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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 49 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

49. Power to remove difficulties.

- If any difficulty arises, in giving effect to the provisions of this Act [as amended by the Amending Act, 1972] [These words and figures were inserted by Maharashtra 21 of 1975, Section 35.] (and in particular to the ascertainment of the ceiling area, and the ascertainment and distribution of any surplus land), the State Government may, by order published in the Official Gazette, make such provisions, give such directions, or do anything, which appears to it to be necessary for the purpose of removing the difficulty.[First Schedule] [The First Schedule was substituted by Maharashtra 21 of 1975, Section 36.](See sections 5 and 23)
        Ceiling Area    
  Districts and Talukas For lands falling under sub-clause (a) of clause(5) of section 2 For lands falling under sub-clause (b) of clause(5) of section 2 For lands falling under sub-clause (c) of clause(5) of section 2 For lands falling under sub-clause (d) of clause(5) of section 2 For lands falling under sub-clause (e) of clause(5) of section 2 Price per hectare for dry crop land
  1 2 3 4 5 6 7
    Hectares- Ares Hectares- Ares Hectares- Ares Hectares- Ares Hectares- Ares No. of times the assessment per hectare
1 Bombay Suburban 7 28-43 (18 Acres) 10 92-65 (27 Acres) 14 56-86 (36 Acres) 14 56-86 (36 Acres) [21 85-29 (54 Acres)] [For dry crop lands not falling under column 5.] 150
2 Thana Do Do Do Do [Do] [For dry crop lands not falling under column 5.] 150
3 Kolaba Do Do Do Do [Do] [For dry crop lands not falling under column 5.] 150
4 Ratnagiri Do Do Do Do [Do] [For dry crop lands not falling under column 5.] 150
5 Bhandara Do Do Do Do [Do] [For dry crop lands not falling under column 5.] 250
6 Brahmapuri, Gadchiroli and Sironcha Talukas of theChandrapur District Do Do Do Do [Do] [For dry crop lands not falling under column 5.] 250
7 Nasik Do Do Do ... Do 150
8 Dhulia Do Do Do ... Do 150
9 Jalgaon Do Do Do ... Do 150
10 Ahmednagar Do Do Do ... Do 150
11 Poona Do Do Do ... Do 150
12 Satara Do Do Do ... Do 150
13 Sangli Do Do Do ... Do 150
14 Kolhapur Do Do Do ... Do 150
15 Sholapur Do Do Do ... Do 200
16 Aurangabad Do Do Do ... Do 200
17 Parbhani Do Do Do ... Do 200
18 Nanded Do Do Do ... Do 200
19 Osmanabad Do Do Do ... Do 200
20 Bhir 7 28-43 (18 Acres) 10 92-65 (27 Acres) 14 56-86 (36 Acres) ... 21 85-29 (54 Acres) 200
21 Nagpur Do Do Do ... Do 150
22 Wardha Do Do Do ... Do 150
23 Chandrapur Excluding Brahmapuri, Gadchiroli and Sironchatalukas thereof Do Do Do ... Do 250
24 Akola Do Do Do ... Do 150
25 Amravati Do Do Do ... Do 150
26 Yeotmal Do Do Do ... Do 250
27 Buldhana Do Do Do ... Do 150]
[Second Schedule Enactment Amended] [The Second Schedule was substituted by Maharashtra 21 of 1975, Section 37.](See Section 48)
Year No. Short Title   Extent of amendment
1 2 3   4
1948 LXVII The Bombay Tenancy and Agricultural Lands Act, 1948.   In section 63, in sub-section (1)—
        (a) for the words "exceeding two-thirds ofthe ceiling area" the words "exceeding the ceilingarea" shall be substituted.
    Maharashtra XXI of 1975.   (b) after the figures "1961" thewords and figures "as amended by the MaharashtraAgricultural Lands (Lowering of Ceiling on Holdings) and(Amendment) Act, 1972" shall be inserted.
        (c) to the proviso, the following shall be added, namely:—
        "Such permission shall not be granted,where land is being sold to a person who is not an agriculturistfor agricultural purposes, if the annual income of such personfrom other sources is Rs. 12,000 or more."
