Section 13 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
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).]
