Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Tenancy And Agricultural Lands (Vidarbha Region) (Amendment) Act, 2012 1 OF 2014 [07 February 2014] CONTENTS CHAPTER 1 :- Preliminary. 1. Short title. CHAPTER 2 :- Amendment to the Bombay Tenancy and Agricultural Lands Act, 1948. 2. Amendment of section 43 of Bom. LXVII of 1948. CHAPTER 3 :- Amendment to the Hyderabad Tenancy and Agricultural Lands Act, 1950. 3. Amendment of section 50B of Hyd. XXI of 1950. CHAPTER 4 :- Amendment to the Bombay Tenancy and Agricultural Lands (VidaRbha Region) Act, 1S58. 4. Amendment of section 57 of Bom. XCIX of 1958. Bombay Tenancy And Agricultural Lands (Vidarbha Region) (Amendment) Act, 2012 1 OF 2014 [07 February 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-third 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, 2012. CHAPTER 2 Amendment to the Bombay Tenancy and Agricultural Lands Act, 1948. 2. Amendment of section 43 of Bom. LXVII of 1948. :- I n section 43 of the Bombay Tenancy and Agricultural Lands Act, 1948, in subsection (1), after the existing proviso, the following proviso shall be added, namely :- " Provided further that, no such previous sanction shall be necessary for the sale, gift, exchange, mortgage, lease or assignment of the land in respect of which ten years have elapsed from the date of purchase or sale of land under the sections mentioned in this sub-section, subject to the conditions that,- (a) before selling the land, the seller shall pay a nazarana equal to forty times the assessment of the land revenue to the Government; (b) the purchaser shall be an agriculturist; (c) the purchaser shall not hold the land in excess of the ceiling area permissible under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 ; and (d) the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 shall not be violated. ". C H A P T E R 3 Amendment to the Hyderabad Tenancy and Agricultural Lands Act, 1950. 3. Amendment of section 50B of Hyd. XXI of 1950. :- I n section 50B of the Hyderabad Tenancy and Agricultural Lands Act, 1950, to sub-section (1), the following proviso shall be added, namely :- " Provided that, no such previous sanction shall be necessary for the sale, gift, exchange, mortgage, lease or assignment of the land in respect of which ten years have elapsed from the date of purchase or sale of land under the sections mentioned in this sub- section, subject to the conditions that,- (a) before selling the land, the seller shall pay a nazarana equal to forty times the assessment of the land revenue to the Government; (b) the purchaser shall be an agriculturist; (c) the purchaser shall not hold the land in excess of the ceiling area permissible under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 ; and (d) the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 shall not be violated. ". CHAPTER 4 Amendment to the Bombay Tenancy and Agricultural Lands (VidaRbha Region) Act, 1S58. 4. Amendment of section 57 of Bom. XCIX of 1958. :- I n section 57 of the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958, to sub-section (1), the following proviso shall be added, namely :- " Provided that, no such previous sanction shall be necessary for the sale, gift, exchange, mortgage, lease or assignment of the land in respect of which ten years have elapsed from the date of purchase or sale of land under the sections mentioned in this sub- section, subject to the conditions that,- (a) before selling the land, the seller shall pay a nazarana equal to forty times the assessment of the land revenue to the Government; (b) the purchaser shall be an agriculturist; (c) the purchaser shall not hold the land in excess of the ceiling area permissible under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 ; and (d) the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 shall not be violated. ".