Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Agricultural Lands (Ceilings On Holdings) (Amendment) Act, 2006 8 of 2006 [17 April 2006] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 28-1Aa Of Mah. Xxvii Of 1961 3. Repeal Of Mah. Ord. Iii Of 2006 And Saving Maharashtra Agricultural Lands (Ceilings On Holdings) (Amendment) Act, 2006 8 of 2006 [17 April 2006] PREAMBLE An Act further to amend the Maharashtra Lands (Ceilings on Holdings) Act, 1961. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Agricultural Lands (Ceilings on Holdings) Act, 1961 (Mah. XXVII of 1961), for the purposes hereinafter appearing; and, therefore, promulgated the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Ordinance, 2006 (Mah. Ord. III of 2006), on the 17th February 2006; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Fifty- seventh Year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 17th February 2006. 2. Amendment Of Section 28-1Aa Of Mah. Xxvii Of 1961 :- In section 28-1AA of the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (Mah. XXVII of 1961) (hereinafter referred to as "the principal Act"), in sub-section (3), after the second proviso, the following proviso shall be added, namely :- "Provided also that, a person who had not applied for grant of such land within the period of 90 days from the date of commencement of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 2001 (Mah. XVII of 2003), or who has applied for grant of such land after the said period, shall be eligible for grant of such land if he applies for grant of such land within a period of 90 days from the date of commencement of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 2006 (Mah. VIII of 2006)." 3. Repeal Of Mah. Ord. Iii Of 2006 And Saving :- (1) The Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Ordinance, 2006 (Mah. Ord. III of 2006), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done, or taken, under the corresponding provisions of the principal Act, as amended by this Act.