LexThe Maharashtra Land Revenue Code, 1966
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1966 : Mah. XLI] 1
THE MAHARASHTRA LAND REVENUE CODE, 1966
[Text as on 2nd April 2025]
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CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
Revenue Areas
3. Division of State into revenue areas.
4. Constitution of revenue areas.
CHAPTER II
REVENUE OFFICERS : THEIR POWERS AND DUTIES
5. Chief controlling authority in revenue matters.
6. Revenue officers in division.
7. Revenue officers in district.
8. Survey Officers.
9. Combination of officers.
9A. Delegation of powers.
10. Temporary vacancies.
11. Subordination of officers.
12. Appointments to be notified.
13. Powers and duties of revenue officers.
14. Powers and duties of survey officers, circle officers, etc.
15. Conferral by State Government of powers of revenue officers on other persons.
16. Seals.
Provisions for recovery of money, papers or other Government Property
17. Demands for money, papers, etc., to be made known in writing to person concerned, etc.
18. Public moneys may also be recovered as arrears of revenue ; and s earch warrant may be
issued for recovery of papers or property.
19. Officer or person in jail may secure his release by furnishing security.
CHAPTER III
OF LANDS
20. Title of State in all lands, public roads, etc., which are not property of others.
21. Extinction of rights of public in or over any public road, lane or path not required for use of
public.
2 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
22. Lands may be assigned for special purposes, and when assigned, shall not be otherwise used
without sanction of Collector.
22A. Prohibition on diversion of use of Gairan land.
23. Regulation of use of pasturage.
24. Recovering value of natural products unauthorizedly removed from certain lands.
25. Right to trees in holdings.
26. Trees and forests vesting in Government.
27. Recovery of value of trees, etc., unauthorizedly appropriated.
28. Regulation of cutting and supply of wood, etc.
Of the Grant of Land
29. Classes of persons holding land.
29A. Conversion of occupancy of certain Government lands.
30. Occupation of unalienated land granted under provisions of the Code.
31. Unoccupied land may be granted on conditions.
32. Grant of alluvial land vesting in Government.
33. Temporary right to alluvial lands of small extent.
34. Disposal of intestate occupancies.
35. Disposal of relinquished or forfeited sub-division.
36. Occupancy to be transferable and heritable subject to certain restrictions.
36A. Restrictions on transfers of occupancies by Tribals.
36B. Damages for use and occupation of occupancies in certain cases.
36BB. Pleaders, etc., excluded from appearance.
36C. Bar of Jurisdiction of Civil Court or authority.
37. Occupants’ rights are conditional.
37A. Restrictions on sale, transfer, redevelopment, chang e of use, etc., in relation to Government
land and nazul land.
38. Power to grant leases.
39. Occupant to pay land revenue and Government lessee to pay rent fixed.
40. Saving of powers of Government.
Of Use of Land
41. Uses to which holder of land for purposes of agriculture may put his land.
42. Permission for non-agricultural use.
42A. No permission required for change of use of land situated in area covered by Development
Plan.
42B. Provision for conversion of land use for lands included in final Development Plan area.
42C. Provision for conversion of land use for lands included in the Draft Regional Plan.
42D. Provision for conversion of land use for the residential purpose.
43. Restriction on use.
44. Procedure for conversion of use of land from one purpose to another.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 3
44A. No permission required for bona fide industrial use of land.
45. Penalty for so using land without permission.
46. Responsibility of tenant or other person for wrongful use.
47. Power of State Government to exempt lands from provisions of section 41, 42, 44, 45 or 46.
47A. Liability for payment of conversion tax by holder for change of user of land.
48. Government title to mines and minerals.
49. Construction of water course through land belonging to other person.
Of Encroachment on Land
50. Removal of encroachment on land vesting in Government; provisions for penalty and other
incidental matters.
51. Regularisation of encroachments.
52. Value and land revenue how calculated.
53. Summary eviction of person unauthorisedly occupying land vesting in Government.
54. Forfeiture and removal of property left over after summary eviction.
54A. Additional temporary powers for termination of licences, and removal of any building or
other structure on any land or foreshore which is forfeited and of persons re -entering or
remaining on the land or foreshore after eviction.
(This section has been ceased to be in force with effect from 1st December 1978.)
Of Relinquishment of Land
55. Relinquishment.
56. Relinquishment of alienated land.
57. Right of way to relinquished land.
58. Saving of operation of section 55 in certain cases.
59. Summary eviction of person unauthorisedly occupying land.
60. Power of State Government to suspend operation of section 55.
Protection of certain occupancies from process of courts
61. Occupancy when not l iable to process of civil court; court to give effect to Collector’s
certificate.
