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State of Maharashtra - Act

The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969

MAHARASHTRA
India

The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969

Rule THE-MAHARASHTRA-LAND-REVENUE-RESTORATION-OF-OCCUPANCY-UNAUTHORISEDLY-TRANSFERRED-BY-OCCUPANTS-BELONGING-TO-SCHEDULED-TRIBES-RULES-1969 of 1969

  • Published on 10 April 1969
  • Commenced on 10 April 1969
  • [This is the version of this document from 10 April 1969.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969Published vide Government Notification No. UNF. 1567 (h)-R, dated 10th April, 1969 (M.G., part 4B, page 506)In exercise of the powers conferred by clause (xiii) of sub-section (2) of the section 328 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) and in supersession of all previous rules made in this behalf and continued in force by virtue of the third proviso to Section 336 of said Act, the Government of Maharashtra hereby Makes the following rule, the same having been previously published as required by sub-section (1) of section 329 of the said Code, namely: -

1. Short Title.

- These rules may be called the Maharashtra Land Revenue Restoration of occupancy (Unauthorisedly Transferred by Occupants belonging to Schedule Tribes) Rules, 1969.

2. Application under Section 36(3) [or restoration of land transferred to member of schedule tribes)] [Inserted the Maharashtra Land Revenue Restoration of Occupancy Unauthorisedly Transferred by Occupants belonging to Scheduled Tribes (Amendment) Rules, 1979, Section 2, dated 21st June, 1979.] and procedure for disposal thereof.

- Every application under sub-section (3) of section 36 [for restoration of possession of any land transferred to a person belonging to a schedule Tribes in contravention of sub-section (2) of Section 36] [Inserted the Maharashtra Land Revenue Restoration of Occupancy Unauthorisedly Transferred by Occupants belonging to Scheduled Tribes (Amendment) Rules, 1979, Section 2, dated 21st June, 1979.] shall be accompanied by an extract of the relevant entry from the record of rights, and register of mutation in relation to the occupancy is alleged have been transferred.

3. Service of notice.

- After receipt of the application, and after verifying from his records, if the Collectors thinks there is reasonable ground for believing that the Collector's sanction was not taken for the transfer (which grounds he shall record in writing), the Collector shall cause notice in Form A to be served on the transferor (if he is not applicant) and on the transferee, calling upon them to show cause why the transfer should not be set aside and the notice shall specify the date for hearing the application.

4. Examination of parties.

- On the date fixed for hearing or any other date to which the hearing may be adjourned, the collector may examine the parties, and after recording the statements of any witness whom they produce, and making such Enquiry as he may consider necessary, shall record a finding whether or not the transfer is made with the previous sanction of the collector, as required by sub-section (2) of Section 36, if the finding is that the transfer is made with the previous sanction of the Collector, the application shall be rejected.

5. Power of Collector to enquiry into application of transfer.

(1)If the Collector records a finding that the transfer is made without the previous sanction of the Collector, he shall adjourn the proceeding for less than six weeks, and cause to be server notice in Form B.
(a)on all persons who seem to him prima facie to have a right in the occupancy equal or prior to that of the applicant; and
(b)on persons to whom the transferor may appear to be indebted for any dues which form a charge on the occupancy.
(2)The Collector shall at the same time cause a proclamation to be issued in Form C, and shall cause it to be published in the village I which the occupancy is cultivated.
(3)The Collector shall also at the same time direct the Tahsildar concerned to submit a statement of Government claim regarding arrears of land revenue, tagai and other dues which form a charge on the occupancy.
(4)No claim for being in possession or an account of any dues which form a charge on the occupancy shall be considered, unless it is put forward on or before the date specified in the notice and the proclamation issued under Rule 5.

