Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings (Amendment) Act, 2015 2 OF 2016 [01 January 2016] CONTENTS 1. Short title 2. Insertion of section 8B in LXII of 1947 Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings (Amendment) Act, 2015 2 OF 2016 [01 January 2016] An Act further to amend the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act. WHEREAS it is expedient further to amend the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 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 Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 2015. 2. Insertion of section 8B in LXII of 1947 :- After section 8A of the Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, the following section shall be inserted, namely :- "8B. Sections 7, 8 and 8AA not to apply to land situated in certainareas. Nothing in sections 7, 8 and 8AA shall apply to the land situated within the limits of a Municipal Corporation or a Municipal Council, or to the land situated within the jurisdiction of a Special Planning Authority or a New Town Development Authority appointed or constituted under the provisions of the Maharashtra Regional and Town Planning Act, 1966 or any other law for the time being in force, and also to any land allocated to residential, commercial, industrial or any other nonagricultural use in the draft or final Regional plan prepared under the Maharashtra Regional and Town Planning Act, 1966 or any other law for the time being in force : Provided that, no person shall transfer any parcel of land situated in the areas specified above, which has area less than the standard area notified before the date of coming into force of the Maharashtra Prevention of Fragmentation and Consolidation of Holdings (Amendment) Act, 2015, unless such parcel is created as a result of sub-division or layout approved by the Planning Authority or the Collector, as the case may be, under the provisions of the Maharashtra Regional and Town Planning Act, 1966 or any other law for the time being in force.".