62. Bar of attachment or sale.
63. Bar of foreclosure or attachment or sale of Bhumidhari’s right.
CHAPTER IV
OF LAND REVENUE
64. All land liable to pay revenue unless specially exempted.
65. Liability of alluvial lands to land revenue.
66. Assessment of land revenue in cases of diluvion.
67. Manner of assessment and alteration of assessment.
68. Assessment by whom to be fixed.
69. Settlement of assessment to be made with holder directly from State Government.
70. Rates for use of water.
4 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
71. The fixing of assessment under this Code limited to ordinary land revenue.
72. Land revenue to be paramount charge on land.
73. Forfeited holdings may be taken possession of and otherwise disposed.
74. To prevent forfeiture of occupancy of certain persons other than occupant may pay land
revenue.
75. Register of alienated lands.
76. Receipts.
77. Penalty for failure to grant receipts.
78. Reduction, suspension or remission of land revenue.
CHAPTER V
REVENUE SURVEYS
79. Revenue survey may be introduced by State Government into any part of State.
80. Survey officer may requ ire by general notice or by summons, suitable service from holders
of land, etc.
81. Assistance to be given by holders and others in measurement or classification of land.
82. Survey numbers not to be of less than certain extent.
83. Power of State Government to direct fresh survey and revision of assessment.
84. Entry of survey numbers and sub-divisions in records.
85. Partition.
86. Division of survey numbers into new survey numbers.
87. Division of survey numbers into sub-divisions.
88. Privilege of title-deeds.
89. Survey made before commencement of this Code to be deemed to be made under this
Chapter.
CHAPTER VI
ASSESSMENT AND SETTLEMENT OF LAND REVENUE OF AGRICULTURAL LANDS
90. Interpretation.
91. Forecast as to settlement.
92. Power of State Government to direct original or revision se ttlement of land revenue of any
lands.
93. Term of settlement.
94. Assessment how determined.
95. Increase in average yield due to improvements at the expense of holders not to be taken into
account.
96. Settlement Officer how to proceed for making settlement.
97. Settlement report to be printed and published.
98. Submission to Government of settlement report with statement of objections, etc., and
Collector’s opinion thereon.
99. Reference to Revenue Tribunal.
100. Orders on Settlement Report.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 5
101. Power of State Government to exempt from assessment for water advantages.
102. Introduction of settlement.
103. Claims to hold land free of land revenue.
104. Assessment of lands wholly exempt from payment of land revenue.
105. Power to State Government to direct assessment for water advantages.
106. Power of Collector to correct errors.
107. Settlement made before this Code to be deemed to be made under this Chapter.
CHAPTER VII
ASSESSMENT AND SETTLEMENT OF LAND REVENUE OF LANDS USED FOR NON-AGRICULTURAL
PURPOSES
108. Interpretation.
109. Non-agricultural assessment of lands to be determined on basis of their Non-agricultural use
and having regard to urban and non-urban areas.
110. Procedure for determining non-agricultural assessment of lands in non-urban areas.
111. Procedure for determining non-agricultural assessment in urban areas.
112. Non-agricultural assessment not to exceed three per cent. of full market value.
113. Power of collector to fix standard rate of non-agricultural assessment.
114. Rate of assessment of lands used for non-agricultural purposes.
115. Date of commencement of non-agricultural assessment.
116. [Deleted].
117. Lands exempt from payment of non-agricultural assessment.
118. Revocation of exemption.
119. Non-agricultural assessment of lands wholly exempt from payment of land revenue.
120. Non-agricultural assessment fixed before commencement of Code to continue in force until
altered.
CHAPTER VIII
OF LANDS WITHIN THE SITES OF VILLAGES, TOWNS AND CITIES
121. Application of Chapter.
122. Limits of sites of villages, towns and cities how to be fixed.
123. No land revenue to be levied in certain cases on lands within sites of village, town or city.
124. Right to exemption to be determined by Collector.
125. Pardi and wada lands exempted from payment of land revenue.
126. Survey of lands in village sites how to be conducted.
127. In certain cases survey fees to be charged.
128. Maps of village sites.
129. Sanad to be granted without extra charge.
130. Grant of sadan on alteration of holding.
131. Duplicate sanads may be granted.
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CHAPTER IX
BOUNDARY AND BOUNDARY MARKS
132. Fixation and demarcation of boundaries.
133. Determination of village boundaries.
134. Determination of field boundaries.
135. Disputes regarding boundaries between villages, survey numbers and sub -divisions or area
of any survey number or sub-division.
136. Demarcation of boundaries of survey number or sub-division.
137. Straightening out crooked boundaries.
138. Effect of settlement of boundary.
139. Construction and repairs of boundary marks of survey numbers and villages, etc.
140. Responsibility for maintenance of boundary marks and survey marks.
141. Collector to have charge of boundary marks and survey marks after introduction of survey.
142. Demarcation and maintenance of boundary marks between holding and village road.
143. Right of way over boundaries.
144. Demarcation of boundaries in areas under town -planning scheme or improvement scheme,
or consolidation scheme.