6. Power of Collector to record finding and proceeding to followed thereafter.

(1)On the date fixed in the notice and proclamation issued under Rule 5 or any other date to which the proceedings may be adjourned the collector shall consider the objection to the applicant's claims for being placed in possession of the occupancy, and record his findings thereon.
(2)If the finding is that the applicant or any other person is entitled to be placed in possession of the occupancy, the collector shall prepare a statement in Form 'D' containing arrears of land revenue or any other dues constituting charge on the occupancy and hand it over to such applicant or person who shall make a statement in a Form 'E' as to his acceptance of the liability for same.
(3)If the applicant or such person agrees to pay the arrears of dues mentioned in Form 'D', the collector shall issue an order for giving possession of the occupancy to him. If the applicant or such person does not agree to pay such arrears, the case shall be filed.

7. Copy of order under Rule 6 to be sent to Tahsildar.

- A copy of the issued under Rule 6 shall be sent to the Tahsildar concerned who shall direct the Talathi of the village concerned to take necessary action for correcting entries in the record of rights of the village in accordance with such order.

8. Premium for re-classification of occupancy.

- Subject to the provisions of clause (c) of sub-section (1) of Section 29, the premium to be paid under sub-section (4) of Section 36 for re-classifying the occupant as occupant shares shall be 50 per cent of the difference between the current market value the occupancy and the occupancy price originally paid the value of improvements, if made by the occupant.Form 'A'(See Rule 3)Notice to Transferee and to TransferorBefore the ..................... at ......................In the case of ...................... No. of case .....................To,Son of ....................... resident of ..................... of village ...................... Taluka ...................... District .....................Whereas ...................... son of ....................... resident of ..................... village ...................... Taluka ....................... district ......................, has under sub-section (3) of Section 36 of the Maharashtra Land Revenue Code, 1966 applied to set aside the transfer made by ...................... son of ..................... occupation ..................... resident of village ...................... Taluka ..................... district ....................... in respect of the occupancy described in the schedule hereto, situated in village ..................... taluka ...................... District ...................... and to put him in possession thereof, you are hereby called upon to show cause why the said transfer should not set aside, by appearing personally or through your legal practitioner or agent at ..................... on ...................... Day of ....................... 19Seal of the CollectorCollector........................ Date 19

Schedule

Occupancy Survey No./ Plot No. Area Right Revenue
1 2 3 4 5
         
Form 'B'[See Rule 5(1)]Notice to person having prima facie right to occupancy and creditors.Before theIn the case of .......................No. of case ..........................To,Son of ......................... resident of ....................... of village ........................ Taluka ........................ District .......................Whereas ........................ son of ......................... resident of ....................... village ........................ Taluka ......................... district ........................ has under sub-section (3) of Section 36 of the Maharashtra Land Revenue Code, 1966 applied to set aside the transfer made by ........................ son of ....................... occupation ....................... resident of village ........................ Taluka ....................... district ......................... in respect of the occupancy described in the schedule hereto, situated in village ......................... taluka ....................... District ........................ and to put him in possession thereof, you are informed that you should appear either personally or through your legal practitioner or agent at ....................... on ......................... day of ....................... 19 ....................... and submit in the above mentioned case-(if the notice is to the person prima facie right to occupancy), you claims, if any, for being placed in possession of the occupancy in question.(if the notice is to the creditors), you claims, if any, regarding any dues which form a charge on the occupancy.In the event of your failure to appear and submit your claim, it will be assumed that you have no claim to the said occupancy.Seal of CollectorCollector.Dated ............... 19

Schedule 2

Occupancy Survey No./ Plot No. Area Right Revenue
1 2 3 4 5
         
Form 'C'[See Rule 5(2)]ProclamationBefore theIn the case ofNo. of caseTo,Whereas ....................... son of ......................... resident of ....................... of village ........................ Taluka ........................ District ....................... has under sub-section (3) of Section 36 of the Maharashtra Land Revenue Code, 1966 applied to set aside the transfer made by ........................ son of ....................... occupation ....................... resident of ........................ Taluka ....................... district ......................... in respect of the occupancy described in the schedule hereto, situated in village ......................... taluka ....................... District ........................ and to put him in possession thereof.And whereas, it has been found that the said transfer was made in contravention of sub-section (2) of Section 36 of the said Code;Now, therefore, all persons who may claim to heirs of the transferor all creditors to whom the said transferor may be indebted for advances to which form a charge on the said occupancy, and all persons who may either to be heard, are hereby informed that they should appear either personally or through their legal practitioner or agent and put forwarded their claims in retaliation to the occupancy at ....................... a.m./p.m. on ....................... at ........................In the event of failure so to appear and put forth the claim on the date and at the place mentioned above, no claim or objection will be considered.Seal of the CollectorCollector.Dated ....................... 19

