

29. Latur] [Added by G. N. of 12-9-1983.].

Amended by G. O., R. & F. D., No. CON. 1570/98813-(C)-V, dated 29th May, 1971 (M. G., Part IV-B, page 779)Amended by Corrig., R. & F. D., No. CON. 1171/115655 L-1, dated 27th January, 1976 (M. G., Part IV-B, page 177)G. INI., R. & F. D., No. CON. 1065/132947-V, dated 29th July, 1966 (M. G., Part IV-B, page 1282) - In exercise of the powers conferred by clause (3) of section 2 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), and in supersession of Government Notification, Revenue Department, No. CON. 3559/6429-(ix)-M, dated the 27th May, 1960, the Government of Maharashtra hereby authorizes all Assistant Consolidation Officers in the districts specified in the Schedule hereto appended to perform all the functions of a Consolidation Officer under the said Act except the functions under section 19 and clause (b) of section 27 of the said Act.

Schedule 2

Districts

1. Thana

2. Ahmednagar

3. Jalgaon

4. Dhulia

5. Nasik

6. Poona

7. Satara

8. Sholapur

9. Kolaba

10. Ratnagiri

11. Sangli

12. Kolhapur

13. Aurangabad

14. Bhir

15. Nagpur

16. Bhandara

17. Chanda

18. Akola

19. Amravati

20. Yeotmal

21. Wardha

22. Buldana

23. [ Nanded

24. Parbhani] [Added by G. O. of 29-5-1971.]

25. [ Osmanabad.] [Added by G. N. of 27-1-1976.]

Amended by G.N., R. & F.D., No. CON. 2766/157092 (a)-V, dated 26th July, 1971 (M. G. Part IV-B. page 1175)G. N., R. D., No. 5869/45-1, dated 28th January, 1949 (B. G., Part IV-B, page 220) - In exercise of the powers conferred by section 3 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Bombay is pleased to specify the area comprised in the Taluka or Mahal specified in column 3 of the Schedule annexed hereto as a local area for the purposes of the said Act.

Schedule 3

SerialNo.		District	Taluka or Mahal
1		2	3
1.	Thane	..	..	[Thane Taluka, excluding the villages specified in Part I ofthe Appendix to this Schedule. [Substituted by G. N. of 26-7-1971.]
2.	Do	..	..	Kalyan Taluka, excluding the villages specified in Part II ofthe Appendix to this Schedule.
				Ulhasnagar Taluka (comprising the villages formerly includedin the Kalyan Taluka), excluding the villages specified in PartIII of the Appendix to this Schedule.]
3.	Thana	..	..	Murbad.
4.	Do.	..	..	Shahapur.
5.	Do.	..	..	Mokhada.
6.	Do.	..	..	Bhiwandi.
7.	Do.	..	..	Bassein.
8.	Do.	..	..	Vada.
9.	Do.	..	..	Palghar.
10.	Do.	..	..	Dahanu.
11.	Do.	..	..	Umbergaon.
1.	Ahmednagar	..	..	Ahmednagar.
2.	Do.	..	..	Parner.
3.	Do.	..	..	Shrigonda.
4.	Do.	..	..	Karjat.
5.	Do.	..	..	Jamkhed.
6.	Do.	..	..	Shevgaon.
7.	Do.	..	..	Pathardi.
8.	Do.	..	..	Nevasa.
9.	Do.	..	..	Rahuri.
10.	Do.	..	..	Kopargaon.
11.	Do.	..	..	Sangamner.
12.	Do.	..	..	Akola.
13.	Do.	..	..	Bela pur.
1.	East Khandesh	..	..	Jalgaon.
2.	Do.	..	..	Chalisgaon.
3.	Do.	..	..	Pachora.
4.	Do.	..	..	Bhadgaon.
5.	Do.	..	..	Erandol.
6.	Do.	..	..	Chopda.
7.	Do.	..	..	Amalner.
8.	Do.	..	..	Parola.
9.	Do.	..	..	Jamner.
10.	Do.	..	..	Bhusawal.
11.	Do.	..	..	Edlabad.
12.	Do.	..	..	Yaval.
13.	Do.	..	..	Raver.
1.	West Khandesh	..	..	Dhulia, excluding the area of the villages of the Dhuliataluka specified as a local area under the said notification.
2.	Do.	..	..	Sakri.
3.	Do.	..	..	Nandurbar.
4.	Do.	..	..	Navapur.
5.	Do.	..	..	Taloda.
6.	Do.	..	..	Shahada.
7.	West Khandesh	..	..	Shirpur.
8.	Do	..	..	Sindkheda.
9.	Do	..	..	Akrani Mahal.
1.	Nasik	..	..	Nasik.
2.	Do	..	..	Igatpuri.
3.	Do	..	..	Sinnar.
4.	Do	..	..	Yeola.
5.	Do	..	..	Nandgaon.
6.	Do	..	..	Malegaon.
7.	Do	..	..	Satana (Baglan).
8.	Do	..	..	Kalvan.
9.	Do	..	..	Chandor.
10.	Do	..	..	Dindori.
11.	Do	..	..	Niphad.
12.	Do	..	..	Peint.
1.	Poona	..	..	Poona City.
2.	Do	..	..	Haveli.
3.	Do	..	..	Mulshi.
4.	Do	..	..	Mawal.
5.	Do	..	..	Khed.
6.	Do	..	..	Ambegaon.
7.	Do	..	..	Junnar.
8.	Do	..	..	Sirur.
9.	Do	..	..	Purandhar.
10.	Do	..	..	Bhimthadi excluding the area of the villages of the Bhimthaditaluka specified as a local area under the said notification.
11.	Do	..	..	Dhond.
12.	Do	..	..	Indapur.
1.	Satara	..	..	Satara.
2.	Do	..	..	Koregaon.
3.	Do	..	..	Wai.
4.	Do	..	..	Jaoli.
5.	Do	..	..	Mahabaleshwar.
6.	Do	..	..	Patan.
7.	Do	..	..	Karad.
8.	Do	..	..	Walva.
9.	Do	..	..	Shirala.
10.	Do	..	..	Man.
11.	Do	..	..	Khatav.
12.	Do	..	..	Khanapur.
13.	Do	..	..	Tasgaon.
1.	Sholapur.	..	..	Sholapur (North).
2.	Do.	..	..	Sholapur (South).
3.	Sholapur.	..	..	Barsi.
4.	Do.	..	..	Madha.
5.	Do.	..	..	Karmala, excluding the area of the villages of the Karmalataluka specified as a local area under the said notification.
6.	Do.	..	..	Pandharpur.
7.	Do.	..	..	Sangola.
8.	Do.	..	..	Malsiras.
9.	Do.	..	..	Mohol.
1.	Kolaba	..	..	Alibag.
2.	Do.	..	..	Panvel, excluding the area of the villages of the Panveltaluka specified as a local area under the said notification.
3.	Do.	..	..	Uran.
4.	Do.	..	..	Karjat.
5.	Do.	..	..	Pen.
6.	Do.	..	..	Roha.
7.	Do.	..	..	Mangaon.
8.	Do.	..	..	Mahad.
9.	Do.	..	..	Khalapur.
1.	Ratnagiri	..	..	Ratnagiri.
2.	Do.	..	..	Vengurla.
3.	Do.	..	..	Malwan.
4.	Do.	..	..	Devgad.
5.	Do.	..	..	Raja pur.
6.	Do.	..	..	Sangameshwar.
7.	Do.	..	..	Chiplun.
8.	Do.	..	..	Guhagar.
9.	Do.	..	..	Khed.
10.	Do.	..	..	Dapoli.
11.	Do.	..	..	Mandangad.
12.	Do.	..	..	Kankavli.
13.	Do.	..	..	Lanja Mahal, excluding the area of the villages of the LanjaMahal specified as a local area under the said notification asamended by Government Notification, Revenue Department, No.7523/45, dated 23rd July, 1948.