145. Penalty for injuring boundary marks.
146. Power to exempt from operation of this Chapter.
CHAPTER X
LAND RECORDS
A-Record of Rights
147. Exemption from provisions of this Chapter.
148. Record of rights.
148A. Maintenance of record of rights etc., by using suitable storage device.
149. Acquisition of rights to be reported.
150. Register of mutations and register of disputed cases.
151. Obligation to furnish information; obligation to furnish entries from record of rights, etc., to
holder or tenant in booklet form and to maintain booklet, etc.
152. Fine for neglect to afford information.
153. Requisition of assistance in preparation of maps.
154. Intimation of transfers by registering officers.
155. Correction of clerical errors.
156. Land records.
157. Presumption of correctness of entries in record of rights and register of mutations.
158. Bar of suits.
159. Records of rights at commencement of Code.
B-Rights in unoccupied land
160. Application of provisions of sections 161 to 167.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 7
161. Nistar Patrak.
162. Matters to be provided for in NistarPatrak.
163. Provisions in Nistar Patrak for certain matters.
164. Right in waste land of another village.
165. Wajib-ul-arz.
166. Regulation of fishing, etc.
167. Punishment for contravention of provisions.
CHAPTER XI
REALISATION OF LAND REVENUE AND OTHER REVENUE DEMANDS
168. Liability for land revenue.
169. Claims of State Government to have precedence over all others.
170. Dates on which land revenue falls due and is payable.
171. Temporary attachment and management of village or share of village.
172. Temporary attachment and management of village or share of village to be vacated
(withdrawn) on security being furnished.
173. ‘Arrear’, ‘defaulter’.
174. Penalty for default of payment of land revenue.
175. Certified accounts to be evidence as to arrears.
176. Process of recovery of arrears.
177. Revenue demands of former years how recoverable.
178. When notice of demand may issue.
179. Occupancy or alienated holding for which arrears is due may be forfeited.
180. Distraint and sale of defaulter’s movable property.
181. Sale of defaulter’s immovable property.
182. Power to attach defaulter’s immovable property and take it under management.
183. Arrest and detention of defaulter.
184. Power to arrest by whom to be exercised.
185. Power to attach defaulter’s village and take it under management.
186. Lands of such village to revert free of encumbrances.
187. Revenue management of villages or estates not belonging to Government that may be
temporarily under management of State Government.
188. Application of surplus profits.
189. Restoration of village so attached.
190. Village, etc., to vest in State Government if not redeemed within twelve years.
191. But all processes to be stayed on security being given.
192. Procedure in effecting sales.
193. Notification of sales.
194. Sale by whom to be made; time of sale, etc.
195. Postponement of sale.
8 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
196. Sale of perishable articles.
197. When sale may be stayed.
198. Sales of movable property when liable to confirmation.
199. Mode of payment for movable property when sale is concluded at once.
200. Mode of payment when sale is subject to confirmation.
201. Deposit by purchaser in case of sale of immovable property.
202. Purchase money when to be paid.
203. Effect of default.
204. Liability of purchaser for loss by re-sale.
205. Notification before re-sale.
206. Setting aside sales of movables.
207. Application to set aside sale of immovables.
208. Order confirming or setting aside sale.
209. Purchaser may apply to set aside sale under certain circumstances.
210. Application to set aside sale by person owing or holding interest in property.
211. Refund of deposit or purchase money when sale set aside.
212. On confirmation of sale, purchaser to be put in possession. Certificate of purchase.
213. Bar of suit against certified purchaser.
214. Application of proceeds of sale.
215. Surplus not to be paid to creditors except under order of court.
216. Certified purchaser liable only for land revenue subsequently due.
217. Purchaser’s title.
218. Claims to attached property how to be disposed of.
219. Bar of revenue officer to bid etc. at sale.
220. Purchase on nominal bid.
221. Sum recoverable under provisions of this Chapter.
222. Recovery of free grants as arrear of revenue in case of misuse.
223. Recovery of monies from survey.
CHAPTER XII
PROCEDURE OF REVENUE OFFICERS
224. Subordination of revenue officers.
225. Power to transfer cases.
226. Power to transfer cases to and from subordinates.
227. Power to summon persons to give evidence and produce documents.
228. Summons to be in writing, signed and sealed; service of summons.
229. Compelling attendance of witness.
230. Mode of serving notice.
231. Procedure for producing attendance of witnesses.
232. Hearing in absence of party.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 9
233. Adjournment of hearing.
234. Mode of taking evidence in formal enquiries.
235. Writing and explanation of decisions.
236. Summary and inquiries how to be conducted.
237. Formal and summary inquiries to be deemed judicial proceedings.
238. Ordinary inquiries how to be conducted.
239. Copies and translations, etc., how to be obtained.
240. Arrest of defaulter to be made upon warrant.
241. Power to enter upon and survey land.
242. Collector how to proceed in order to evict any person wrongfully in possession of land.
243. Power to give and apportion costs.
244. Persons by whom appearances and applications may be ma de before and to revenue or
survey officer.
