Section 3A in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
3A. [ Abolition of khoti tenure in Karle village in the merged territories of Janjira in Kolaba district. [Section 3A was inserted by Maharashtra 42 of 1963, Section 3.]
- On the commencement of the Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition (Amendment) Act, 1963 the Watani Isafati Khoti tenure prevailing in the village Karle in the merged territories of Janjira included in the district of Kolaba shall be deemed to have been abolished; and subject to the provisions of this Act, any sanads granted (if any) or orders made or issued in respect of that village shall be deemed to have been cancelled and all incidents of the said tenure in that village shall be deemed to have been extinguished - any law, custom, usage or anything contained in any sanad, grant, settlement, kabulayat, lease, order (hukam) or any decree or order of any court or any other instrument, notwithstanding; and thereupon, the provisions of this Act shall apply in relation to the abolition of the Watani Isafati khoti tenure in the said village Karle as they apply to the abolition of the khoti tenure prevailing in the khoti villages in the merged territories of Janjira in the district of Kolaba with the modifications that-(1)section 6, sub-section (1) of section 7, section 11, section 12, and subsection (2) of section 14 shall have effect as if for the words "the date on which this Act comes into force" the words, brackets and figures "the date on which the Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition (Amendment) Act, 1963, comes into force" had been substituted;(2)sub-section (2) of section 7 shall have effect as if for the words, figures and letters "the 31st day of July 1954" the words, figures and letters "the 31st day of July 1964" had been substituted;(3)sub-section (1) of section 8 shall have effect as if for the words "the coming into force of this Act" the words brackets and figures "the coming into force of the Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition (Amendment) Act, 1963" had been substituted;(4)clause (b) of the first proviso to sub section (3) of section 14 shall have effect as if for the figures, letters and words "1st day of August 1953" the figures, letters and words "1st day of August 1963" had been substituted.]
