[5
OF 2025] [01st
January 2025] An Act further to amend the
Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act. WHEREAS both Houses of the
State Legislature were not in session ; AND WHEREAS the Governor of
Maharashtra was satisfied that circumstances existed which rendered it
necessary for him to take immediate action further to amend the Maharashtra
Prevention of Fragmentation and Consolidation of Holdings Act, for the purposes
hereinafter appearing ; and, therefore, promulgated the Maharashtra Prevention
of Fragmentation and Consolidation of Holdings (Amendment) Ordinance, 2024 on
the 15th October 2024 ; AND WHEREAS it is expedient
to replace the said Ordinance, by an Act of the State Legislature ; it is
hereby enacted in the Seventy-fifth Year of the Republic of India as follows. (1)
This Act may be called the Maharashtra Prevention
of Fragmentation and Consolidation of Holdings (Amendment) Act, 2024. (2)
It shall be deemed to have come into force on
the 15th October 2024. In section 9 of the
Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act
(hereinafter refered to as " the Principal Act"), in sub-section (3),
in the first proviso,- (1)
for the words, brackets and figures
"Maharashtra Prevention of Fragmentation and Consolidation of Holdings
(Amendment) Act, 2017" the words, brackets and figures "the
Maharashtra Prevention of Fragmentation and Consolidation of Holdings
(Amendment) Act, 2024" shall be substituted ; (2)
for the words and figures "at such per
centum not exceeding 25 per cent. of the market value of such land as per the
Annual Statement of Rates, as the Government may notify from time to time, in
the Official Gazette" the words "of five per cent. of the market
value of such land as per the Annual Statement of Rates" shall be substituted. (1)
The Maharashtra Prevention of Fragmentation
and Consolidation of Holdings (Amendment) Ordinance, 2024, is hereby repealed. (2)
Notwithstanding such repeal, anything done or
any action taken (including any notification or order issued) under the
corresponding provisions of the principal Act, as amended by the said
Ordinance, shall be deemed to have been done, taken or issued, as the case may
be, under the corresponding provisions of the principal Act, as amended by this
Act.The Maharashtra Prevention Of Fragmentation And Consolidation Of
Holdings (Amendment) Act, 2024
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