245. Saving.
CHAPTER XIII
APPEALS, REVISION AND REVIEW
246. Application of this Chapter.
246A. Pending applications for conferral of Occupants-Class I Rights.
247. Appeal and appellate authorities.
248. Appeal when to lie to State Government.
249. Appeal against review or revision.
250. Periods within which appeals must be brought.
251. Admission of appeal after period of limitation.
252. Appeal shall not be against certain orders.
253. Provision where last day for appeal falls on Sunday or holiday.
254. Copy of order to accompany petition of appeal.
255. Power of appellate authority.
256. Stay of execution of orders.
257. Power of State Government and of certain revenue and survey officers to call for and
examine records and proceedings of subordinate officers.
258. Review of orders.
259. Rules as to decisions or orders expressly made final.
CHAPTER XIV
SPECIAL PROVISIONS FOR LAND REVENUE IN THE CITY OF BOMBAY
260. Extent of this Chapter.
261. Interpretation.
Assessment and Collection of Land Revenue
262. Power of Collector to fix and to levy assessment for land revenue.
262A. Rate of assessment not to exceed percentage of market value.
10 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
262B. Standard rate of assessment.
262C. Publication of standard rate of assessment.
262D. Standard rate of assessment to be in force for ten years until revised.
262E. Period of guarantee.
263. Settlement of assessment with whom to be made.
264. Liability of land revenue.
265. Claims of State Government to have precedence.
266. Power of Collector to give directions regarding payment of revenue.
267. Notice of demand may be served after arrears due.
268. Sales how to be conducted.
269. Defaulters may be arrested and confined.
270. Exemption from attachment and sale.
271. Collector’s decision to be acted in the first instance but may be stayed on security being
furnished.
272. Compulsory process to cease on payment under protest and on filing appeal and furnishing
security.
273. Fees in respect of warrant for attachment and sale of defaulter’s property. Additional fee.
274. Appeals before Maharashtra Revenue Tribunal.
275. Court-fees.
276. Power of State Government to make grants of lands free of revenue.
The Bombay City Survey and Boundary Marks
277. Bombay City Survey recognised.
278. State Government may order survey and appoint Superintendent.
279. Collector or subordinates may enter upon lands.
280. Notice to be served on holder to attend.
281. After service of notices, Superintendent may proceed with survey.
282. Survey map and register.
283. Superintendent may erect boundary marks.
284. Maintenance of temporary boundary marks.
285. Survey fee may be charged.
286. All documents connected with survey to be sent to Collector.
287. Maintenance of survey map and register.
288. Revision of maps.
289. Responsibility for maintenance and repair of boundary marks.
290. Collector may require superior holders to renew or repai r survey marks. Requisition how
made.
291. On default, Collec tor or assistants may enter and renew o r repair. Charge for renewal or
repair.
292. Privilege of title-deeds.
293. Proceedings not to be affected by informality.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 11
Government Lands and Foreshore
294. Right of Government to lands and foreshore.
295. Such lands and foreshore how disposed of.
Transfer of Lands, etc.
296. Notice of transfer of title to lands etc. to be given to Collector.
297. Form of notice.
298. Penalty for neglect to give notice.
299. Person transferring title and omitting to give notice to continue liable for revenue.
300. Proceeding in case of disputes as to entry or transfer.
301. Registration or transfer not to affect right of Government.
Procedure
302. Law applied to summons, etc.
Levy house-rent, fees, penalties, etc.
303. Dues leviable as revenue demands.
304. Power to Collector of Bombay to assist other Collectors in realization of dues.
305. Collector to keep registers and rent rolls.
306. Rules.
307. Saving.
CHAPTER XV
MAHARASHTRA REVENUE TRIBUNAL
308. Definitions.
309. Maharashtra Revenue Tribunal.
310. President and Members.
311. Vacancy and temporary absence.
312. Registrar and Deputy Registrars.
313. Headquarters.
314. Place of sitting.
315. Jurisdiction of Tribunal.
316. Jurisdiction barred in certain cases.
317. Powers of Tribunal under other laws not affected.
318. Tribunal to have power of civil court.
319. Practice and procedure.
320. State Government to be heard in certain cases.
321. No appeal to State Government and jurisdiction of court barred.
322. Review of orders of Tribunal.
323. Manner of executing orders passed by Tribunal.
324. Provision for court-fees.
325. Rules.
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326. *Saving-(Deleted by Mah. 25 of 2002, s. 10.)