Schedule 3

Occupancy Survey No./ Plot No. Area Right Revenue
1 2 3 4 5
         
Form 'D'[See Rule 6(2)]Statement of the arrears of land revenue or other dues forming charges on the occupancyBefore the ........................ at ...........................In the case of ....................... at ........................No. of case .......................................................
Name of village with settlement number Survey No./ plot No. Area Land revenue Amount of arrears of land revenue Amount of tagai under appropriate heads Particulars of other debts charged on theoccupancy Total
1 2 3 4 5 6 7 8
      Rs. P. Rs. P. Rs. P.    
               
Seal of CollectorCollector.Dated ........................ 19Form 'E'[See Rule 6(2)]Application's Statement regarding arrears of land revenue or other dues forming charge on the holdingBefore the ......................... at .............................In the case of ........................ at .........................No. of case .........................................................Whereas, in the case mentioned above it has been held that the occupancy described in columns 2 to4 of the schedule hereto shall be put in my possession:I ........................ son of ......................... of village ........................ taluka of the ......................... District hereby agrees to pay the dues specified in columns 5 to 8 of the said schedule.

Schedule 4

Name of village with settlement number Survey No. or Plot Nos. of the occupancy Area Land revenue payable in respect of theoccupancy Amount of arrears of land revenue Amount of tagai under appropriate heads Particulars of other debts charged on theoccupancy Total
1 2 3 4 5 6 7 8
      Rs. P. Rs. P. Rs. P.    
               
I also agree that such of the dues specified in the Schedule as are recoverable as arrears of land revenue or as a revenue demand may be recovered from me under Chapter XI of the Maharashtra Land Revenue Code, 1966.DatedSignature.NotificationsSection 36(2). - In suppression of all the previous notifications the Government of Maharashtra have declared Schedule Tribes for the purpose of sub-section (2) of Section 36 specified in the Schedule to the Notification mentioned below.[No. UNF. 1567. R-dated 5.6.1961, M.G.G., Part IV-B, 13.6.1968, page 629.]G.N.R. & F.D.No. UNF. 1567, dated 15th June, 1968 (M.G.G., Part IV-B, page 629). - In exercise of the power conferred by sub-section (2) of Section 36 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) and in supersession of all the previous notifications issued in this behalf and continued in force by virtue of the provisions of section 336 of the Code, the Government of Maharashtra hereby declares the Schedule Tribes (being tribes, tribal communities or parts thereof or groups within such tribal communities) specified in column 5 of the schedule hereto, for the purposes of sub-section (2) of the said Section 36, for the areas specified against them in columns 3 and 2 of the said schedule.

