Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Land Revenue Code (Amendment) Act, 2015 19 OF 2015 [24 April 2015] CONTENTS 1. Short title 2. Amendment of section 44A of Mah. XLI of 1966 3. Amendment of section 328 of Mah. XLI of 1966 4. Power to remove difficulties Maharashtra Land Revenue Code (Amendment) Act, 2015 19 OF 2015 [24 April 2015] 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 Sixty-sixth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Land Revenue Code (Amendment) Act, 2015. 2. Amendment of section 44A of Mah. XLI of 1966 :- I n section 44A of the Maharashtra Land Revenue Code, 1966 (hereinafter referred to as " the said Code"),- (I) in sub-section (1),- (a) in clause (iii), for the words " as a special township project ", the words " as an Integrated Township Project " shall be substituted ; (b) in condition (b), for the words " or special township project ", the words " or Integrated Township Project " shall be substituted ; (c) in condition (d), for the words " or special township project,", the words " or Integrated Township Project " shall be substituted ; (II) in sub-section (2), for the words " or special township project ", the words "or Integrated Township Project" shall be substituted ; (III) in sub-section (5),- (a) for the words " or special township project", the words " or Integrated Township Project " shall be substituted ; (b) after the words " a sanad shall be granted to the holder thereof in the prescribed form", the words "within a period of sixty days in case of bona-fide industrial use and ninety days in case of Integrated Township Project from the date of receipt of such intimation " shall be added ; (IV) for Explanation-II, the following Explanation shall be substituted, namely :- " Explanation-II.-For the purposes of this section, "Integrated Township Project" means Integrated Township Project or projects under the Regulations framed for development of Integrated Township Project by the Government, under the provisions of the Maharashtra Regional and Town Planning Act, 1966.". 3. Amendment of section 328 of Mah. XLI of 1966 :- In sectin 328 of the said Code, in sub-section (2), in clause (xvi-a), for the words "or special township project", the words " or Integrated Township Project" shall be substituted. 4. Power to remove difficulties :- (1) If any difficulty arises in giving effect to the provisions of the said Code, as amended by this Act, the State Government may, as occasion arises, by an order published in the Official Gazette, do anything not inconsistent with the provisions of this Act, which appears to it to be necessary or expedient for the purpose of removing such difficulty : Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of this Act. (2) Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.