Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act, 1959
Bombay Act No. 35 of 1959
Last Updated 19th June, 2020 [mh600]
LEGISLATIVE HISTORY 6 |
Object & Reasons6 |
(1) "Bandhijama tenure" means a tenure on which a Bandhijama village or land therein is held;
(2) "Bandhijama village" means a village specified in Schedule I which is liable to a fixed and immutable assessment, known as Udhad Bandhijama, Bandhijama, Udhad Jamabandhi or Judi, such assessment being not liable to be enhanced in accordance with the provisions of the Code;
(3) "Code" means the Bombay Land Revenue Code, 1879;
(4) "Udhad land" means a land specified in Schedule II;
(5) "Udhad tenure" means the tenure on which Udhad land is held partially exempt from payment of land revenue;
(6) "Ugadia land" means land held on Ugadia tenure;
(7) "Ugadia tenure" means a tenure prevailing in certain parts of the Broach district on which land is held on payment to the State Government of a fixed and immutable assessment, such assessment being not liable to be enhanced in accordance with the provisions of the Code, except on a breach of the conditions annexed to the tenure.
3. Abolition of Bandhijams and Ugadia tenures and consequential provisions. - Notwithstanding anything contained in any law, usage, custom, settlement, grant, sanad or order, or any decree or order of a Court, with effect on and from the date on which this Act comes into force -(1) the Bandhijama tenure, the Udhad tenure and the Ugadia tenure shall be deemed to have been abolished;
(2) the right of any person to hold a Bandhijama village or land therein or to hold Udhad land on partial exemption from payment of land revenue or to hold Ugadia land on payment to the State Government of a fixed and immutable assessment shall be deemed to have been extinguished;
(3) the right on the part of any person in respect of Bandhijama village or of any land therein or in respect of any Ugadia land in limitation of the right of the State Government to assess such village or land or Ugadia land to land revenue in accordance with the provisions of the Code shall be deemed to have been extinguished; and
(4) all land in a Bandhijama village and all Udhad land and all Ugadia land shall be liable to the payment of land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder and the provisions of the said Code and the rules relating unalienated land shall apply to such land.
Schedule I
[See sub-section (2) of section 2]
Bandhijama Villages
Name of the Village |
|
Taluka |
District |
1. Dharoda |
|
Matar |
Kaira |
2. Bharkunda |
|
Kapadwanj |
Kaira. |
3. Kabilpur |
] |
Navsari |
Surat |
4. Vishalpur |
|||
5. Jamalpur |
|||
6. Virwadi |
|||
7. Velegaon |
|
Palghar |
Thana |
Schedule II
[See sub-section (4) of section 2]
Udhad Land
District |
Taluka |
Village |
Land |
||
Survey No. |
Area |
||||
1 |
2 |
3 |
4 |
5 |
|
|
|
|
|
A. |
g. |
Surat |
Chikhali |
Ond |
264 |
0 |
5 |
|
|
|
266 |
0 |
9 |
|
|
|
274 |
0 |
15 |
|
|
|
294 |
1 |
29 |
|
|
|
295 |
1 |
3 |
|
|
|
296 |
3 |
34 |
|
|
|
297 |
0 |
18 |
|
|
|
298 |
0 |
24 |
|
|
|
299 |
0 |
17 |
|
|
|
308 |
2 |
2 |
|
|
|
309 |
1 |
12 |
|
|
|
310 |
0 |
15 |
|
|
|
311 |
0 |
23 |
|
|
|
312 |
0 |
26 |
|
|
|
313 |
0 |
13 |
|
|
|
314 |
0 |
5 |
|
|
|
315 |
1 |
8 |
|
|
|
316 |
0 |
13 |
|
|
|
317 |
0 |
39 |
|
|
|
318 |
0 |
15 |
|
|
|
319 |
1 |
11 |
|
|
|
323 |
0 |
1 |
|
|
|
324 |
0 |
23 |
|
|
|
325 |
0 |
22 |
|
|
|
326 |
0 |
4 |
|
|
|
327 |
0 |
20 |
|
|
|
328 |
2 |
6 |
|
|
|
329 |
0 |
5 |
|
|
|
330 |
2 |
9 |
|
|
|
331 |
0 |
27 |
|
|
|
332 |
0 |
17 |
|
|
|
333 |
0 |
28 |
|
|
|
334 |
0 |
16 |
|
|
|
336 |
0 |
15 |
|
|
|
338 |
0 |
17 |