Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Land Revenue Code And The Maharashtra Restoration Of Lands To Scheduled Tribes (Amendment) Act, 2010 43 of 2011 [30 December 2011] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short Title And Commencement CHAPTER 2 :- AMENDMENTS TO THE MAHARASHTRA LAND REVENUE CODE, 1966 2. Amendment Of Section 36 Of Mah. Xli Of 1966 3. Amendment Of Section 36A Of Mah. Xli Of 1966 CHAPTER 3 :- A M E N D M E N T S TO THE MAHARASHTRA RESTORATION OF LANDS SCHEDULED TRIBES ACT, 1974 4. Amendment Of Section 3 Of Mah. Xiv Of 1975 5. Amendment Of Section 4 Of Mah. Xiv Of 1975 Maharashtra Land Revenue Code And The Maharashtra Restoration Of Lands To Scheduled Tribes (Amendment) Act, 2010 43 of 2011 [30 December 2011] PREAMBLE An Act further to amend the Maharashtra Land Revenue Code, 1966 and the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974. WHEREAS it is expedient further to amend the Maharashtra Land Revenue Code, 1966 and the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-first Year of the Republic of India as follows.- CHAPTER 1 PRELIMINARY 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Land Revenue Code and the Maharashtra Restoration of Lands to Scheduled Tribes (Amendment) Act, 2010. (2) It shall be deemed to have come into force with effect from the 6th July 2004. C H A P T E R 2 AMENDMENTS TO THE MAHARASHTRA LAND REVENUE CODE, 1966 2. Amendment Of Section 36 Of Mah. Xli Of 1966 :- In section 36 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966) (hereinafter referred to as "the said Code"), in sub- section (3),- (a) for the words "within thirty years of such transfer of possession" the words, figures and letters "within thirty years from the 6th July 2004" shall he substituted; (b) in the first proviso, for the words "within thirty years of such commencement" the words, figures and letters "within thirty years from the 6th July 2004" shall be substituted. 3. Amendment Of Section 36A Of Mah. Xli Of 1966 :- I n section 36A of the said Code, in subsection (4), for the words "within thirty years from the date of the transfer of occupancy" the words, figures and letters "within thirty years from the 6th July 2004" shall be substituted. CHAPTER 3 AMENDMENTS TO THE MAHARASHTRA RESTORATION OF LANDS SCHEDULED TRIBES ACT, 1974 4. Amendment Of Section 3 Of Mah. Xiv Of 1975 :- In section 3 of the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 (Mah. XIV of 1975) (hereinafter referred to as "the principal Act"), in sub-section (1), for the words "within thirty years from the commencement of this Act" the words, figures and letters "within thirty years from the 6th July 2004" shall be substituted. 5. Amendment Of Section 4 Of Mah. Xiv Of 1975 :- In section 4 of the Principal Act, for the words "within thirty years from the commencement of this Act" the words, figures and letters "within thirty years from the 6th July 2004" shall be substituted.