CHAPTER XVI
MISCELLANEOUS
327. Maps and land records open to inspection, etc.
328. Rules.
329. Provision for previous publication of, and penalty for breach of rules.
330. Laying of rules before Legislature.
330A. Delegation of powers and duties.
331. Certain provisions to apply to alienated villages.
332. Holders of land in alienated villages.
333. Construction of this Code.
334. Amendment of enactments.
335. Power to remove difficulty.
336. Repeal and savings.
337. Construction of reference.
SCHEDULE A
SCHEDULE B
SCHEDULE C
SCHEDULE D
SCHEDULE E
SCHEDULE F
SCHEDULE G
SCHEDULE H
SCHEDULE I
SCHEDULE J
SCHEDULE K
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 13
LIST OF AMENDMENT ACTS
1. Amended by Mah. 30 of 1968
2. Amended by Mah. 8 of 1969
3. Amended by Mah. 44 of 1969
4. Amended by Mah. 4 of 1970
5. Amended by Mah. 20 of 19701
6. Amended by Mah. 36 of 1971
7. Amended by Mah. 41 of 1973 (1-12-1973)2
8. Amended by Mah. 35 of 19743 (6-7-1974)4
9. Amended by Mah. 11 of 1976 (14-4-1976)5
10. Amended by Mah. 18 of 1976 (26-4-1976)6
11. Amended by Mah. 35 of 1976 (30-7-1976)7
12. Amended by Mah. 12 of 1977 (19-3-1977)8
13. Amended by Mah. 30 of 1977 (16-8-1977)9
14. Amended by Mah. 8 of 1979
15. Amended by Mah. 47 of 198110 (29-7-1981)11
16. Amended by Mah. 5 of 198212 (5-2-1982)13
1 Maharashtra Ordinance No. III of 1970 was repealed by Mah. 20 of 1970, s. 3.
2 This indicates the date of commencement of Act.
3 Maharashtra Ordinance No. XIII of 1974 was repealed by Mah. 35 of 1974, s. 10.
4 This indicates the date of commencement of Act.
5 This indicates the date of commencement of Act.
6 This indicates the date of commencement of Act.
7 This indicates the date of commencement of Act.
8 This indicates the date of commencement of Act.
9 This indicates the date of commencement of Act.
10 Maharashtra Ordinance No. VIII of 1981 was repealed by Mah. 47 of 1981, s. 14.
Section 2 of Mah. 47 of 1981 reads as under:—
“2. Constitutions of the Bombay Division under Mah. XLI of 1966.— On the date of commencement of this Act,
notwithstanding anything contained in the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), or in any
notification or order issued thereunder, the City of Bombay shall be deemed to be constituted a district, the Bombay
Suburban District shall be deemed to be excluded from the Konkan Division, and a new Division to be called the
Bombay Division shall be deemed to be duly constituted under the said Code consisting of the district o f the City of
Bombay and the Bombay Suburban District, which areas may subsequently be alerted and divided into two or more
districts, with such names, as may be specified by the State Government by notification in the official Gazette.”.
11 This indicates the date of commencement of Act.
12 Section 10 of Mah. 5 of 1982 reads as under:—
“10. Validation of delegation of powers of Collector to Additional Tahsildars under section 3 of Mah. XLI of
1966 and of their proceedings.— Notwithstanding anything contained in section 13 or any other provisions of the Land
Revenue Code and notwithstanding any judgement, decree or order of any Court of Tribunal, the Additional Tahsildars,
who, during any period or periods before the commencement of this Act, exercised any powers of the Collector under
sub-section (3) of section 36 or any other provisions of the said Code, delegated to them by the Collector under the
proviso to sub-section (1) of the said section 13, shall be deemed to have been validly delegat ed to them by the Collector
during the said periods ; and, accordingly, any proceedings conducted, order passed, sanctions given, certificates issued,
declarations made or other action taken by any of the said Additional Tahsildars during the said periods, in the exercise
of the powers of the Collector or in the purported exercise of the powers of the Collector, shall be deemed to have been
validly and effectively conducted, passed, given, issued, made or taken, as the case may be, as if the powers had been
duly delegated to them for such purposes, and shall not be called in question in any proceedings before any Court or
Tribunal merely on ground that the powers were not duly delegated to them or that they had no jurisdiction.”.
