Section 3 in The Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
3. Abolition of Bandhijams and Ugadia tenures and consequential provisions.
- Notwithstanding anything contained in any law, usage, custom, settlement, grant, sanad or order, or any decree or order of a Court, with effect on and from the date on which this Act comes into force -(1)the Bandhijama tenure, the Udhad tenure and the Ugadia tenure shall be deemed to have been abolished;(2)the right of any person to hold a Bandhijama village or land therein or to hold Udhad land on partial exemption from payment of land revenue or to hold Ugadia land on payment to the State Government of a fixed and immutable assessment shall be deemed to have been extinguished;(3)the right on the part of any person in respect of Bandhijama village or of any land therein or in respect of any Ugadia land in limitation of the right of the State Government to assess such village or land or Ugadia land to land revenue in accordance with the provisions of the Code shall be deemed to have been extinguished; and(4)all land in a Bandhijama village and all Udhad land and all Ugadia land shall be liable to the payment of land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder and the provisions of the said Code and the rules relating unalienated land shall apply to such land.
