Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Tenancy And Agricultural Lands (Vidarbha Region) (Amendment) Act, 2011 10 OF 2014 [27 May 2014] CONTENTS CHAPTER 1 :- Preliminary 1. Short title. CHAPTER 2 :- Amendment to The Bombay Tenancy and Agricultural Lands Act, 1948. 2. Amendment of section 63 of Bom. LXVII of 1948. CHAPTER 3 :- Amendment to The Hyderabad Tenancy and Agricultural Lands Act, 1950. 3. Amendment of section 47 of Hyd. XXI of 4 1950. CHAPTER 4 :- Amendment to The Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958. 4. Amendment of section 89 of Bom. XCIX of 1950. Bombay Tenancy And Agricultural Lands (Vidarbha Region) (Amendment) Act, 2011 10 OF 2014 [27 May 2014] An Act further to amend the Bombay Tenancy and Agricultural Lands Act, 1948, the Hyderabad Tenancy and Agricultural Lands Act, 1950 and the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958. WHEREAS it is expedient further to amend the Bombay Tenancy and Agricultural Lands Act, 1948, the Hyderabad Tenancy and Agricultural Lands Act, 1950 and the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-second Year of the Republic of India as follows :- CHAPTER 1 Preliminary 1. Short title. :- This Act may be called the Bombay Tenancy and Agricultural Lands, the Hyderabad Tenancy and Agricultural Lands and the Bombay Tenancy and Agricultural Lands (Vidarbha Region) (Amendment) Act, 2011. CHAPTER 2 Amendment to The Bombay Tenancy and Agricultural Lands Act, 1948. 2. Amendment of section 63 of Bom. LXVII of 1948. :- I n section 63 of the Bombay Tenancy and Agricultural Lands Act, 1948, in sub-section (2), for the Explanation, the following Explanation shall be substituted, namely :- " Explanation.-For the purpose of this sub-section, the expression "agriculturist" shall include any person and his heirs whose land has been acquired for a public purpose and who as a result of such acquisition has been rendered landless from the date of such acquisition.". C H A P T E R 3 Amendment to The Hyderabad Tenancy and Agricultural Lands Act, 1950. 3. Amendment of section 47 of Hyd. XXI of 4 1950. :- In section 47 of the Hyderabad Tenancy and Agricultural Lands Act, 1950, in sub-section (1), forthe Explanation, the following Explanation shall be substituted, namely :- " Explanation.-For the purpose of this sub-section, the expression "agriculturist" shall include any person and his heirs whose land has been acquired for a public purpose and who as a result of such acquisition has been rendered landless from the date of such acquisition.". CHAPTER 4 Amendment to The Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958. 4. Amendment of section 89 of Bom. XCIX of 1950. :- I n section 89 of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958, in sub-section (2), for the Explanation, the following Explanation shall be substituted, namely :- "Explanation.-For the purpose of this sub-section, the expression "agriculturist" shall include any person and his heirs whose land has been acquired for a public purpose and who as a result of such acquisition has been rendered landless from the date of such acquisition.".