Maharashtra Kauli and Katuban Tenures (Abolition) Act

For Statement of Objects and Reasons, see Bombay Government Gazette, 1953, Part V, p. 154. An Act to abolish kauli and katuban tenures in the State of Bombay. Whereas certain lands in the Kolaba, Kolhapur and Ratnagiri Districts of the State of Bombay are held on kauli and katuban tenures; And Whereas it is expedient to abolish the said tenures, to extinguish the rights and incidents of the said tenures and to make provision for other consequential and incidental matters hereinafter appearing; It is hereby enacted as follows:-

Act number

Act 44 of 1953

Year

1953

Enacted on

22-06-1953

In force from

22 June 1953

Jurisdiction

Maharashtra State Act

Subjects

Land And Property

Read the full text of Maharashtra Kauli and Katuban Tenures (Abolition) Act section by section on LawLens.

Official source: India Code