13 This indicates the date of commencement of Act.
14 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
17. Amended by Mah. 16 of 1985
18. Amended by Mah. 32 of 1986 (1-12-1986)1
19. Amended by Mah. 1 of 19912 (1-1-1991)3
20. Amended by Mah. 17 of 19934 (1-5-1993)5
21. Amended by Mah. 26 of 19946 (2-2-1994)7
22. Amended by Mah. 6 of 1998 (9-2-1998)8
23. Amended by Mah. 23 of 1999 (21-4-1999)9
24. Amended by Mah. 9 of 200210 (1-8-2001)11
25. Amended by Mah. 25 of 2002 (1-5-2002)12
26. Amended by Mah. 21 of 2003 (1-8-2003)13
27. Amended by Mah. 26 of 200514 (6-3-2004)15
28. Amended by Mah. 43 of 2005 (25-3-2005)16
29. Amended by Mah. 17 of 2007 (1-8-2007)17
1 This indicates the date of commencement of Act.
2 Section 7 of Mah. 1 of 1991 reads as under:-
“7. Initiation of proceedings for restoration of lands to tribal transferor.— For the removal of doubt it is hereby
declared that, notwithstanding anything contained in any law for the time being in force or any judgement or decree or
order of any Court, Tribunal or authority, where the Collector had not initiated suo motu proceedings or a tribal
transferor had not made any application during the period specified in section 36 or 36A of the said Code, or section 3 or
4 of the principal Act, as they stood prior to amendments made by this Act, for restoration of land under the provisions
aforesaid, it shall be competent for the Colle ctor to suo motu initiated any proceedings, or for the tribal transferor to
make an application, under the provisions of the said Code or the principal Act, as amended by this Act, for restoration of
land to the tribal transferors.”.
3 This indicates the date of commencement of Act.
4 Section 26 of Mah. 17 of 1993 reads as under:—
“26. Validation. —Notwithstanding anything contained in any judgement, decree or order of any Court, any
determination and levy of non-agricultural assessment at the standard rate of non-agricultural assessment fixed or revised
during the first guaranteed period commencing on the first day of August 1979 and ending on the 31 st July 1991 under
sub-section (2A) of section 113 of the Ma harashtra Land Revenue Code, 1966 (Mah. XLI of 1966), as amended by the
Maharashtra Tax Laws (Levy and Amendment) Act, 1993 (Mah. XVII of 1993), shall be deemed to have been validly
determined and levied in accordance with the law, as if sub -section (2A) of the said section 113, as amended by the said
Amendment Act, had been continuously in force at all material times ; and such determination and levy shall not be
questioned in any Court or before any authority merely on the ground that the said sub -section (2A) as amended was not
in existence, and accordingly no suit, appeal, application or other proceedings shall be maintained or continued in any
Court or before any Court or any authority in respect thereof.”.
5 This indicates the date of commencement of Act.
6 Maharashtra Ordinance No. II of 1994 was repealed by Mah. 26 of 1994, s. 5.
7 This indicates the date of commencement of Act.
8 This indicates the date of commencement of Act.
9 This indicates the date of commencement of Act.
10 Maharashtra Ordinance No. XXIX of 2001 was repealed by Mah. 9 of 2002, s. 4.
11 This indicates the date of commencement of Act.
12 This indicates the date of commencement of Act.
13 This indicates the date of commencement of Act.
14 Maharashtra Ordinance No. XVII of 2004 was repealed by Mah. 26 of 2005, s. 4.
15 This indicates the date of commencement of Act.
16 This indicates the date of commencement of Act.
17 This indicates the date of commencement of Act.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 15
30. Amended by Mah. 23 of 20071, 2 (13-12-2017)3
31. Amended by Mah. 24 of 20074 (8-1-2008)5
32. Amended by Mah. 10 of 2009 (24-2-2009)6
33. Amended by Mah. 43 of 2011 (6-7-2004)7
34. Amended by Mah. 19 of 2012 (8-8-2012)8
1 Vide G.N., R & F.D., No. MRT. 1007/C.R. 21/T-1, dated the 13th December 2007.
2 Sections 12 and 14 of Mah. 23 of 2007 and Schedule appended thereto reads as under:—
“12. Transfer pending cases and proceedings. — On the coming into force of the Maharashtra Land Revenue
Code (Second Amendment) Act, 2007 (Mah. XXIII of 2007), all cases and proceedings p ending before the Divisional
Commissioner, on the day immediately preceding the coming into force of the said Act, shall be transferred to the
Maharashtra Revenue Tribunal and shall be disposed of by the Tribunal under the provisions of the said Code or, a s the
case may be, the relevant Act.
14. Construction of refere nce to Divisional Commissioner. — On revival of the Maharashtra Revenue Tribunal
by the Maharashtra Land Revenue Code (Second Amendment) Act, 2007 (Mah. XXIII of 2007), the reference to the
Maharashtra Revenue Tribunal in any of the enactments specified in the Schedule appended to this Act as also any such
reference in any rules, regulations, bye-laws, notifications, orders issued under any of these or other enactments or in any
instrument which was to be construed as the Divisional Commissioner by virtue of the provisions of section 14 of the
Maharashtra Land Revenue Code (Amendment) Act, 200 2 (Mah. XXV of 2002), shall be now referred to as the
Maharashtra Revenue Tribunal.
