MAHARASHTRA LAND REVENUE (CONVERSION OF OCCUPANCY CLASS-II AND LEASEHOLD LANDS INTO OCCUPANCY CLASS-I LANDS) (AMENDMENT) RULES, 2023

PREAMBLE

In exercise of the powers conferred by sections 29A and 328 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966) and of all other powers enabling it in that behalf, the Government of Maharashtra, hereby makes the following rules to amend the Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands) Rules, 2019, the same having been previously published as required by sub-section (1) of section 329 of the said Code, namely :--

Rule - 1.

These rules may be called the Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands) (Amendment) Rules, 2023.

Rule - 2.

In rule 3 of the Maharashtra Land Revenue (Conversion of Occupancy Class-II and Leasehold lands into Occupancy Class-I lands) Rules, 2019 (hereinafter referred to as "the principal Rules"),--

(1)     in sub-rule (2) for the words "leasehold basis" the words "leasehold basis, after lapse of the period of five years from the date of commencement of actual use of land for which the land was granted originally," shall be substituted;

(2)     to sub-rule (4),--

(I)      before the Table, the following provisos shall be inserted, namely:--

"Provided that, the Collector shall not pass any order to convert the Occupancy Class-II land or leasehold land into Occupancy Class-I land in cases, where the premium for such conversion exceeds rupees one crore unless prior approval of the State Government (except the land granted to Co-operative Housing Society), is obtained:

Provided further that, the Collector shall not pass any order to convert the Occupancy Class-II land or leasehold land into Occupancy Class-I land only in such cases where the period of five years from the date of commencement of actual use of land for which the land was granted originally has lapsed.";

(II)     in the Table,--

(a)      in paragraph (A),--

(i)       in column (3), in the heading, for the words "three years" the words "five years" shall be substituted;

(ii)      in column (4), in the heading, for the words "three years" the words "five years" shall be substituted;

(b)      in paragraph (B),--

(i)       in column (3), in the heading, for the words "three years" the words "five years" shall be substituted;

(ii)      in column (4), in the heading, for the words "three years" the words "five years" shall be substituted.

Rule - 3.

Rule 4 of the principal Rules relating to adjustment of premium shall be deleted.