Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act

For Statement of Objects and Reasons, see Bombay Government Gazette, 1946, Part V, page 139; for Report of the Select Committee, see ibid., 1947 Part V, page 195; for Proceedings in Assembly see Bombay Legislative Assembly Debates, 1947, Vol. X and Vol. XI; and for Proceedings in Council see Bombay Legislative Council Debates, 1947, Vol. XIII. An Act to provide for the prevention of fragmentation of agricultural holdings and for their consolidation. Whereas it is expedient to prevent the fragmentation of agricultural holdings and to provide for the consolidation of agricultural holdings for the purpose of the better cultivation thereof; It is hereby enacted as follows:-

Act number

Act 62 of 1947

Year

1947

Enacted on

29-01-1948

In force from

29 January 1948

Jurisdiction

Maharashtra State Act

Subjects

Agriculture, Land And Property

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Official source: India Code