Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY LAND TENURES ABOLITION (RECOVERY OF RECORDS) ACT, 1953 50 of 1953 [October 7, 1953] CONTENTS 1. Short title 2. Definitions 3. Holder to deliver lands records to State Government 4. Power to make searches 5. Offence and penalty 6. Rules SCHEDULE 1 :- SCHEDULE BOMBAY LAND TENURES ABOLITION (RECOVERY OF RECORDS) ACT, 1953 50 of 1953 [October 7, 1953] An Act to provide for taking over records maintained by the holders of lands or villages held on tenures which have been abolished by certain enactments in the State of Bombay. Whereas it is expedient to provide for taking over records maintained by the holders of lands or villages held on tenures which have been abolished by certain enactments in the State of Bombay; It is hereby enacted as follows : 1. Short title :- This Act may be called the Bombay Land Tenures Abolition (Recovery of records) Act, 1953. 2. Definitions :- In this Act, unless there is anything repugnant in the subject or context (1) "holder" means (a) a taluqdar (b) a watandar, (c) a vazifdar, (d) an estate-holder, (e) a mulgirasia, (f) an ankadedar, (g) a kaul-holder, (h) an inamdar, or (i) a matadar,] (2) "Land Tenure Abolition Act" means an Act specified in the Schedule to this Act ; (3) "land records" means records maintained by a holder in respect the land or village held by him at any time before the abolition of the tenure on which such land or village was held ; (4) "prescribed" means prescribed by rules made under this Act. 3. Holder to deliver lands records to State Government :- It shall be the duty of every holder to deliver, in the prescribed manner, within two months from such date as the State Government may, by notification in the Official Gazette, specify in this behalf] all land records in his posses- sion to the Collector or to such officer as may be appointed by the State Government in this behalf : Provided that in the case of any holder, the Collector or the Officer as the case may be, may, for sufficient reasons, extend such period by a further not exceeding two months. 4. Power to make searches :- If the Collector or the officer appointed under section 3 has reasons to believe that any holder is not likely to deliver the land records as required by section 3 or is likely to destory them or tamper with them, he may, for the purpose of recovering such records, issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of chapter VII of the Code of Criminal Procedure 1898, (V of 1898). 5. Offence and penalty :- If a holder fails to deliver land records in accordance with the provisions of section 3, he shall on conviction be puni- shed with fine which may extend to two hundred rupees. In the case of a continuing failure to deliver land records, the holder shall be punished with an additional fine which may extend to twenty-five rupees for every day during which such failure continues after conviction for the first such failure. 6. Rules :- The State Government may, subject to the condition of previous publication make rules for carriying out the purpose of this Act. Such rules shall, when finally made, be published in the Official Gazette. SCHEDULE 1 SCHEDULE SCHEDULE 1. The Bombay Taluqdari Tenure Abolition Act, 1949 (Bom. LXII of 1949). 2. The Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 (Bom. LX of 1950). 3. The Bombay Watwa Vazifdari Rights Abolition Act, 1950 (Bom. LXII of 1950). 4. The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951 (Bom. XLVII of 1951). 5. The Bombay Personal Inams Abolition Act, 1952 (Bom. XLII of 1953). 6. The Bombay Merged Territories (Ankadia Tenure Abolition, Act, 1953 (Bom. XLIII of 1953). 7. The Bombay Kauli and Katuban Tenures (Abolition) Act, 1953 (Bom. XLIV of 1953). 8. The Bombay Merged Territories (Baroda Mulgiras Tenure Abolition) Act, 1953 (Bom. XLV of 1953). 9. The Bombay Merged Territories (Baroda Watan Abolition) Act, 1953 (Bom. XLVI of 1953). 10. The Bombay Merged Territories Matodari Tenure Abolition Act, 1953 (Bom XLVIII of 1953).