Schedule 5

S. No. District Taluka Area   Schedule Tribes
(1) (2) (3) (4)   (5)
1. Bombay Division
1. Thana All takukas in Thana District. All taluka in Thana District.   Barda, Bavach, Bhil, Dhodia, Dubla, Gambid,Godd, Kathofi, Kokna Koli, Dhor Koli, Mahadev Koli, Malhar,Naikda, Pardhi, Patelis, Rathwa, varli.
2. Thana All takukas in Thana District excepted Dahanu and TalasariTalukas All takukas in Thana District excepted Dahanuand Talasari Talukas    
3. Kolaba Alibag Averti, Kolghar, Talashet, Shrigaon, Umate andMahan villages.   Katkari
4. Kolaba Roha Palas, Wasgaon, Chikni, Rvoli, Mandawshed,Sukeli, Vaavepotge, Khargaon, Usari, Shenvi, Mahalunge, Kokan,Birwadi, Khamhere, Bhohadgher, Khandar, Dhatave, Kille,Tamhanshet, Ghosale, Mukte, Muchane, Khamb, Talavli Turf,Astami, Madhli Budruk, Pugaon, Ambivali, Kolad, Durtoli, Pale,Khurd, Chinchaval Turf, Divali, Patharshet, Nandap, Pahur andSudkoli Villages.   Katkari
5. Kolaba Panvel Maldunge, Vehegaon Turf, Ambe Waje, Deherang,Ghode, Shivansaj, Tamsai, Vajapur, Chervali, Kondap, KarmbeliTurf, Taloja, Wangani Turf Taloja, Dhamni and Karmbeli Turf Vajevillages.   Katkari
6. Kolaba Uran Ransai Village Adsule   Katkari
7. Kolaba Sudhgad Ambivali, Ambole, Amtavane, Atone, Avandhe,Bhalap, Bharji, Bhelive, Chandargaon, Chikhalgaon, Chive,Dahigaon, Dapode, Dhikshete, Dhondivali, Dhonse, Gherhar,Unhere, Usar Varhad - Jambhulpada, Vaghoshi, Vafeghar,Vandhroshi, Vavet, Asare, Vavoli and Zap Villages.   Katkari
8. Kolaba Kolhapur Sonadewadi, Talegaon, Panshi, Majgaon, Talvani,Dharni, Nigodoli, Navthe, Dolvali, Madap, Kharsondi, Kumbhavli,Prakash and Dhamni, Vavoshi, Horale Tambadi Nifan, VadhkhaNaringi, Nandanpada, Ghoe, Godhavali, Khanav, Shedwali, Takai,Katrang, Manmad, Sonagadwadi, Vicharewadi, Honadi, Adoshi,Chavani, Takasai and Dhurshet villages.   Katkari, Thakur Dongarkoli
9. Kolaba Karjat Olaman, Chai, Baliware, Chavne Hale, SalokhTurf, Varedi, Kurung, Nandagaon, Khanas, Patharaj, Sugave,Borivali, Kikvi, Kashele, Pinglaas, Rajpe, Ambivali Turf,Khalati, Jambrung, Moraj and Dhamni.   Katkari, Koli, Mahadev, Thakur
10 Kolaba Pen Adharne, Aghai, Bakeghar, Belavde, Budruk,Balavade khurd, Chinchfhar, Davasar, Ghote, Jirne, Kolad,Karovi, Karali, Krodi, Kondhavi, Kondhivalo, Kuhire, Kurnad,Ladvil, Mohil-Inam, Nidhavali, Nifad, Nigade Pabal, Padle,Paned, Pimpalgaon, Ramraj, Rode, Ssalinde, Sapooi, Shene, Shihu,Talawali, Usar, Vadgaon, Virani, Vakrul, Varap, Varane andShedashi vilages.   Katkari, Thakur, Ka-Thakur, Ma-Thakur, Son Kathodi, Dhor,Katkari.
11. Ratnagiri Mandangad, Dapoli, Khed and Chiplun Mandangad, Dapoli, Khed and Chiplun takukasexcept the Muncipal limits of Khed and Chiplun.   Kathod