[Appendix [Added by G. N. of 26-7-1971.]

Part I – (1) Agasan, (2) Adivali. (3) Bhayendar, (4) Boriwde, (5) Balkum, (6) Belapur, (7) Betavde, (8) Bhandarli, (9) Bale, (10) Borivali, (11) Chene (12) Diva, (13) Dongari, (14) Dativali, (15) Domkhar (16) Desai (17) Davie, (18) Dayagar, (19) Dahisar, (20) Guthiwali, (21) Goteghar, (22) Ghod Bunder (23) Ju, (24) Kawesar, (25) Kolshet, (26) Karawe (27) Kouse, (28) Khairane, (29) Kukshet, (30) Khidkali, (31) Kashi, (32) Mira, (33) Mhatardi, (34) Mahape, (35) Mumbra, (36) Nerul, (37) Nevali, (38) Nagaon, (39) Narivali, (40) Nighu, (41) Owale, (42) Pawne, (43) Padaie, (44) Raimurdhe, (45) Sanpada, (46) Sonkhar, (47) Shirawne, (48) Sawli, (49) Sarsole, (50) Sabe, (51) Sheel, (52) Sangarli, (53) Utan, (54) llttarshiv, (55) Wakalan, (56) Varsowe.

Part II – (1) Asade Govali, (2) Ayre, (3) Chikan Gha, (4) Chole, (5) Dombivali, (6) Gajbandhan Patharli, (7) Gharivli, (8) Kalyan, (9) Kate Manivali, (10) Kopar (11) Mohan, (12) Netivaii, (13) Sagaon, Sonarpada, (14) Shahad, (45) Thakurli, (16) Usarghar, (17) Vadavali Tarfbarhe.

Part III – (1) Ambarnath, (2) Chikhaloli, (3) Davale, (4) Javsai, (5) Kansai, (6) Kharvai, (7) Kohoj-Khuntivaii, (8) Kulgaon, (9) Sagaon (Saza-Sagaon), (10) Vadavali (Saza-Ambernath).

