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 :-- 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. 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
4 of the principal Rules relating to adjustment of premium shall be deleted.MAHARASHTRA
LAND REVENUE (CONVERSION OF OCCUPANCY CLASS-II AND LEASEHOLD LANDS INTO
OCCUPANCY CLASS-I LANDS) (AMENDMENT) RULES, 2023
PREAMBLE