12. Jalgaon Yawal and Raver, Chopda Adharmati, Garbadi, Mohamandali, Nimdaya,Sahastraliga, Tidya and Pimparkund Villages from Raver Taluka.Gamdrya, Haripura, Jamnya, Usmali, Mahomandali (d) and Waghairavillages from Yawal Taluka. Ssatrasem, Maratha, Morchida,Krishnapuri, Unarti, Vaijapur, Karanje, Mulenter, Kharyapadav,Borajanti, Melapur, Melan Burmali, Deozri, Deovari, Vishnupurand Kundyapani villages from Chopda taluka.   Pawar, Tadvis
13. Dhulia Akkalkuwa, Akrani, Sakri, Nandurbar, Nawapur, Shahada,Shirpur and Taloda. Whole of Akkalkuwa Taluka, Whole of AkraniTaluka, Umarpati village of salro Taluka. Bhone, Dhoonnore(Kosbe), Ghirasgaon, Jalke, Khairale, Kotali Kurd, Nasgar,Nadrkhede, Ozarde, Pimplod, Ranale, Tandepada, Umarde Budruk,Velawad, Virchak, Waghole, Wasdare, Sirwade, Arditara BhandeKhairwe Khurd Turf Dhanora, Kothade, Mongrul Pawle, Shegwe,Umali, Wadila Khan and Waslai villages from Nandurbar Taluka,Amlan, Bari bilmanre, Kelwan, Kakalzar, Bozar, Chauki, Dapur,Dhaide, Dhanvati, Gadat, Ghodjamne, Kamod, Karnji Budruk,Karanji Kurd, Kakde, Khokarwade, Khokase, Koreghat, Kothakhamb,Kukrani, Morkarnjwe, Nagzari, Nadwan, Pavarvhir, Rayapur,Sawrat, Shetgaon, Sult Wadkambi, Zamanzar, Bhadwad, Budruk,Bhijgaon, Borchak, Chitvi, Chorvihir, Devlipada, Dhong,Kadwkeli, Khadki, Khandbare, Kholghar, Khivihir, Mahalkadu,Malwan, Mograni, Nawali, Nimboni Khurd, Turf Bhadwed, Nimdarde,Palsi, Pimple, Salwan, Sharawani, Sirwade, and Brandhrpadavillages from Nawapur Taluka. Kharghar, Akaspur, Bhuta, Tavlai,Ganora, Tilvi, Chirdai, Virpur, Dara, Shrikhed and Biladivillages from Shahada Taluka. Palasner Sangvi, Fatipur,Hadakhed, Boradi, Amba, Khamala, Kohini Varla Bhiti Hated, Burkiand Khamkheda villages from Shirpur Taluka. Amalpada Ban,Bandhara, Chaugaon, Budruk, Bhanpur, Dhehkiti, Ekdahad, Ghaadvi,Ekgaohan, Juwaani, Khardi Khurd, Khusgaon, Kundwe, Lakhpur,Pathadi, Ranipur, Rapapur, Tatanapada, Retpada, Somavali,Asarsgad, Gherasudhghad Ghotavde Gomashi, Kahnivali, Kakamb,Karanshar, Hedavali, Karchude, Kavele, Khansamble, Khanpoli,Khanandsai, Khavali, Kumbharghar, Madhli, Mangon, MahagonBudruk, Mangaon Kurd, Mulsiii, Nadsar, Nagon, Narghar, Nenavali,Nere, Pachhapur, Padghvli, Padsref, parali, Padali, PotlaBudruk, Pui, Rabgaon, Rasal, Shiloshi, Shidesvar Budruk,Shidheshvar Khurd, Tadgaon, Tvare, Uddh Khurd, Umarkhurd,Singaspur and Lajadkot village from Taloda Taluka.   Bhills, Pawara, Dhanka, Gamid Kokna, Kohni, Naikda, Pardhi,Barda, Chondhra, Dhondia, Dubla, Gond, Kathodi, Kolidhor,Ptelia, Pomla, Kathwa Varli, Vitolia Padvis Vasavas.
14. Nasik Peint The whole of Peint Taluka   Bhil, Kokni, Varli, Kathodi, Katkari, Koli Mahadev or DongarKoli.
15. Nasik Surgana The whole of Surgana Taluka.   Bhil, Kokni, Varli, Kathodi, Katkari, Koli, Mahadev or DongarKoli.