Schedule 4

Names of Villages in the Thana Taluka

(1)Agasan, (2) Adavli, (3) Bhayendar, (4) Boriwde, (5) Balkum, (6) Belapur, (7) Betavde, (8) Bhandaril, (9) Bale, (10) Borivali, (11) Chene, (12) Diva, (13) Dongari, ,(14) Dativali (15) Domkhar, (16) Desai, (17) Davie, (18) Dayaghar, (19) Dahisar, (20) Guhiwali (21) Goteghar, (22) Ghod Bundar, (23) Ju, (24) Kawesar, (25) Kolshet, (26) Kouse, (28) Khairane, (29) Kukshet, (30) Khidkali, (31) Kashi, (32) Mira, (33) Mhatardi, (34) Mahape, (35) Mumbra, (36) Nerul, (37) Nevali, (38) Nagaon, (39) Narivali, (40) Nighu, (41) Owale, (42) Pawne, (43) Padaie, (44) Raimurdhe, (45) Sanpada, (46) Sonkhar, (47) Shirawne, (48) Sawli, (49) Sarsoie, (50) Sabe, (51) Sheel, (52) Sangarli, (53) Utan, (54) Uttarshiv, (55) Wakalan, (56) Varsowe,Names of Villages in the Kalyan Taluka

(1)Asade Govali, (2) Ayre, (3) Chikan Ghar, (4) Chole, (5) Dombivali, (6) Gajbandhan Patharli, (7) Gharvii, (8) Kaiyan, (9) Kate Manivali, (10) Kopar, (11) Mohane, (12) Netivali (13) Sagaon-Sonarpada, (14) Shahad, (15) Thakurli, (16) Usarghar, (17) Vadavali Tarfbarhe.Names of villages in the Ulhasnagar Taluka

(1)Ambernath, (2) Chikhaloli, (3) Davale, (4) Javasai, (5) Kansai, (6) Kharvai, (7) Kohoj-Khuntivali, (8) Kulgaon, (9) Sagaon (Saza-Sagaon), (10) Vadavali (Saza-Ambernath)]G. N., R. D., No. 5869/45-11, dated 28th January, 1949 (B. G., Part IV-B, page 225) - In exercise of the powers conferred by section 3 of the Bombay Prevention of Fragmentation and Consolidation of Holdings, Act, 1947 (Bombay LXII of 1947), the Government of Bombay is pleased to specify the area of the villages specified in column 3 of the Schedule annexed hereto as a local area for purposes of the said Act.

Schedule 5

District		Taluka		Villages
1		2		3
Bombay Suburban	..	South Salsette	..	1. Sahar
				2. Kolekalyan.
				3. Marol.
				4. Kondivata.
				5. Mulgaon.
				6. Chembur.
				7. Wadhavli.
				8. Anik.
				9. Borla.
				10. Nanala
				11. Mahul
				12. Maravli.

G. N., R. D., NO., CON. 3363/111976-V, dated 13th December, 1963 (M. G., Part IV-B, page 1700) - In exercise of the powers conferred by sub-section (3) of section 5 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby gives public notice of the standard areas specified in column 3 of the Schedule annexed hereto which the Government of Maharashtra has determined under sub-section (1) of the said section 5 for the class of land specified in column 2 thereof in the local area or areas specified in column 1 of the said Schedule.

Schedule 6

Local Area or Areas
\| Class of Land	Minimum Area
District		Taluka
	1		2	3
Aurangabad	..	(1)	Aurangabad except Aurangabad Municipal Area.		A.	g.
	(2)	Jalna except Jalna Municipal Area.
	(3)	Vaijapur except Vaijapur Municipal area.	..	..	..
	(4)	Paithan	..	..	..
	(5)	Sillod	..	..	..	Dry Crop	..	2	00
Bagayat	..	0	20
	(6)	Soegaon	..	..	..
	(7)	Ambad	..	..	..
	(8)	Bhokardan	..	..	..
	(9)	Jafferabad	..	..	..
	(10)	Gangapur	..	..	..
	(11)	Kannad	..	..	..
	(12)	Khuldabad	..	..	..

G. N., R. & F. D., CON, 4164/120417-V. dated 30th September, 1964 (M. G., Part IV-B, page 1414) - In exercise of the powers conferred by sub-section (3) of section 5 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby gives public notice of the standard areas specified in column 3 of the Schedule appended hereto, which the Government of Maharashtra has determined under sub-section (1) of the said Section 5 for the class of land specified in column 2 thereof in the local area or areas specified in column 1 of the said Schedule.

Schedule 7

Local Area or Areas
\| Class of Land	Minimum Area
District		Taluka
	1		2	3
Bhir	..	(1)	Bhir except Bhir Municipal Area.		A.	g.
	(2)	Ashti except Ashti Town Committee area.
	(3)	Georaj except Georaj Town Committee area.
	(4)	Ambejogai except -
		(i) Ambejogal Municipal area	..
(ii) Purli Municipal area	..
	(5)	Manjlegaon except Majlegaon Town Committee area.	Dry Crop	..	2	00
Bagait	..	0	20
	(6)	Kaij except Dharur Town Committee Area.
	(7)	Patoda

G. N., R. & F. D., NO. CON. 1069/56242-V, dated 31st May, 1971 (M. G., Part IV-B, page 719) - In exercise of the powers conferred by section 8-A of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), and in supersession of all Government Notifications so far issued under section 8-A including Government Notification, Revenue Department, No. CON. 1158/40675-M, dated the 14th April, 1959, and Government Notifications, Revenue Department, No. CON. 5463/49253-V, dated the 9th April, 1964, and No. CON. 1065/69692-V, dated the 22nd February, 1966, the Government of Maharashtra hereby declares that the provisions of sections 7, 8 and 8-AA of the said Act, shall not apply to the transfer of any land for the following public purposes, namely:-

1. Land required for the construction of Dharmshalas, playgrounds for children and adults, schools, colleges, village theatres, hostels for students, public dispensaries, public libraries and administrative building or quarters for staff, godowns, tourist bungalows or rest houses, by the Central or State Government or by any local authority.

