Section 12 in The Maharashtra Khar Lands Development Act, 1979
12. Entry in record of rights and restrictions on use of lands for non-agricultural purposes.
(1)As soon as may be after a scheme has come into force, in respect of the lands included in the scheme, whether they are acquired or benefited, the Khar Lands Development Officer executing the scheme shall cause to be made in the record-of-rights relating to such lands, an entry to the effect that the lands are included in the khar lands schemes specified in such entry. If there are no record-of-rights, such entry shall be made in the prescribed village record.(2)Notwithstanding anything contained in such scheme, any land included in the scheme which was proposed to be benefited by rendering it cultivable due to implementation of the scheme may be used for non-agricultural purposes in accordance with the provisions of the Code, subject to such restrictions and conditions as the Collector may deem fit to impose:Provided that, no land in such scheme shall be permitted to be used for non-agricultural purpose, unless such land has been cultivated for a period of not less than five years immediately before the date of application for such use, and full amount (if any) due and payable to the State Government in respect of such land as the Collector may determine has been paid.(3)If any land included in any scheme is permitted to be used for any non-agricultural purposes under sub-section (2), nevertheless, such land shall (except as provided under that sub-section) continue to be subject to the provisions of this Act as if no such permission has been given.
