Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1961, Part V, pages 105-107; for Report of the Joint Committee, see ibid, Part V, pages 151-277. An Act to impose a maximum limit (or ceiling) on the holding of agricultural land in the State of Maharashtra; to provide for the acquisition and distribution of land held in excess of such ceiling; [to provide that the lands taken over from undertakings and the integrity of which is maintained in compact blocks, for ensuring the full and efficient use of the land for agriculture and its efficient management through corporations (including a company) owned or controlled by the State, be granted to such corporations or company;] [These words were inserted by Maharashtra 27 of 1970, Section 2.] and for matters connected with the purposes aforesaid. Whereas, for securing the distribution of agricultural land as best to subserve the common good, it is expedient in the public interest to impose a maximum limit (or ceiling) on the holding of agricultural land in the State of Maharashtra; to provide for the acquisition of land held in excess of the ceiling, and for the distribution there, to landless and other persons; [also to provide that the lands taken over from undertakings and the integrity of which is maintained in compact blocks for ensuring the full and efficient use of the land for agriculture and its efficient management through corporations (including a company) owned or controlled by the State, be granted to such corporations or company;] [These words were inserted by Maharashtra 27 of 1970, Section 3.] and for matters connected with the purposes aforesaid; It is hereby enacted in the Twelfth Year of the Republic of India as follows:-

Act number

Act 27 of 1961

Year

1961

Enacted on

16-06-1961

In force from

16 June 1961

Jurisdiction

Maharashtra State Act

Subjects

Land And Property

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Official source: India Code