SCHEDULE
(See section 14)
Revenue Acts
1. The Hyderabad Court of Wards Act.
2. The Hyderabad Stamp Act.
Tenancy Acts
3. The Bombay Tenancy and Agricultural Lands Act, 1948.
4. The Hyderabad Tenancy and Agricultural Lands Act, 1950.
5. The Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958.
Ceiling on Holdings Act
6. The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961.
Tenure Abolition Acts
7. The Bombay Khoti Abolition Act, 1949.
8. The Bombay Pargana and Kulkarni Watans (Abolition) Act, 1950.
9. The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951.
10. The Bombay Personal Inams Abolition Act, 1952.
11. The Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953.
12. The Bombay Kauli and Katuban Tenures Abolition Act, 1953.
13. The Bombay Merged Territories and Area (Jagirs Abolition) Act, 1953.
14. The Bombay Service Inams Useful to Community Abolition Act, 1953.
15. The Bombay Land Tenure Abolition (Amendment) Act, 1953.
16. The Bombay Bhil Naik Inams Abolition Act, 1955.
17. The Bombay Merged Territories Miscellaneous Alienations Act, 1955.
18. The Bombay Shetgi Watan Rights (Ratnagiri) Abolition Act, 1956.
19. The Bombay Inferior Village Watans Abolition Act, 1958.
20. The Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950.
21. The Maharashtra Revenue Patels (Abolition of Office) Act, 1962.
22. The West Khandesh, Mehwassi Estates (Proprietary Rights Abolition, etc.) Regulation, 1961.
Other Acts
23. The Bombay Public Trusts Act, 1950.
24. The Bombay Hereditary Offices Act, 1874.
25. The Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974.
26. The Maharashtra Private Forest (Acquisition) Act, 1975.”.
3 This indicates the date of commencement of Act.
4 Vide G.N., R & F.D., No. NAA. 1005/C.R. 7/L-5, dated 8th October 2007.
5 This indicates the date of commencement of Act.
6 This indicates the date of commencement of Act.
7 This indicates the date of commencement of Act.
8 This indicates the date of commencement of Act.
16 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
35. Amended by Mah. 30 of 2014 (30-6-2014)1
36. Amended by Mah. 37 of 20142 (22-8-2014)3
37. Amended by Notification4 (30-10-2014)5
38. Amended by Mah. 4 of 2015 (3-3-2015)6
39. Amended by Mah. 19 of 2015 (24-4-2015)7
40. Amended by Mah. 27 of 20158 (12-6-20159
41. Amended by Mah. 11 of 201610 (5-2-2016)11
42. Amended by Mah. 17 of 2016 (29-4-2016)12
43. Amended by Notification13 (14-6-2016)
44. Amended by Mah. 27 of 2016 (22-8-2016)14
45. Amended by Mah. 29 of 201615(22-8-2016)16
46. Amended by Mah. 21 of 2017 (18-1-2017)17
47. Amended by Mah. 30 of 201718 (5-1-2017)19
1 This indicates the date of commencement of Act.
2 Maharashtra Ordinance No. XVII of 2014 was repealed by Mah. 37 of 2014, s. 5.
3 This indicates the date of commencement of Act.
4 Notification No. RB/TC/e-11019(89)(2013)/Notification 4/2014, dated the 30 th October 2014 issued by the Office of the
Governor of Maharashtra, See Maharashtra Government Gazette, Part VIII Extraordinary No. 98, dated 30 th October
2014, pages 1-5.
5 This indicates the date of commencement of Act.
6 This indicates the date of commencement of Act.
7 This indicates the date of commencement of Act.
8 Maharashtra Ordinance No. XII of 2015 was repealed by Mah. 27 of 2015, s. 4.
9 This indicates the date of commencement of Act.
10 Maharashtra Ordinance No. III of 2016 was repealed by Mah. 11 of 2016, s. 4.
11 This indicates the date of commencement of Act.
12 This indicates the date of commencement of Act.
13 Notification No. RB/DB/E -11019(89) (2013)/850/2016, dated 14 th June 2016 issued by the Office of the Governor of
Maharashtra, See Maharashtra Government Gazette, Part VIII, Extraordinary No. 60, dated 14th June 2016, pages 1-2.
