Section 13 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
13. Provision for transfer of land under section 29.
- Under section 29, the Collector may sanction transfer of land in any of the following circumstances, that is to say, -(a)if the land is required by an industrial undertaking in connection with any bona fide industrial operations carried on or to be carried on by such undertaking;(b)if the land is required for the benefit of any educational or charitable institution;(c)if the land is required by a co-operative society;(d)if the land is being exchanged -(i)for land of equal or nearly equal value owned and cultivated personally by a member of the donor's family, or(ii)for land of equal or nearly equal value in the same village owned and cultivated personally by a land owner with a view to forming compact block of his holding or better management thereof:Provided that, the total land held and cultivated personally by any donee whether as owner or tenant or partly as owner and partly as tenant does not exceed the ceiling area as a result of the exchange;(e)if the land is being leased by a lessor who is a person under disability;(f)if the land being partitioned among the heirs or survivors of the deceased grantee of the land, and no party, after the shares are defined on partition, gets land which is a fragment:Provided that, no sanction shall be accorded to any transfer of land falling under clauses (a), (b) or (c) unless the transferor agrees to the condition to pay to the State Government a premium equal to 40 times the assessment of the land.
