Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Tenancy And Agricultural Lands(Amendment) Act, 2005 5 of 2006 [06 March 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Of Bom. Lxvii Of 1948 Bombay Tenancy And Agricultural Lands(Amendment) Act, 2005 5 of 2006 [06 March 2006] PREAMBLE An Act further to amend the Bombay Tenancy and Agricultural Lands Act, 1948. WHEREAS it is expedient further to amend the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948), for the purposes hereinafter appearing; it is hereby enacted in the Fifty- sixth Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Bombay Tenancy and Agricultural Lands (Amendment) Act, 2005. (2) It shall be deemed to have come into force on the 23rd January 2001. 2. Amendment Of Section 4 Of Bom. Lxvii Of 1948 :- I n section 4 of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948), in sub-section (2), for the portion beginning with the words "the Sarpanch, Police Patil" and ending with the words "the land is situated" the following shall be substituted, namely :- "the Sarpanch or Police Patil or the Chairman of Vividh Karyakari Sahakari Society, and the cultivator of the adjoining land state on affidavit that, the said land is in the possession of, and is being cultivated by, such person, uninterruptedly for not less than 12 years."