Section 31AA in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
31AA. [ Validation of certain transfers, partitions and subdivisions made before 15th November 1965. [Section 31AA was inserted by Maharashtra 19 of 1966, Section 13.]
- The transfers or partitions or sub-divisions of any land in contravention of the provisions of this Act made before the 15th day of November 1965, shall, notwithstanding the provisions of section 9 or of section 31, not be deemed void merely on the ground of the contravention of any of the provisions of this Act, if the person in possession of the land at the aforesaid date by virtue of any transfers or partitions or sub-divisions or purported transfers of partitions or sub-divisions, pays to the State Government within the prescribed period a penalty equal to one per cent of the consideration of the land transferred, partitioned or sub-divided, or Rs. 100, whichever is less:Provided that, if such transfer is made in favour of a tenant in actual possession of the land transferred or of a person in actual possession of a contiguous holding the penalty payable in respect thereof shall be one rupee.]