2. Land required for the construction of public wells, tanks, canals, channels or other waterways by the State Government or any local authority.

3. Land required for forest and fuel reserve, gaothan or extension of gaothan, or for any percolation tank or for the development of any irrigation project by the Government.

4. Land required for the construction of a fish, mutton or vegetable market or sewage tank, drains, octroi naka, or for any skin flaying centre, by the Government or any local authority.

5. Land required by the State Transport Authority for State Transport Bus Depot, pick-up sheds, stands or workshops.

6. Lands required for any agricultural- university established under any law for the time being in force.

7. Land required for the construction of public roads or latrines; or for burial or cremation grounds, or a gymnasium for use of the public.

8. Land required for a grazing ground, encamping ground, threshing floor and manure pit for use of the public.

9. Land required for the construction of houses by a co-operative housing society.

Amended by G.N., R. & F.D., No. CON. 1570/93672-V, dated 23rd February, 1971 (M. G., Part IV-B, page 354)Amended by G. N., R. & F.D., No. CON. 1570/98813-V, dated 29th May, 1971 (M.G., part IV-B, page 776)Amended by G.N., R. & F.D., No. CON. 1171/256084(a)-V, dated 27th February, 1973 (M.G., Part IV-B, page 447)Amended by G. N., R. & F.D., No. CON. 1171/115655, dated 23rd January, 1976 (M.G., Part IV-B, page 175)Amended by G. N., R. & F.D., No. CON. 1075/217112-L-I, dated 21st October, 1976 (M.G., Part IV-B, page 1325)G. N., R. & F. D., No. CON. 1067/167134-V, dated 5th September, 1968 (M.G., Part IV-B, page 1307) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), and in supersession of the Government Notification, Revenue Department, No. CON. 3559/6429-(vii)-M, dated the 27th May 1960, as amended from time to time, the Government of Maharashtra hereby appoints the officers specified in column 1 of the Schedule appended hereto, to be Consolidation Officers, in respect of schemes for the consolidation of holdings in any village, taluka or part thereof in the districts, respectively specified against them in column 2 of that Schedule with headquarters shown in column 2 thereof.

Schedule 8

Officers	Districts	Headquarters
1	2	3
1.	Consolidation Officer, Poona	..	Poona	..	Poona.
2.	Consolidation Officers, Baramati	..	Poona	..	[Poona] [Substituted by G.N. of 27-1-1976].
3.	Consolidation Officers, Satara	..	Satara	..	Satara.
4.	Consolidation Officers, Phaltan	..	Satara	..	Phaltan.
5.	Consolidation Officer, Sangli	..	Sangli	..	Sangli.
6.	Consolidation Officer, Kolhapur	..	Kolhapur	..	Kolhapur.
7.	Consolidation Officer, Gadhinglaj	..	Kolhapur	..	Kolhapur.
8.	Consolidation Officer, Sholapur	..	Sholapur	..	Sholapur.
9.	Consolidation Officer, Pandharpur	..	Sholapur	..	Pandharpur.
10.	Consolidation Officer, Ahmednagar	..	Ahmednagar	..	Ahmednagar.
11.	Consolidation Officer, Ratnagiri	..	1. Ratnagiri	..	Ratnagiri.
			2. Thana
			3. Kolaba
12.	Consolidation Officer, Nasik	..	Nasik	..	Nasik.
13.	Consolidation Officer, Malegaon	..	Nasik	..	Malegaon.
14.	[Chiplun] [Consolidation Officer, Substituted by G.N. of 27-1-1976]	..	[Ratnagiri] [Consolidation Officer, Substituted by G.N. of 27-1-1976]	..	[Chiplun] [Consolidation Officer, Substituted by G.N. of 27-1-1976].
15.	Consolidation Officer, Dhulia	..	[Dhulia, Jalgaon [Substituted by G.N. of 21-10-1976]	..	[Dhulia] [Substituted by G.N. of 23-2-1971]Jalgaon.
	[and Jalgaon.] [Added by G.N. of 27-2-1973.]		and Aurangabad]
16.	Consolidation Officer, Buldana	..	1. Nagpur	..	[Khamgaon] [Substituted by G.N. of 27-1-1976].
			2. Wardha
			3. Buldana
17.	Consolidation Officer, Bhandara	..	Bhandara	..	Bhandara
18.	Consolidation Officer, Gondia	..	Bhandara	..	Gondia
19.	Consolidation Officer, Chanda	..	1. Chanda	..	Chandrapur
			2. Akola.
			3. Amravati.
			4. Yavatmal.
20.	Consolidation Officer,[Osmanabad] [Substituted by G.N. of 27-1976]	..	1.[Osmanabad] [Substituted by G.N. of 27-1976]	..	[Latur] [Substituted by G.N. of 27-1976].
21.	Consolidation Officer, Jalna	..	Aurangabad	..	Jalna.
			[* * *] [Deleted by G.N. of 29-5-1971]
22. [ [Added by G.N. of 29-5-1971]	Consolidation Officer, Nanded	..	[Nanded] [Substituted by G.N. of 23-2-1971]	..	Nanded.
23.	Consolidation Officer, Bhir	..	Bhir	..	Bhir].
24. [ [Added by G.N. of 27-1-1976]	Consolidation Officer, Parbhani	..	Parbhani	..	Parbhani].

