Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act

For Statement of Objects and Reasons, see Bombay Government Gazette, 1959, Part V, p. 316. An Act to abolish certain special land tenures prevailing in the Kaira, Broach, Surat and Thana Districts of the State of Bombay. Whereas certain villages in the Kaira, Surat and Thana districts of the State of Bombay are liable to the payment of a fixed and immutable assessment known as Udhad Bandhijama or Bandhijama or Judi and there is a right on the part of the holders of land in the said villages in limitation of the right of the State Government to assess the land to land revenue in accordance with the provisions of the Bombay Land Revenue Code, 1879, in consequence of a specific limit to assessment having been established and preserved; And Whereas certain lands in the Surat District are held on partial exemption from payment of land revenue on Udhad tenure; And Whereas certain lands in the Broach district known as Ugadia lands are held on payment to the State Government of a fixed and immutable assessment and there is a right on the part of the holders of such land in limitation of the right of the State Government to assess such lands to land revenue in accordance with the provisions of the Bombay Land Revenue Code, 1879, in consequence of a specific limit to assessment having been established and preserved; And Whereas it is expedient in the public interest to abolish the tenure on which the said villages and Udhad and Ugadia lands are held, to extinguish the aforesaid right of holders thereof and to provide for matters consequential thereto; It is hereby enacted in the Tenth Year of the Republic of India as follows

Act number

Act 35 of 1959

Year

1959

Enacted on

29-05-1959

In force from

29 May 1959

Jurisdiction

Maharashtra State Act

Subjects

Land And Property

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Official source: India Code