Section 26 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
26. Savings.
- Nothing in this Act shall affect the villages or group of villages the revenues of which are held in Saranjam by the holders of Feudatory Jahagirs in the merged State of Kolhapur.NotificationsG.N., R.D., No. JHR-1054-67641, dated 14th July, 1954 (B.G., Part IV-B, page 939) - In exercise of the powers conferred under sub-section (3)of section 1 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), the Government of Bombay is pleased to appoint 1st of August 1954 as the date on which the said Act shall come into force.G.N., R.D., No. JHR-1055, dated 26th August, 1955 (B.G., Part IV-B, page 1643) - In exercise of the powers conferred by clause (iii) of sub-section (1)of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), the Government of Bombay hereby appoints, to perform the functions and exercise the powers of a Collector under the said Act within their respective jurisdictions, the following officers, namely:-(1)all Jagirs Abolition Officers appointed for the districts of Banaskantha, Sabarkantha, Baroda and Panchmahals in pursuance of Government Resolution, Revenue Department, No JHR 1055, dated the 1st June, 1955; and(2)all Assistant and Deputy Collectors in the districts other than those specified in clause (1).G.N., R.D., No. JHR-1058-L, dated 11th September, 1958 (B.G., Part IV-B, page 961) - In exercise of the powers conferred by clause (iii) of sub-section (1)of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), the Government of Bombay hereby appoints the Additional Collectors of Boroda, Thana, Ratnagiri, Surat, Nasik, Poona, Sholapur and Ahmedabad Districts to perform the functions and exercise the powers of the Collector under the said Act, within their respective jurisdictions.G.N., R.D., No. JHR-1056-M(Spl.), dated 5th April, 1956 (B.G., Part IV-B, page 536) - In exercise of the powers conferred by proviso to sub-section (4)of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), the Government of Bombay hereby authorises Mamlatdars and Mahalkaris to decide the questions arising under clause (iii) of sub-section (4) of the said section 2.G.N., R.D., No. JHR-1156-XIII/180070-L, dated 1st March, 1958 (B.G., Part IV-B, page 214) - In exercise of the powers conferred by the proviso to sub-section (4) of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954) the Government of Bombay hereby authorises the Assistant Collectors and the Deputy Collectors in all the districts except Sabarkantha, Banaskantha, Baroda and Panchmahals Districts of the pre-Reorganisation State of Bombay excluding the transferred territories to decide the question arising under clause (i) of sub-section (4) of the said section in respect of a jagir, the annual revenue of which was less than Rs. 5,000 prior to the coming into force of the said Act,G.N., R.D., No. JHR-1054(b), dated 29th July, 1954 (B.G., Part IV-B, page 1043) - In exercise of the powers conferred by the proviso the sub-section (4) of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay XXXIX of 1954), the Government of Bombay is pleased to authorise the Officers specified in column 1 of the Schedule annexed hereto, to decide the question arising under the clause of sub-section (4) of the said section 2 specified against them in column 2 of the said Schedule.
