Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Hyderabad Abolition Of Inams And Cash Grants (Amendment) Act, 2015 25 of 2015 [17 August 2015] CONTENTS 1. Short title 2. Amendment of section 6 of Hyd. Act No. VIII of 1955 Hyderabad Abolition Of Inams And Cash Grants (Amendment) Act, 2015 25 of 2015 [17 August 2015] An Act further to amend the Hyderabad Abolition of Inams and Cash Grants Act, 1954. WHEREAS it is expedient further to amend the Hyderabad Abolition of Inams and Cash Grants Act, 1954, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Hyderabad Abolition of Inams and Cash Grants (Amendment) Act, 2015. 2. Amendment of section 6 of Hyd. Act No. VIII of 1955 :- In section 6 of the Hyderabad Abolition of Inams and Cash Grants Act, 1954, for sub-section (3), the following sub-section shall be substituted, namely :- (3) (a) On or after the commencement of the Hyderabad Abolition of Inams and Cash Grants (Amendment) Act, 2015 (hereinafter, in this sub-section, referred to as the commencement date ), the occupancy of Madad Mash Inam lands held on the new and impartible tenure (Occupants-Class II) may be transferred by the occupant for agricultural purpose, and no previous sanction or no objection certificate from the Collector or any other competent authority shall be necessary for such transfer. After such transfer, occupancy of such land shall be continued to be held by such transferee occupant on new and impartible tenure (Occupants-Class II), in accordance with the provisions of the Maharashtra Land Revenue Code, 1966 : Provided that, any such occupancy held on new and impartible tenure (Occupants-Class II) may, on or after the commencement date, be converted into Occupants-Class I by the occupant, by making payment of fifty per cent. of the amount of the current market value of such land to the Government as Nazarana, and after such conversion, such land shall be held by the occupant as Occupants-Class I, in accordance with the provisions of the Maharashtra Land Revenue Code, 1966: Provided further that, on or after the commencement date, if any occupancy, held on new and impartible tenure (Occupants-Class II) has, without the prior sanction of the Collector or any other competent authority and without payment of the amount equal to fifty per cent. of the current market value of such land, been transferred by the occupant for non-agricultural use, such transfer may be regularised on payment of an amount equal to fifty per cent. of the current market value of such land as Nazarana, and an amount equal to fifty per cent. of such sum as a penalty, and on such payment, the occupant shall hold the land as Occupants-Class I, in accordance with the provisions of the Maharashtra Land Revenue Code, 1966. (b) Before the commencement date, if any occupancy of Madad Mash Inam lands, held on new and impartible tenure (Occupants- Class II) has already, without previous sanction or no objection certificate from the Collector or any other competent authority, been transferred by the occupant, for agricultural purpose, such transfer may be regularised without payment of any sum as Nazarana, on the production of registered instruments such as sale deed, gift deed, etc., as a proof thereof, for such transfer. After such regularisation, the occupancy of such land shall be deemed to be held by such transferee occupant as an Occupants-Class II, in accordance with the provisions of the Maharashtra Land Revenue Code, 1966 : Provided that, before the commencement date, if any such occupancy of Madad Mash Inam lands, held on new and impartible tenure (Occupants-Class II), has already, without prior sanction of the Collector or any other competent authority, been transferred by the occupant for non-agricultural use, such transfer may be regularised on payment of an amount equal to fifty per cent. of the market value of such land on the date of the order of regularisation as Nazarana, and an amount equal to ten per cent. of such sum as a penalty, and on such payment, the land shall be deemed to be held by such transferee occupant as OccupantsClass I, in accordance with the provisions of the Maharashtra Land Revenue Code, 1966, with effect from the date of such order. (c) The provisions of clauses (a) and (b) shall not be applicable to,- (i) the property permanently dedicated as waqf which is administered under the provisions of the Waqf Act, 1995 ; (ii) the Khidmat Mash (Service Inam) lands ; (iii) the Madad Mash Inam lands, part of which is given for Khidmat (service) of devasthan subject to the terms and conditions of muntakhab (sanad) ; (iv) the original Government lands granted by the then Government : Provided that, the Collector shall verify that the muntakhab (sanad) of the Madad Mash Inam land does not fall in sub-clauses (i) to (iv). .