Section 84 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
84. Order of priority for leasing out surplus lands.
- Where any surplus land is to be leased, it shall be leased to persons in the following order of priority:-(i)a person from whom any land held by him as tenant has been resumed by the landlord under Section 9 of the Berar Regulation of Agricultural Leases Act, 1951 (M.P Act XXIV of 1951) extended or under [Section 38 or 39] [These words and figures were substituted for the words and figures 'section 38' by Bombay 4 of 1960.]of this Act and as a consequence thereof whose total holding whether as tenure-holder or tenant or partly as tenure holder and partly as tenant has been reduced to an area less than one family holding;(ii)co-operative farming society, the members of which are agricultural labourers, landless persons or small holders or a combination of such persons;(iii)agricultural labourers;(iv)landless persons;(v)small holders;(vi)co-operative farming society of agriculturists (other than small holders) who hold either as owner or tenant or partly as owner and partly as tenant landless in area than a family holding and who are artisans;(vii)an agriculturist (other than a small holder) who holds either as owner or tenant or partly as owner and partly as tenant landless in area than a family holding and who is an artisan;(viii)any other co-operative farming society;(ix)any agriculturist who holds either as owner or as tenant or partly as owner and partly as tenant land larger in area than a family holding but less in area than three family holdings;(x)any person, not being an agriculturist who intends to take to the profession of agriculture.
