Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (PERIOD FOR REMOVAL OF OBSTRUCTIONS AND ENCROACHMENT) RULES, 1971 CONTENTS 1. Short title 2. Definitions 3 . Time-limit for removal of obstruction, encroachment or unauthorized cultivation of crop by panchayat BOMBAY VILLAGE PANCHAYATS (PERIOD FOR REMOVAL OF OBSTRUCTIONS AND ENCROACHMENT) RULES, 1971 In exercise of the powers conferred by clause (xxxlvii) of sub- section (2) of Section 176 of the Bombay Village Panchayats Act, 1958 (Bom.III of 1959), read with sub-section (2A) of Section 53 thereof, and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of the said Section 176 namely 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (PERIOD FOR REMOVAL OF OBSTRUCTIONS AND ENCROACHMENT) RULES, 1971 . 2. Definitions :- In these rules, unless the context requires otherwise,--"Act" means the Bombay Village Panchayats Act, 1958 ; "Section" means a section of the Act. 3. Time-limit for removal of obstruction, encroachment or unauthorized cultivation of crop by panchayat :- The time-limit shall, for the purpose of sub-section (2A) of Section 53 , be six months from the date on which the obstruction, encroachment or unauthorized cultivation of the crop is first | noticed by, or is brought to the notice of, a panchayat.