Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Land Tenures Abolition (Amendment) Act, 1956 40 of 1956 [10 July 1956] CONTENTS 1. Short Title 2. Definitions 3. Amounts Of Arrears Of Land Revenue Etc., To Be Deducted From Amount Of Compensation 4. Section 4 SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE Bombay Land Tenures Abolition (Amendment) Act, 1956 40 of 1956 [10 July 1956] PREAMBLE An Act further to amend certain Bombay Land Tenures Abolition Acts. WHEREAS it is expedient further to amend certain Acts providing for the abolition of land tenures in the State of Bombay for the purposes hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows :- ---------- 1. For Statement of Objects and Reasons, see Bombay Government Gazette, Extraordinary 1956, Part V, page 213. 1. Short Title :- This Act may be called the Bombay Land Tenures Abolition (Amendment) Act, 1956. 2. Definitions :- In this Act unless there is anything repugnant in the subject or context - (1) "Land Tenure Abolition Act" means an Act specified in column 1 of the First Schedule; (2) "relevant date" in relation to the person whose rights or interest in property have been abolished, extinguished or modified under a Land Tenure Abolition Act, means the date on which the said Act came into force or if the said Act has provided any other date for such abolition, extinguishment or modification, such other date under that Act; (3) "Schedule" means a Schedule appended to this Act. 3. Amounts Of Arrears Of Land Revenue Etc., To Be Deducted From Amount Of Compensation :- (1) Notwithstanding anything contained in any of the Land Tenure Abolition Acts, the amount awarded or otherwise payable by the State Government to any person, as compensation under the provisions specified in column 2 of the First Schedule of the Acts specified in column 1 thereof for the abolition, extinguishment or modification of the rights or interest of such person in property, shall be payable to such person subject to the deductions therefrom as provided in sub-section (2). (2) From one-third of such amount, there shall be deducted and credited to the State Government, - (a) all amounts of arrears of land revenue, cesses or dues in respect of such property certified by the Collector to be due from such person for any period prior to the relevant date; (b) the whole or part of the amount of any loan advanced by the State Government together with interest thereon, if any, which is certified by the Collector to be due for repayment on the relevant date; and (c) the amount of the occupancy price, if any, payable by such person to the State Government under the relevant provisions of the Land Tenure Abolition Act applicable to such person. (3) The provisions of the preceding sub-sections shall be in addition to, and not in derogation of, the provisions of any other law for the time being in force under which the amount to be deducted is recoverable. 4. Section 4 :- [Amendments made by section 4 have been incorporated in the relevant Bombay Acts.] SCHEDULE 1 FIRST SCHEDULE .style1 {font-family: Verdana} --> FIRST SCHEDULE (See sections 2 and 3) Acts Provisions 1. The Bombay Maleki Tenure Abolition Act. 1949 (Bom. LXI of 1949). Section 5. 2. The Bombay Taluqdari Tenure Abolition Act, 1949 (Bom. LXII of 1949). Sections 7 and 14. 3. The Bombay Khoti Abolition Act, 1949 (Bom. VI of 1950). Section 12. 4. The Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 (Bom. LX of 1950). Sections 6, 7 and 9. 5. The Bombay Watwa Vazifdari Rights Abolition Act, 1950 (Bom. LXII of 1950). Section 4. 6. The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 (Bom. XLVII of 1951). Section 7. 7. The Bombay Land Tenures Abolition (Amendment) Act, 1953 (Bom. XXXVIII of 1953). Section 2. 8. The Bombay Personal Inams Abolition Act, 1952 (Bom. XLII of 1953). Sections 6, 10 and 17. 9. The Bombay Merged Territories (Ankadia Tenure Abolition) Act, 1953 (Bom. XLIII of 1953). Sections 6 and 7. 10. The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953 (Bom. XLIV of 1953). Section 7. 11. The Bombay Merged Territories (Baroda Mulgiras Tenures Abolition) Act, 1953 (Bom. XLV of 1953). Sections 5, 8 and 15. 12. The Bombay Merged Territories (Baroda Watan Abolition) Act, 1953 (Bom. XLVI of 1953). Sections 5,6 and 8. 13. The Bombay Merged Territories Matadari Tenure Abolition Act, 1953 (Bom. XLVIII of 1953). Sections 6, 7 and 8. 14. The Bombay Service Inams (Useful to Community) Abolition Act, 1953 (Bom. LXX of 1953). Sections 6 and 7. The Bombay Merged Territories (Janjiras and 15. The Bombay Merged Territories (Janjiras and Bhor) Khoti Tenure Abolition Act, 1953 (Bom. LXXI of 1953). Section 14. 16. The Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bom. XXXIX of 1954). Sections 11, 12, 13 and 14. 17. The Bombay Bhil Naik Inams Abolition Act, 1955 (Bom. XXI of 1955). Section 7. 18. The Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 (Bom. XXII of 1955) Sections 14, 15, 16 and 18. SCHEDULE 2 SECOND SCHEDULE SECOND SCHEDULE (See section 4) [Amendments made by the Second Schedule have been incorporated in the relevant Bombay Acts].