Section 31AB in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
31AB. [ Validation of certain transfers of sub-divisions made on or after 15th November 1965 and before commencement of Maharashtra XLI of 1977. [This section was inserted by Maharashtra 41 of 1977, Section 3]
(1)No transfer or sub-division of any land in contravention of section 31 as it stood immediately before the date of commencement of the Bombay Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 1977, made on or after the 15th day of November 1965 and before the date of such commencement shall be deemed to be void or ever to have become void merely on the ground that such transfer or sub-division is effected in contravention of the provisions of that section as it stood before such commencement and shall be deemed to be valid if such transfer or sub-division is in accordance with the provisions of section 31 as substituted by the said Act.(2)For the purposes of this section, a certificate granted by the Collector, after holding such inquiry as he deems fit, that any transfer or sub-division of any land is valid under this section shall be final and conclusive evidence in that behalf. Any holder may apply to the Collector for such certificate.]