16. Nasik Igatpuri Telegaon, Tirngalwadi, Avalkhed, Chinchol,Khaire, Pardevi, Khambale, Vaki, Pimpri-Sadroddin, Talogha,Talashi, Manavedve, Bavli, Bhavli Khurd, Kulsute, Nirpur,Khanchangaon, Shenvad Budruk, Bharvaj, Ambewadi, Kurungwadi,Khadkhed, Indore, Manjargaon, Gavande Jumunde, Malvihir, AdvanKurnoli, Dharanoli, Pimplagaon, Bhatata, Kharapgaon, Biturli,Bhavali Budruk, Take Harshe, Aswali Harshe, Dhandoshi, MetChandrachi, Met Humbachi, Metylachi Pahin, Bhilmal, Khgaroli,Kushegaon Samundi, Zarwad,Khurd, Avhate, Devegaon, Alvand,Dapure, Nagoshi, Mhasurli, Ahuri, Avli, Saturli, Ondali, ZarwadBudruk, Vavi-Harshe, Dhargaon, Take Deogaon villages fromIgatpuri taluka.   Bhil, Kokni, Varli, Takur, Kathodi, khatkari Koli Mahadev orDongar Koli.
17. Nasik Nasik Ambai, Amboli anjanari, Baze, Brahanwade,Chakore, Dadgaon, Dari, Deorgaon, Dhumoli, Dhandegaon, Dudgaon,Dahegaon, Gangambalungi, Ganeshgaon, Trimbak, GowardhanGaneshgaon-Nasik, Girnara, Harshewadi, Hirdi, Jategaon,Kachurli, Kalsute, Kharwal, Kone, Ladachi, Manoli, Malegaon,Metagarkilla, Metkawara, Mulegaon, Nagalwadi, Naikwadi,Nasalgaon, Nandgaon, Ozerkhede, Pimplad Trimbak, Pimplad Nasik,Pimpri, Trimbak, Pagalwadi, (Nasik) Ganeshgaon (Wandhra),Pimpalgaon, (G) Rohile Rajewake, Rajurbahula, Sawargaon, Sadgon,Shingaon, Sapangaon, Sapte, Shirsgaon, Sarul, Talagaon,Torangaon, Talwade, Vele, Veghera, Varavihir, Velunje andWadholi villages from Nasik Taluka.   Bhil, Kokni, Varli, Takur, Kathod-khatkari Koli Mahadev orDongar Koli.
18. Nasik Dindori Ahivantwadi, Ambad, Ambaner, Ambegaon, Bhanwad,Bhatode, Chochadgaon, Chamdari, Chandikapur, Charose, Chousale,Dahivi, Dehere, Dhereewadi, Deoghar, Deosane, Deothan Dhagur,Dhaur, Ekallahare Gandole, Goldari Golashi, Haste, Jalkhed,Jirwade, Joran, Karanjali, Karanjkhed, Kondasar, Kochargaon,Kokangaon Kh., Kokangaon, Bk., Koshimbe, Kothe, Majaje, Male,Dumala, Malegaon, Mandana, Mokhanal, Mulane, Nalegaon, NalwadiNanashi, Nigdol, Oze, Palas, Vihir Pandare Fofash, Pimpalgaon,Dhum, Pimpraj, Pimparkhed, Pimpari, Anchala, Pimgalwadi,Profalwadi, Punwgaon, Rasegaon, Ravalgaon, Dadrale, Sangarmner,Sarsale, Ritli, Titve, Umbarale Bk., Umbarale Kh., Vanare,Vagnad, Waghalud, Wani Bk., Vanjole, Ware and Vilwandi villagesfrom Dindori Taluka.   Bhil, Kokni, Varli, Takur, Kathod-khatkari Koli Mahadev orDongar Koli.
19. Nasik Kalwan Abhona, Kundane Kanashicanjari, Mahadari,Nandur, Daregaon, Vani, Saptashringa Gad, Pimpri-Pale,Primpri-Markanda, Skore, Athambe, Gobalpur, Sadavihir,Datalgaon, Ozar, Amburdi Khurd, Amburdi Budruk, Jamshet,Chinchore, Mohomuh, Bordaiwat, Chankapur, Bhagurdi, Tirhal Kd,Tirkha, Bk., Sarle, Digar, Bilwadi, Jamale Wani, Dewali, Wani,Kalamthe, Asoli, Dahyane