Section 44 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
44. Powers to assume management of landholder's estate.
- Notwithstanding any law for the time being in force, usage or custom or the terms of contract or grant, when the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that, on account of the neglect of a landholder or disputes between him and his tenants the cultivation of his estate has seriously suffered, or when it appears to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that it is necessary [for the said purpose or for the purpose of] [These words were substituted for the words 'for the purpose of improving the economic and social condition of peasants or' by Bombay 33 of 1952, Section 11.] ensuring the full and efficient use of land for agriculture to assume management of any landholder's estate, a notification announcing such intention shall be published in the Official Gazette, and the Collector shall cause notice of the substance of such notification to be given at convenient places in the locality where the estate is situated. Such notification shall be conclusive.
