Bombay Tenancy and Agricultural Lands Act-1948

For the Statement of Objects and Reasons See Bombay Government Gazette, 1948, Part V, Page 295. Section 17 of Bombay 15 of 1957 reads as follows:- Certain amendments to have retrospective effect "17. The amendments made to the said Act, by sections 2, 3, 4, 5, 6, 7, 8, 9, 11, 12, 13, and 14 and by sub-clause (a) of clause (1) and clause (2) of section 15 of this Act shall be deemed to have been made and to have come into force on the date on which the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955, (Bombay XIII of 1956), came into force." Section 34 of Bombay 38 of 1957 reads as follows:- Certain amendments to have retrospective effect "34. The amendments made to the said Act, by sub-section (2) of section 2, sections 3, 4, 5, 11, 12 and 13, sub-section (1) of section 14 and sections 18, 20 and 28 shall be deemed to have been made and to have come into force on the date on which the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (Bombay XIII of 1956), came into force." Section 21 of Bombay 63 of 1958 read as follows:- Certain amendments to have retrospective effect and refund of penalty "21. (1). The amendment made to the principal Act by sections 3, 5, 6, 7, 12, 13, 14, 15, 16, 17, 18 and 20 of this Act shall be deemed to have been made and to have come into force on the date on which the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1955 (Bombay XIII of 1956), came into force." (2) The amount of penalty, if any, paid by a transferee under section 84-A of the principal Act before the coming into force of this Act shall to the extent to which it is in excess of the amount payable under the said section as amended by this Act be refunded. (3) If any transfer in favour of the tenant is declared invalid under section 84B or 84C of the principal Act, before the coming into force of this Act, and if the tenant pays to the State Government a penalty as prescribed in the said section 84B or 84C as amended by section 13 or 14 of this Act, such transfer shall be revalidated by the Mamlatdar". An Act to amend the law relating to tenancies of agricultural lands and to make certain other provisions in regard to those lands. Whereas it is necessary to amend the law which governs the relations of landlords and tenants of agricultural lands. And Whereas on account of the neglect of a landholder or disputes between a landholder and his tenants, the cultivation of his estate has seriously suffered, or for the purpose of improving the economic and social conditions of peasants or ensuring the full efficient use of land for agriculture, it is expedient to assume management of estates held by landholder and to regulate and impose restrictions on the transfer of agricultural lands, dwelling houses, sites and lands appurtenant thereto belonging to or occupied by agriculturists, agricultural labourers and artisans in the Province of Bombay and to make provisions for certain other purposes hereinafter appearing: It is hereby enacted as follows:-

Act number

Act 67 of 1948

Year

1948

Enacted on

31-03-1990

In force from

28 December 1948

Jurisdiction

Gujarat State Act

Subjects

Land And Property

Read the full text of Bombay Tenancy and Agricultural Lands Act-1948 section by section on LawLens.

Official source: India Code