G. N., R. & F. D., No. CON-2877/23632/656-(II)-LI, dated 19th June, 1978 (M. G., Part IV-Bombay, page 747) - In exercise of the Powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) and in supersession of Government Notification, Revenue and Forests Department No. CON, 1076/14759-(ii)-LI, dated the 24th June, 1977 in so far as it relates to the marginally noted Consolidation Officers the Government of Maharashtra hereby appoints the Consolidation Officers specified in Column 1 of the Schedule hereto to prepare schemes for Consolidation of holdings in the villages of the districts respectively, specified against them in column 2 of that Schedule (being the villages in which the Government of Maharashtra has declared its intention to make schemes for the consolidation of holdings.).

1.	Consolidation Officer. Nashik.
2.	Consolidation Officer, Thane.
3.	Consolidation Officer, Dhule and Jalgaon
4.	Consolidation Officer Buldana.
5.	Consolidation Officer, Gondia
6.	Consolidation Officer, Jalna.

Schedule 9

Consolidation Officers		Districts
1		2
1.	Consolidation Officer, Nashik having headquarters at Nashik		Nashik, Dhule and Aurangabad.
2.	Consolidation Officer, Thane having headquarters at Thane.		Thane.
3.	Consolidation Officer, Kulaba having head quarters at Alibag.		Kulaba.
4.	Consolidation Officer, Buldana having headquarters atKhamgaon.		Buldana.
5.	Consolidation Officer, Nagpur having headquarters at Nagpur		Nagpur and Wardha.
6.	Consolidation Officer, Jalna having headquarters atAurangabad.		Aurangabad.

G. N., R. & F.D. No. CON. 1076/14759-(ii)-Li, dated 24th June, 1977 (M. G., Part IV-B, page 577) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), and in supersession of the Government Notification, Revenue and Forests Department, No. CON. 1067/167134-V, dated the 5th September 1968, as amended from time to time, Government of Maharashtra hereby appoints the officers specified in column 1 of the Schedule hereto, to be Consolidation Officers, in respect of schemes for the consolidation of holdings in any village, taluka or part thereof in the districts, respectively specified against them in column 2 of the said Schedule with headquarters shown in column 3 thereof.

Schedule 10

Officers	Districts	Headquarters
1	2	3
1.	Consolidation Officer, Pune	..	Pune	..	Pune.
2.	Consolidation Officer, Baramati	..	Pune	..	Pune.
3.	Consolidation Officer, Satara	..	Satara	..	Satara.
4.	Consolidation Officer, Phaltan	..	Satara	..	Satara.
5.	Consolidation Officer, Sangli	..	Sangli	..	Sangli.
6.	Consolidation Officer, Kolhapur	..	Kolhapur	..	Kolhapur.
7.	Consolidation Officer, Gadhinglaj	..	Kolhapur	..	Kolhapur.
8.	Consolidation Officer, Solapur	..	Solapur and Osmanabad	..	Solapur.
9.	Consolidation Officer, Pandharpur	..	Solapur and Sangli	..	Pandharpur
10.	Consolidation Officer, Ahmednagar		Ahmednagar	..	Ahmednagar.
11.	Consolidation Officer, Ratnagiri	..	Ratnagiri	..	Ratnagiri.
12.	Consolidation Officer, Nashik	..	Nashik	..	Nashik.
13.	Consolidation Officer, Thane	..	Thane and Kulaba	..	Thane
14.	Consolidation Officer, Chiplun	..	Ratnagiri	..	Chiplun.
15.	Consolidation Officer, Dhule and Jalgaon	..	Dhule, Jalgaon and Aurangabad	..	Jalgaon.
16.	Consolidation Officer, Buldana	..	Nagpur, Wardha and Buldana	..	Khamgaon.
17.	Consolidation Officer, Bhandara	..	Bhandara	..	Bhandara.
18.	Consolidation Officer, Gondia	..	Bhandarav Gondia.
19.	Consolidation Officer, Chandrapur	..	Chandrapur, Akola, Amravati and Yavatmal.	..	Chandrapur.
20.	Consolidation Officer, Osmanabad	..	Osmanabad	..	Latur.
21.	Consolidation Officer, Jalna	..	Aurangabad	..	Jalna.
22.	Consolidation Officer, Nanded	..	Nanded	..	Nanded
23.	Consolidation Officer, Beed	..	Beed	..	Beed.
24.	Consolidation Officer, Parbhani	..	Parbhani	..	Parbhani.