Pale, Vithewadi, Pale, Desgaon,Palasdare, Khirad, Sukapur, Deolkirad, Lingame, Ambdar, Vadale,Hatgad, Kanashi, Jaipur, Gola, Khal, Karmale, Khadakwan,Umbarpade, Karmbhel, Kanshi, Vakhede Dalwant, Singashi, Verule,Kosurde, Bhakurde, Karmbhel, Hatgad, Virshet, Kumsadi, Jirwade,Hatgad, Tatani, Shringarwadi, Babkhede, Daregaon, Hatgad,Dhanli, Bhandane Hatgad, Jaidar, Khadaki, Lakhami, Sule,Bhutane, Digar, Supale Digar, Umbarde, Kathare Digar, Kosawan,Kharde, Digar, Mokabhangi, Kakne, Khedgaon, Ravalji, Desarane,Nalid Inshi, Dhaner, Darebhangi, Pimple Khurd, Pimplie Budruk,Malegaon Khurd, Malegaon Budruk, Mohbari, Takbari Dharde, Digar,Bhandane, Pimple, Dahyane Digar, Ganore, Sheri Digar Narul,Mahedar, Mulane Wani, Kanherwadi, Hingve, Gosarane, Barde,Belbare Jamalepale, Dhekale, Balapur and Vadali Wani villagefrom Kalwan Taluka   Bhil, Kokni, Varli, Takur, Kathodi, khatkari Koli Mahadev orDongar Koli.
20. Nasik Baglan Sheware, Jakhod Nirkole, Deothan, Babhulane,Bordaiwat, Bhimkhet, Golwad, Jad, Manur, Ajande, Salher,Waghambe, Aliyabad, Ambapur Hatpur, Jaitpur, Maliwade,Moholange, Borate Bispur, Harad, Vededigar Jamoti, Raver,Bhilwad, Vadakhel, Tungandigar, Katerwel Talani, Salwan, Sakode,Kelzar, Dahindule, Bundhate, Karanjadhed, Khed, Vathede, Pisore,Pathvem Morkure, Malgaon Khurd, Katagavan Bhildar, WadiChaulher, Kikwari Budruk, Kikwari Khurd, Bhawade, Talwade,Digar, Joran, Vinchure, Dangsoundanece, Kersane Mulher, Dasaneand Sarwar villages from Baglan taluka.   Bhil, Kokni, Varli, Takur, Kathodi, khatkari Koli Mahadev orDongar Koli.
II. Poona Division
21. Ahmednagar Akola, Rahuri Sangamner. The whole of Akola, Rahuri and Sangmner.   Koli-Mahadeo Dongar Koli, Thakur or Thakar, IncludingKa-Thakar, Ka-Thakur, Ma-Thakur.
22. Poona Ambegaon, Junnar, Khed, Mawal Mulshi and Velhe. The whole of Ambegaon, Junnar, Khed, Mawal,Mulshi, and Velhe Talukas.   Koli-Mahadeo, Dongar Koli.
23. Poona Ambegaon, Junnar, Khed and Mawal The whole of Ambegaon, Junnar, Khed, and MawalTalukas.   Thakur or Thakar including Kd-Thakur, Ma-Thakur andMa-Thakar.
III. Nagpur Division
24. Chanda Gadchiroli and Sironcha. The areas comprised in the followingex-zamindaris of the Gadchiroli and Sironcha Talukas of Chandadistrict chandals Dhanora Dudmala, Gerwardha, Gilgaon,Jharapara, Khutgaon, Kotagal, Maramgaon, Piamuranda, Palasgarh,Potegaon, Rangi, Sirsundi Sonsar, Ahiri.   Gond, Rajgond and Maria.
25. Chanda Gadchiroli The whole of Gadchiroli Taluka excluding theMunicipal areas.   Gond, Rajgond
26. Amravati Melghat The whole of Melghat Taluka excluding theMunicipal area.   Korku, Gond, Bhil, Pardhan, Gowar.
IV. Aurangabad Division
27. Aurangabad Gangapur. Asegaon, Jamala, Turkabad, Wahgaon and Gangapurvillages   Bhil
    Kannad Vithalpur, Falsi BK., Sawanga, Wakod, Nimbhora,Ganeshpur, Aurala, Sehur, Amba and Saigaon villages   Bhil
