128. Existing exemption when to be continued in case of certain lands in towns and cities in which Bombay Act IV of 1868 has been in operation.
- [(1)] [Section 128 was renumbered as sub-section (1) of that section by Gujarat 24 of 1981, section 2 (w.e.f. 19-11-1981).] The existing exemption from payment of land revenue of lands other than lands which have hitherto been ordinarily used for purposes of agriculture only, situate within the sites of towns and cities in which an inquiry, into titles has been made under the provisions of [Bombay Act IV of 1868] [Bombay 4 of 1868 is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5.] shall be continued-First-if such lands are situated in any town or city where there has been in former years a survey which [the [State] [The words 'the Provincial Government' were substituted for the word 'Government by the Adaptation of Indian Laws Order in Council.] Government] recognize for the purpose of this section, and are shown in the maps or other records of such survey as being held wholly or partially exempt from the payment of land revenue;Second-if such lands have been held wholly or partially exempt from the payment of land revenue for a period of not less than five years before the application of [Bombay Act I of 1865] [Bombay Act I of 1865 (except ss. 37 and 38) is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5.], or [IV of 1868] [Bombay 4 of 1868 is repealed by section 2 of this Act, which has been repealed by Bombay 4 of 1913, section 5.] to such town or city;Third-if such lands, for whatever period held, have been held wholly or partially exempt from payment of land revenue under a deed of grant or of confirmation issued by an officer whom [the [State] [The word 'the Provincial Government' were substituted for the word 'Government by the Adaptation of Indian Laws Order in Council.] Government] recognize as having been competent to issue such deed.(2)[ The existing exemption from payment of land revenue continued under subsection (1) in respect of lands specified in that sub-section shall with effect on and from 1st August, 1981 stand discontinued.] [Sub-section (2) was added by Gujarat 24 of 1981, section 2 (w.e.f. 19-11-1981).]
