Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Land Revenue Code (Amendment) Act, 2007 17 of 2007 [05 May 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 42 Of Mah. Xli Of 1966 3. Amendment Of Section 44 Of Mah. Xli Of 1966 4. Amendment Of Section 117 Of Mah. Xli Of 1966 Maharashtra Land Revenue Code (Amendment) Act, 2007 17 of 2007 [05 May 2007] PREAMBLE An Act further to amend the Maharashtra Land Revenue Code, 1966. WHEREAS it is expedient further to amend the Maharashtra Land Revenue Code, 1966, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-eighth Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Land Revenue Code (Amendment) Act, 2007. (2) It shall come into force on the 1st August, 2007. 2. Amendment Of Section 42 Of Mah. Xli Of 1966 :- I n section 42 of the Maharashtra Land Revenue Code, 1966, (hereinafter referred to as "the said Code"), shall be re-numbered as sub-section (1) thereof and after the said sub-section (1) as so re-numbered, the following sub-section shall be added, namely:-- "(2) Notwithstanding anything contained in sub-section (1), no such permission shall be necessary for conversion of use of any agricultural land for the personal bona fide residential purpose in non-urban area, excluding,-- (a) the area mentioned in clause (2) of the Explanation to section 47A, as a peripheral area of the Municipal Corporation or the Municipal Council; (b) the areas falling within the control line of the National Highways, State Highways, District Roads or Village Roads; (c) the areas notified as the Eco-sensitive Zone by the Government of India." 3. Amendment Of Section 44 Of Mah. Xli Of 1966 :- In section 44 of the said Code, in sub-section (1), for the portion beginning with the words "If an occupant" and ending with the words "for a non-agricultural purpose, or", the following shall be substituted, namely:- "Subject to the provisions of sub-section (2) of section 42, if an occupant of unalienated land or a superior holder of alienated land or a tenant of such land- (a) which is assessed or held for the purpose of agriculture, wishes to use it for a non-agricultural purpose, or". 4. Amendment Of Section 117 Of Mah. Xli Of 1966 :- I n section 117 of the said Code, after clause (5), the following clause shall be inserted, namely:- "(5a) agricultural lands in non-urban area used for personal bona fide residential purpose under sub-section (2) of section 42;