Amended by G. N., R. & F.D., No. CON.1581/17177/2246-(b)-L-1, dated 29th December, 1981 (M. G., 1982 Part IV-B, page 8)Amended by G. N., R. & F.D., No. CON.1083/249679/2932(1)-L-1, dated 24th January, 1983 (M. G., & Part IV-B, page 121)Amended by G. N., R. & F.D., No. CON.1582/163043/2882-(i)-L-1, dated 12th September, 1983 (M. G., Part IV-B, page 1298)Amended by G. N., R. & F.D., No. CON.1083/50780/3477-L-1, dated 19th March, 1984 (M. G., Part IV-B, page 350)Amended by G. N., R. & F.D., No. CON.1985/95051/4335/L-1, dated 21st November, 1984 (M. G., Part IV-B, page 2466)G. N., R, & F.D., No. CON. 1078/109973/1289-(ii)-L-1, dated 18th July, 1979 (M.G., Part IV-B, page 1426) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) and in supersession of Government Notification, Revenue and Forests Department, No. CON. 1076/14759-(ii)-LI, dated the 24th June, 1977, as amended from time to time, Government of Maharashtra hereby appoints the officers specified in column 1 of the Schedule hereto, to be Consolidation Officers, in respect of schemes for the consolidation of holdings in any village, taluka or part thereof in the districts respectively specified against them in column 2 of the said Schedule with headquarters shown in column 3, thereof:-

Schedule 11

Officers	Districts	Headquarters
1	2	3
1. [ [Substituted by G. N. of 21-11-1985.]	Consolidation Officer, Pune	..	Pune	..	Pune.
1A.	Special Superintendent of Land Records (PHS-CTS) andConsolidation Officer, Solapur.	..	Solapur	..	Solapur]
2.	Consolidation Officer, Baramati	..	Pune	..	Pune.
3.	Consolidation Officer, Satara	..	Satara	..	Satara.
4. [ [Substituted by G. N. of 21-11-1985.]	Consolidation Officer, Kolhapur	..	Kolhapur	..	Kolhapur.
4A.	Special Superintendent of Land Records (CTS) andConsolidation Officer, Sangli.	..	Sangli	..	Sangli].
5.	Consolidation Officer, Gadhinglaj	..	Kolhapur	..	Kolhapur.
6.	Consolidation Officer, Sangli	..	Sangli and Solapur.	..	Sangli
7.	Consolidation Officer/Ahmednagar	..	Ahmednagar	..	Ahmednagar.
8. [ [Substituted by G. N. of 19-3-1984.]	Consolidation Officer, Thane	..	Thane	..	Thane.
8A.	Special Superintendent of Land Records (CTS) andConsolidation Officer, Nashik.	..	Nashik, Dhule and Jalgaon.	..	Nashik].
9.	Consolidation Officer, Jawhar	..	Thane	..	Jawhar.
10.	Consolidation Officer, Kulaba at Alibag	..	Kulaba	..	Alibag.
11.	Consolidation' Officer, Chiplun	..	Ratnagiri	..	Chiplun.
12.	Consolidation Officer, Ratnagiri	..	Sindhudurg and Ratnagiri.	..	Ratnagiri.
13.	Consolidation Officer, Buldhana at Khamgaon	..	Buldhana	..	Khamgaon.
14.	Consolidation Officer, Nagpur	..	Nagpur	..	Nagpur.
15.	Consolidation Officer, Amravati	..	Amravati	..	Amravati.
16.	Consolidation Officer, Yavatmal	..	Yavatmal and Wardha.	..	Yavatmal.
17.	Consolidation Officer, Chandrapur	..	[Chandrapur and Gadchiroli] [Substituted by G. N. of 12-9-1983.].	..	Chandrapur.
18.	Consolidation Officer, Bhandara	..	Bhandara	..	Bhandara.
19.	Consolidation Officer, Akola	..	Akola	..	Akola.
20.	Consolidation Officer,[Latur] [Substituted by G. N. of 12-9-1983.]	..	[Osmanbad and Latur] [Substituted by G. N. of 12-9-1983.].	..	Latur.
21.	Consolidation Officer, Aurangabad	..	[Aurangabad and Jalna.] [Substituted by G. N. of 29-12-1981.]	..	Aurangabad.
22.	Consolidation Officer, Beed	..	Beed	..	Beed.
23.	Consolidation Officer, Nanded	..	Nanded	..	Nanded.
24. [ [Substituted by G. N. of 29-12-1981.]	Consolidation Officer, Parbhani	..	Parbhani	..	Parbhani
25.	Superintendent of Land Records and Consolidation Officer,Aurangabad	..	Aurangabad	..	Aurangabad.
26.	Special Superintendent of Land, Records (CTS) andConsolidation Officer, Jalna	..	Jalna	..	Jalna].

G. N., R. & F. D., No. CON. 1581/52268/2452-LI, dated 12th May 1982 (M. G., Part IV-B, page 396) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares its intention to make a scheme for consolidation of holdings in the villages specified in column 3 of the Schedule hereto, situated in the taluka and district respectively specified against them in column 2 and 1 of the said Schedule.

Schedule 12

District		Taluka	Villages
1		2	3
Bhandara	..	Bhandara	..	1.	Dongarla P. H. No. 12.
				2.	Navargaon P. H. No. 12.
				3.	Esara P. H. No. 18.
				4.	Tamaswadi P. H. No. 20.
				5.	Tudaka P. H. No. 20.
				6.	Devhali P. H. No. 20.
				7.	Koshti P. H. No. 22.
				8.	Siwani P. H. No. 22.
				9.	Bori P. H. No. 22.
				10.	Surewada P. H. No. 51.
				11.	Pindkepar P. H. No.64.
				12.	Korambhi P. H. No. 56.
				13.	Bela P. H. No. 56.
				14.	Khokarla R. H. No. 57.
				15.	Kesalwada P. H. No. 48.
				16.	Ganeshpur P. H. No. 55.
				17.	Sindpuri P. H. No. 85.
				18.	Sayal P. H. No. 85.
				19.	Yanola P. H. No. 85.
				20.	Nagangaon P. H. No. 85.
				21.	Betala P. H. No. 87.
				22.	Saelari P. H. No. 92.
				23.	Pavani P. H. No. 87.
				24.	Belghata P. H. No. 85.
				25.	Bandkapur P. H. No. 87.

