Section 29(2) in Maharashtra Land Revenue Code, 1966
(2)Occupants - Class I shall consist of persons who -(a)hold unalienated land in perpetuity and without any restrictions on the right to transfer;(b)immediately before the commencement of this Code hold land in full occupancy or Bhumiswami rights without any restrictions on the right to transfer in accordance with the provisions of any law relating to land revenue in force in any part of the State immediately before such commencement; and(c)[ on the 21st April, 2018 being the date of commencement of the Maharashtra Land Revenue Code (Amendment) and the Maharashtra Land Revenue (Inclusion if certain Bhumidharis in Occupants - Class I Permission) Rules (Repeal) Act, 2018 were holding the land in Vidarbha in Bhumiswami rights with restrictions on right to transfer, or in Bhumidhari Rights in any local area in Vidarbha.] [Substituted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.]