    Ambad Nasai, Dhangar Pimpri, Patharwals Bg.,Pangarkheda, Alamgon, Sadsaongi, Badnapur, Jamkhed, Rahilagadh,Raiunchegaon, Ambad, Bor, Siradhone, Sindhewadgaon, Gurupimpri,Shahpur, Sadegaon, Ramna, Anterwali, Tembhi, Sardgavan, Jalura,Khadka, Sonak Pimpalgaon, Mahar Jalwa, Ragegaon, Bhadregaon,Shevga, Manepuri, Parada, Bhalgaon, Walkheda, Ramgaon Khured,Antewali Dai, Khalapur, Dahegavan Khurd, Bhoigavan, Savergal,Yewala, Chinchhed, Bondalapuri, Lonarbhalgoan, Deshgavan,Chikangaon, Kirtapur, Bhogaon, Sarangpur, Panewadli, Bhordi,Gondi, Awalgaon Bg., Bodhka Bori, Rahera and Mardi villages.   Bhil.
    Vaijapur Vaijapur, Bhaggaon Belgaon, Khambala, DawalaKirapur, Chandgaon, Nandgaon, Panvi Khurd, Rotegaon Agersaigaon,Ghaigaon, Khandal, Pangavan, Bhindi, Loni Bururg, Jarul, Panvi,Kandala, Lakh Khandala, Jambergaon Bhaigaon, Vaijapur, BiloniNarela, Janephal, Hilalpur, Koregaon wadji Parela, Kharaj,Titerkheda, Chikatgaon, Bhadir, Talwada, Wakla, Doni, Khund,Naigaon, Banultel, Walan, Kavilkheda, Birola, Anchalgaon, Tunki,Diskul, Sawkhed, Khandal, Nimgaon, Gondgaon, Pendephal, Shiver,Kolhi, Borsar, Bhivgaon, Nalegaon Parsod, Dhondalgaon, Golwadi,Mirakhnage, Shivrai Tidi, Aghoor, Savandgaon, Palkhed, Khirdi,Jalgaon, Shahjatpur, Karanjgon, Hadaspimpalgaon, Rahegavan,Lasur, Rahegaon, Shivgaon, Babulgaon, Burjurg, Babulgaon Khurd,Garaj, Zolegaon, Waghla, Pokhri, Bhokergaon Melegaon Kannad,Baigaon, Bhatana, Manegaon, Manoli, Jirli, Babulkheda, Khirdi,Kannad, Hingnem Kannad, Mahakalawadgaon, Sarala, Wanjergaon,Sawkhedganga, Kapus wadgaon, Ladgaon Fakirabadwadi, Bhalgaon,Goverdhanpur, Hanmantgaon, Mhaski, Sidapur, Pimpalgaon Nagina,Hingoni, Goegaon, Purangaon Nagina, Hingone, Goegaon, Purangaon,Kangoni, Narayanpur, Pumpalgon, Babtaram, Dongaon, Lakhganga,Nandurdhok, Babulgaon Ganga, Chinchadgaon, Chorwaghalgaon,Sirasgaon, Veergaon, Jategaon, Tembhi, Dakpimpalgaon and Nandivillages.   Bhil
  Bhir   All villages in Bhir district excluding urban areas.   Bhil.
  Nanded Kinwat All Villages in Kinwat Taluka.   Andh, Bhil, Gond, Kolam, Pardhan.
"Schedule Tribes" definition in Article 342 Constitution of India adapted in Section 26 Maharashtra Land Revenue Code with changes necessary for purposes of Code-Definition in Code as amended adapted in Section 2(1)(J) of Maharashtra Restoration of Lands to Scheduled Tribes Act-Adaptation is not valid - If words "Scheduled Tribes" used in Article 342 get extra meaning in Act it is not against Constitution, 1977 Mah. L.J. 564 (DB).Mortagaging land to the Private money lenders-by Forest villages in forest settlers.Government of Maharashtra, Revenue and Forest Department, Circular No, FLD.4268/15039-Y, Sachivalaya, Bombay-32, 25th January, 1969.