14 This indicates the date of commencement of Act.
15 Section 3 of Mah. 29 of 2016 reads as under:—
“3. Validation.—Notwithstanding anything contained in the said Code or in any rules made thereunder or in any
judgement, decree or order of any Court, tribunal or any other authority, any levy, demand and collection of premium on
account of unearned inco me and transfer fees or charges or penalty by the Government during the period commencing
from the date of coming into force of the said Code and ending on the date of commencement of the Maharashtra Land
Revenue Code (Fourth Amendment) Act, 2016 (Mah. XXI X of 2016) (hereinafter referred to as “the date of
commencement of the Amendment Act of 2016”), on further assignment or transfer of leasehold rights by the lessee or
transferor of such leasehold rights in respect of the lands or foreshore vesting in the Government given on lease, with or
without prior permission of the Collector and any action taken by the Government therefor, shall be deemed to have been
validly levied, demanded, collected or taken and shall be deemed always to have been validly levied, demanded,
collected or taken under the said Code, as amended by the Maharashtra Land Revenue Code (Fourth Amendment) Act,
2016 (Mah. XXIX of 2016) and, accordingly, no suit, prosecution or other legal proceedings shall lie in any Court or
before any tribun al or other authority on the ground that, the provisions of the said Code, prior to the date of
commencement of the Amendment Act of 2016, did not provide for levy, demand and collection of such premium and
transfer fees or charges or penalty or action by the Collector. No suit, prosecution or other legal proceedings shall lie or
be maintained or continued in any Court or before any tribunal or other authority, for the refund of any such premium
and transfer fees or charges or penalty so levied, demanded, c ollected or for any action taken with effect from the date of
coming into force of the said Code.”.
16 This indicates the date of commencement of Act.
17 This indicates the date of commencement of Act.
18 Maharashtra Ordinance No. II of 2017 was repealed by Mah. 30 of 2017, s. 5.
19 This indicates the date of commencement of Act.
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 17
48. Amended by Mah. 34 of 2017 (26-4-2017)1
49. Amended by Mah. 54 of 2017 (1-9-2017)2
50. Amended by Mah. 60 of 2017 (7-9-2017)3
51. Amended by Notification4 (9-5-2017)5
52. Amended by Notification6 (14-11-2017)7
53. Amended by Mah. 6 of 20188 (21-11-2017)9
54. Amended by Mah. 12 of 2018 (17-1-2018)10
55. Amended by Mah. 44 of 201811 (21-4-2018)12
56. Amended by Mah. 34 of 201913 (16-9-2019)14
57. Amended by Mah. 18 of 2025 (27-03-2025)15
1 This indicates the date of commencement of Act.
2 This indicates the date of commencement of Act.
3 This indicates the date of commencement of Act.
4 Notification No. RB/TC/e-13015(3)(2015)/MLRC-22A/532, dated 9th May 2017, issued by the Office of the Governor of
Maharashtra, See Maharashtra Government Gazette, Part VIII, Extraordinary No. 85, dated 9th May 2017.
5 This indicates the date of commencement of Act.
6 Notification No. RB/DB/e -13016(1)(2017)/890/2017, dated the 14 th November 2017, issued by the Office of the
Governor of Maharashtra, See Maharashtra Government Gazette , Part VIII, Extraordinary No. 155, dated the 15 th
November 2017, pages 1-3.
7 This indicates the date of commencement of Act.
8 Maharashtra Ordinance No. XVII of 2017 was repealed by Mah. 6 of 2018, s. 4.
9 This indicates the date of commencement of Act.
10 This indicates the date of commencement of Act.
11 Maharashtra Ordinance No. IX of 2018 was repealed by Mah. 44 of 2018, s. 7.
12 This indicates the date of commencement of Act.
13 Maharashtra Ordinance No. XXIV of 2019 was repealed by Mah. 34 of 2019, s. 3.
14 This indicates the date of commencement of Act.
15 This indicates the date of commencement of Act.
18 The Maharashtra Land Revenue Code, 1966 [1966 : Mah. XLI
1966 : Mah. XLI] The Maharashtra Land Revenue Code, 1966 19
MAHARASHTRA ACT No. XLI OF 19661
[THE MAHARASHTRA LAND REVENUE CODE, 1966.]
[This Act received the assent of the President on the 22nd day of December 1966 ; assent was first
published in the Maharashtra Government Gazette, Part IV, on the 30th Day of December 1966.]
An Act to unify and amend the law relating to land and land revenue in the state of
Maharashtra.
WHEREAS it is expedient to unify and amend the law relating to land and land revenue in the
State of Mah arashtra and to provide for matters connected therewith ; It is hereby enacted in the
Sixteenth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. — (1) This Act may be called the Maharashtra Land
Revenue Code, 1966.
(2) This Code extends to the whole of the State of Maharashtra; but the provisions of Chapters III
(expect the provisions relating to encroachment on land), IV, V, VI, VII, VIII, IX, X, XI, XII (except
section 242) and XVI (except sections 327, 329, 330, 2[330A], 335, 336, and 337) shall not apply to the
City of Bombay.
(3) It shall come into force in the whole of the St ate of Maharashtra on such date 3 as the State
Government may, by notification in the Official Gazette, appoint and different dates may be appointed
for different provisions.
2. Definitions.— In this code, unless the context otherwise requires,—
(1) “agricultural year” means the year commencing on such date as the State Government
may, by notification in the Official Gazette, appoint ;
(2) “alienated” means transferred in so far as tExcerpt shown. Open the full act in Lexace.