G. N., R. & F. D., No. CON- 1583/24424/3424/L-I, dated 5th April 1984 (M. G., Part IV-B, page 337) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares its intention to make a scheme for the consolidation of holdings in the village Nakhare situated in the Ratnagiri Taluka of the Ratnagiri District.G. N., R, & F. D., No. CON, 1582/16067/2601-L-l, dated 2nd July 1982 (M.G., Part IV-B, page 658) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares its intention to make a scheme for the consolidation of holdings in the villages specified in column 3 of the Scheme hereto, situated in the district and taluka respectively specified against them in columns 1 and 2 of the said Schedule.

Schedule 13

District	Taluka	Villages
1	2	3
Pune	..	Maval	..	(1) Ambegaon, (2) Apati, (3) Ardan, (4) Atwan, (5) Avandholi,(6) Bamnoli (7) Chavasar, (8) Dhalewadi, (9) Dhudhivare, (10)Gevande (Apati), (11) Gevande (Khadak), (12) Jambhavali, (13)Jovan, (14) Kadav, (15) Kevare, (16) Kole Chaphekar, (17)Kiwale, (18) Kune Nane Maval, (19) Khandashi, (20) Kusavali,(21) Kusoor, (22) Majgaon, (23) Pale Pawan maval, (24) Pansoli,(25) Shevati, (26) Shindgaon (27) Thakursai, (28).Thoran, (29)Udhewadi, (30) Ukasan, (31) Vagheshwar.

G. N., R. & F. D., No. CON. 1582/22414/2666-L-l, dated 4th September, 1982 (M. G., Part IV-B, page 902) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares its intention to make a scheme for the consolidation of holdings in the villages specified in column 3 of the Schedule annexed hereto, situated in the taluka and district respectively against them in columns 2 and 1 of the said Schedule.

Schedule 14

District		Taluka		Villages
1		2		3
Buldhana	..	Khamgaon	..	(1) Adsul (2) Unhaikhed, (3) Ambikapur, (4) Khadadgaon (5)Golegaon Bk., (6) Sangaw, (7) Januna, (8) Alasana, (9) Khutpuri,(10) Chatpuri, (11) Tembhuma, (12) Warkhed Khurd, (13)Sirasgaon, Deshmukh, (14) Shelgaon Ujad, (15) Shelodi, (16)Sutala Bk., (17) Sajanpuri.

G. N., R.& F.D., No. CON. 1582/32432/2755-L-l, dated 6th September, 1982 (M. G., Part IV-B, page 904) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares its intention to make a scheme for the consolidation of holdings in the villages specified in column 3 of the Schedule annexed hereto, situated in the talukas and districts respectively specified against them in columns 2 and 1 of the said Schedule.

Schedule 15

Districts	Talukas	Villages
1	2	3
1.	Aurangabad	..	Khuldabad	..	(1) Nandrabad.
					(2) Badalabai.
					(3) Sufibhanjan.
					(4) Salukheda.
2.	Aurangabad	..	Gangapur	..	Jakmatha.
3.	Jalna	..	Bhokardan	..	(1) Chawarahala.
					(2) Garkheda.
					(3) Jainpur.
					(4) Jomala.
4.	Aurangabad	..	Kannad	..	Bhilpuri.

G.N., R. & F.D., No. CON. 1582/29070/2726-L-l, dated 7th September, 1982 (M. G., Part IV-B, page 904) - In exercise of the powers conferred by section 15 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947), the Government of Maharashtra hereby declares Its intention to make a scheme for the consolidation of holdings in the villages specified in column 3 of the Schedule annexed hereto, situated in the taluka and district respectively specified against them in columns 2 and 1 of the said Schedule.

Schedule 16

Districts		Talukas		Villages
1		2		3
Chandrapur	..	Rajura	..	(1) Antargaon, (2) Chinchole Bk., (3) Kavith Peth, (4) Murti(5) Natfadi, (6) Sindhi, (7) Dhanora, (8) Chinchala, (9) Subai,(10) Virur Station, (11) Tembhurwahi, (12) Sirasi, (13) Berdi,(14) Chanada, (15) Kohapara (16) Panchala, (17) Satari, (18)Wihirgaon, (19) Borgaon, (20) Bhedoda, (21) Sumathana, (22)Sakharwahi, (23) Wirur Road, (24) Chunala, (25) Bamanwada, (26)Sasti, (27) Kadboli Bk., (28) Kolgaon, (29) Babapur, (30)Gowari, (31) Chincholi Kd., (32) Charli, (33) Nirli, (34)Dhidashi, (35) Kurli, (36) Marda, (37) Sakhari, (38) Pauni, (39)Baroda, (40) Pelora.

the talukas respectively specified against them in column 1 thereof, in the Thane District, as reserved for non-agricultural or industrial development.