1950 XIX The Hyderabad Tenancy and Agricultural Lands Act, 1950.   In section 47, in sub-section (1),— (a)for the words "exceeding two- thirds of the ceiling area"the words "exceeding the ceiling area" shall besubstituted;
        (b) after the figures "1961" thewords and figures "as amended by the MaharashtraAgricultural Lands (Lowering of Ceiling on Holdings) and(Amendment) Act, 1972" shall be inserted;
    Maharashtra XXI of 1975   (c) to the proviso, the following shall be added namely:—
        "Such permission shall not be granted,where land is being sold to a person who is not an agriculturistfor agricultural purposes, if the annual income of such personfrom other sources is Rs. 12,000 or more."
1958 XCIX The Bombay Tenancy and Agricultural Lands (Vidarbha Region)Act, 1958   In section 89, in sub-section (1), — (a)for the words "exceeding two- thirds of the ceiling area"the words "exceeding the ceiling area" shall besubstituted.
    Maharashtra XXI of 1975   (b) after the figures "1961" thewords and figures "as amended by the MaharashtraAgricultural Lands (Lowering of Ceiling on Holdings) and(Amendment) Act, 1972" shall be inserted.
        (c) the proviso, the following shall be added namely:—
        "Such permission shall not be granted,where land is being sold to a person who is not an agriculturistfor agricultural purposes, if the annual income of such personfrom other sources is Rs. 12,000 or more."]
Third Schedule[Deleted from 1st October 1969 by Maharashtra 50 of 1973, Section 4(1)]NotificationsG. N., R. & F. D., NO. ICH 1068/3646-M(Spl), dated 18th May, 1968 (M.G., Part IV-B, Page 576) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1968 (Maharashtra XVI of 1968), the Government of Maharashtra hereby appoints the 20th day of May 1968 to be the date on which the said Act shall come into force.G. N., R. & F. D., No. ICH. 1069/4703-M(Spl.), dated 20th May, 1970 (M. G., Part IV-B, Page 737) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1970 (Maharashtra XXVII of 1970) the Government of Maharashtra hereby appoints the 20th day of May 1970 to be the date on which the said Act, shall come into force.G. N., R.& F. D., No. ICH. 1074/142208-(a)-L-8, dated 19th September, 1975 (M. G., Part IV-B, Page 900) - In exercise of the powers conferred by sub-section (2) of section l of the Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) and (Amendment) Act, 1972 (Maharashtra XXI of 1975) the Government of Maharashtra hereby appoints the 19th day of September 1975 to be the date on which the said Act shall come into force.G. N., R. & F. D., No. ICH. 1074/142208-(b)-L-8, dated 20th September, 1975 (M. G., Part IV-B, Page 902) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra - Agricultural Lands (Lowering of Ceiling on Holdings) and (Amendment) Amendment Act, 1975 (Maharashtra XLVII of 1975) the Government of Maharashtra hereby appoints the 20th day of September 1975 to be the date on which the said Act shall come into force.G. N., R. & F.D., No. ICH. 1376/223841-L-8, dated 17th July, 1976 (M. G., Part IV-B, Page 926) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 1976 (Maharashtra XXXVI of 1976), the Government of Maharashtra hereby appoints the 17th day of July 1976 to be the date on which the said Act shall come into force.G. N., R. & F. D., No. ICH. 1076/327496-L-8, dated 11th January, 1977 (M. G., Part IV-B, Page 120) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment and Validation) Act, 1976 (Maharashtra LVII of 1976), the Government of Maharashtra hereby appoints the 12th day of January, 1977 to be the date on which the said Act shall come into force.G. N., R. D., No. ICH. 1062-M (Spl.), dated 16th January, 1962 (M. G., Part IV-B, Page 131) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (Maharashtra XXVII of 1961), the Government of Maharashtra hereby appoints the 26th day of January 1962 to be the date on which the said Act shall come into force.G. N., R. D., No. ICH. 1561/93050-M (Spl.), dated 6th April, 1962 (M. G., Part IV-B, Page 1153) - In exercise of the powers conferred by item (ii) of sub-clause (b) of clause (5) of section 2 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (Maharashtra XXVII of 1961), the Government of Maharashtra hereby notifies that the date of completion of each of the irrigation project described in columns 2 and 3 of the Schedule appended hereto shall for the purposes of item (ii) of sub-clause (b) of clause (5) of the said section 2 be the date specified against it in column 4 of the said Schedule.