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Bombay Presidency - Act

The Bombay land Tenures Abolition (Amendment) Act, 1956

BOMBAY PRESIDENCY
India

The Bombay land Tenures Abolition (Amendment) Act, 1956

Act 40 of 1956

  • Published on 10 July 1956
  • Commenced on 10 July 1956
  • [This is the version of this document from 10 July 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bombay land Tenures Abolition (Amendment) Act, 1956Bombay Act No 40 of 1956[Dated 10th July, 1956]For Statement of Objects and Reasons, see Bombay Government Gazette, Extraordinary, 1956, Part V, page 213.An Act further to amend certain Bombay Land Tenures Abolition Acts.Whereas it is expedient further to amend certain Acts providing for the abolition of land tenures in the State of Bombay for the purposes hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Bombay Land Tenures Abolition (Amendment) Act, 1956.

2. Definitions.

- In this Act unless there is anything repugnant in the subject or context -
(1)"Land Tenure Abolition Act" means an Act specified in column 1 of the First Schedule;
(2)"relevant date" in relation to the person whose rights or interest in property have been abolished, extinguished or modified under a Land Tenure Abolition Act, means the date on which the said Act came into force or if the said Act has provided any other date for such abolition, extinguishment or modification, such other date under that Act;
(3)"Schedule" means a Schedule appended to this Act.

3. Amounts of arrears of land revenue etc., to be deducted from amount of compensation.

(1)Notwithstanding anything contained in any of the Land Tenure Abolition Acts, the amount awarded or otherwise payable by the State Government to any person, as compensation under the provisions specified in column 2 of the First Schedule of the Acts specified in column I thereof for the abolition, extinguishment or modification of the rights or interest of such person in property, shall be payable to such person subject to the deductions therefrom as provided in subsection (2).
(2)From one-third of such amount, there shall be deducted and credited to the State Government, -
(a)all amounts of arrears of land revenue, cesses or dues in respect of such property certified by the Collector to be due from such person for any period prior to the relevant date;
(b)the whole or part of the amount of any loan advanced by the State Government together with interest thereon, if any, which is certified by the Collector to be due for repayment on the relevant date; and
(c)the amount of the occupancy price, if any, payable by such person to the State Government under the relevant provisions of the Land Tenure Abolition Act applicable to such person.
(3)The provisions of the preceding sub-sections shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force under which the amount to be deducted is recoverable.

4.

[Amendments made by section 4 have been incorporated in the relevant Bombay Acts.]First Schedule[See sections 2 and 3]
  Acts Provisions
1. The Bombay Maleki Tenure Abolition Act, 1949 (Bombay LXI of1949). Section 5.
2. The Bombay Taluqdari Tenure Abolition Act, 1949 (Bombay LXIIof 1949). Sections 7 and 14.
3. The Bombay Khoti Abolition Act, 1949 (Bombay VI of 1950). Section 12.
4. The Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950(Bombay LX of 1950). Sections 6, 7 and 9.
5. The Bombay Watwa Vazifdari Rights Abolition Act, 1950 (BombayLXII of 1950). Section 4.
6. The Salsette Estates (Land Revenue Exemption Abolition) Act,1951 (Bombay XLVII of 1951). Section 7.
7. The Bombay Land Tenures Abolition (Amendment) Act, 1953(Bombay XXXVIII of 1953). Section 2.
8. The Bombay Personal Inams Abolition Act, 1952 (Bombay XLII of1953). Sections 6, 10 and 17.
9. The Bombay Merged Territories (Ankadia Tenure Abolition) Act,1953 (Bombay XLIII of 1953). Sections 6 and 7.
10. The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953(Bombay XLIV of 1953). Section 7.
11. The Bombay Merged Territories (Baroda Mulgiras TenuresAbolition) Act, 1953 (Bombay XLV of 1953). Sections 5, 8 and 15.
12. The Bombay Merged Territories (Baroda Watan Abolition) Act,1953 (Bombay XLVI of 1953). Sections 5, 6 and 8.
13. The Bombay Merged Territories Matadari Tenure Abolition Act,1953 (Bombay XLVIII of 1953). Sections 6, 7 and 8.
14. The Bombay Service Inams (Useful to Community) Abolition Act,1953 (Bombay LXX of 1953). Sections 6 and 7.
15. The Bombay Merged Territories (Janjiras and Bhor) KhotiTenure Abolition Act, 1953 (Bombay LXXI of 1953). Section 14.
16. The Bombay Merged Territories and Areas (Jagirs Abolition)Act, 1953 (Bombay XXXIX of 1954). Sections 11, 12, 13 and 14.
17. The Bombay Bhil Naik Inams Abolition Act, 1955 (Bombay XXI of1955). Section 7.
18. The Bombay Merged Territories Miscellaneous AlienationsAbolition Act, 1955 (Bombay XXII of 1955) Sections 14, 15, 16 and 18.
Second Schedule(See section 4)[Amendments made by the Second Schedule have been Incorporated In the relevant Bombay Acts].