Schedule 17

	Talukas			Villages
	1			2
Thane	..	..	..	(1) Airawali.
				(2) Bonsari.
				(3) Chinchawali.
				(4) Chitalsar-Manpada.
				(5) Dighe.
				(6) Diwe
				(7) Darawe
				(8) Ilthan
				(9) Ghansoli
				(10) Khari
				(11) Kopar-Khairane
				(12) Parsik
				(13) Rabale
				(14) Talawli.
				(15) Tetawli
				(16) Turbhe
				(17) Vadawli
				(18) Vashi
				(19) Yeur.
Ulhasnagar	..	..	..	(1) Kudasavare
				(2) Morivali
				(3) Shirgaon
				(4) Vangani
Kalyan	..	..	..	Ambivali-Tarf-Chon.

G. N., R. & F.D., No. CON. 1066/256406-V, dated 14th April, 1967 (M. G., Part IV-B, page 836) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as the said Act), the Government of Maharashtra hereby invests the Deputy Director of land Records (Consolidation), Maharashtra State, Pune, with the powers of the Settlement Commissioner under section 20 (in cases where no objections have been received to the scheme) and section 31-A of the Act.G. N., R. & F.D., No. CON. 1068/56415-V, dated 31st August, 1968 (M. G., Part IV-B, page 1306) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) the Government of Maharashtra hereby invests the Deputy Director of Land Records Bombay, and Deputy Director of Land Records Nagpur, with the power of the Settlement Commissioner under sub-section (1) and (3) of section 20 and section 31-A of the said Act, within the limits of their respective jurisdiction.G. N., R. & F.D., No. CON. 1570/255874-V, dated 23rd February, 1971 (M. G., Part IV-B, page 358) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as the said Act), the Government of Maharashtra hereby invests the Deputy Director of Land Records, Aurangabad, with the powers of the Settlement Commissioner, under sub-sections (1) and (3) of section 20 and section 31-A of the said Act, within the limits of his jurisdiction.G. N., R. & F.D., No. CON. 1083/150406/3476-LI, dated 8th February, 1983 (M. G., Part IV-B, page 247) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as the said Act), the Government of Maharashtra hereby invests the Deputy Director of Land Records, Nashik and the Deputy Director of Land Records, Amravati with the powers of the Settlement Commissioner under sub-section (1) and (3) of section 20 and section 31-A of the said Act, within the limits of their respective jurisdiction.G. N., R. & F.D., No. CON. 1098/763/CR-98/L-1 dated 31st August, 2001 (M. G. Part IV-B, page 1037) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) the Government of Maharashtra hereby invests all the Deputy Directors of Land Records with the power of the Settlement Commissioner under sub-section (1) of section 32 of the said Act within their respective jurisdiction in the State.G. N. R. & F.D., No. CON. 1098/763/CR-98/L-1 dated 5th February, 2000 (M. G. Part IV-B, page 56) - Whereas, by Government Notification, Revenue and Forests Department, No. CON. 1068/56415-V, dated the 31st August 1868 (hereinafter referred to as 'the said Notification'), issued under section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as 'the said Act'), the powers of the Settlement Commissioner under sub-section (1) and (3) of section 20 and section 31A invests by the Government on the Deputy Director of Land Records, Bombay and the Deputy Director of Land Records, Nagpur;And Whereas, in pursuance of the provisions of section 34 of the said Act, the Government of Maharashtra decided to withdraw the powers given under section 31A to the Deputy Director of Land Records, Bombay and Nagpur;And Whereas, the Government of Maharashtra has decided to grant powers under section 31A to the Superintendent of Land Records of all Districts of Maharashtra State within the limits of their respective jurisdiction;Now, therefore, in exercise of the powers conferred by section 34 of the said Act and of all other powers enabling it in that behalf, the Government of Maharashtra hereby amends the said notification as follows, namely:-In the said notification, the words, letter and figures 'and section 31-A' shall be deleted.G. N., R. & F.D., No. CON. 1098/763/R-98/L-1, dated 5th February, 2000 (M. G. Part, IV-B, page 58) - Whereas, by Government Notification, Revenue and Forest Department, No.CON, 1570/255874-V, dated the 23rd February 1971 (hereinafter referred to as 'the said Notification', issued under section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as 'the said Act,') the powers of the Settlement Commissioner under sub-sections (1) and (3) of section 20 and section 31A invests by the Government on the Deputy Director of Land Records, Aurangabad;And Whereas, in pursuance of the provisions of section 34 of the said Act, the Government of Maharashtra decided to withdraw the powers given under section 31A to the Deputy Director of Land Records, Aurangabad;And Whereas, the Government of Maharashtra has decided to grant the said powers under section 31A to the Superintendent of Land Records of all Districts of Maharashtra State within the limits of their respective jurisdiction;Now, therefore, in exercise of the powers conferred by section 34 of the said Act and of all other powers enabling it in that behalf, the Government of Maharashtra hereby amends the said notification as follows, namely:-In the said notification, the words, letter and figures 'and section 31-A' shall be deleted.G. N., R. & F.D., No. CON 1098/763/CR-98/L-1, dated 5th February, 2000 (M. G. Part IV-B, page 64) - In exercise of the powers conferred by section 34 of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947) (hereinafter referred to as "the said Act"), the Government of Maharashtra hereby invests the Superintendent of Land Records of all Districts of Maharashtra State with the powers of the Settlement Commissioner under section 31(A) of the said Act within limit of their respective jurisdiction.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Act