The Maharashtra Land Revenue Code (Amalgamation of Bombay and Konkan Divisions) Act, 1983.

1983: Mah. XXXIX]  1 
 
THE MAHARASHTRA LAND REVENUE CODE (AMALGAMATION  
OF BOMBAY AND KONKAN DIVISIONS) ACT, 1983 
[Text as on 23rd April 2024] 
————— 
CONTENTS 
 
PREAMBLE.  
SECTIONS.  
 1. Short title and commencement.  
 2. Amalgamation of Bombay and Konkan Divisions.  
 3. Saving. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Maharashtra Land Revenue Code (Amalgamation 1983: Mah. XXXIX] 
                                                 of Bombay and Konkan Divisions) Act, 1983 
 
 
 
1983: Mah. XXXIX]  The Maharashtra Land Revenue Code (Amalgamation  3  
                                                of Bombay and Konkan Divisions) Act, 1983 
MAHARASHTRA ACT No. XXXIX OF 19831 
[THE MAHARASHTRA LAND REVENUE CODE (AMALGAMATION OF  
BOMBAY AND KONKAN DIVISIONS) ACT, 1983.] 
[This Act received assent of the Governor on the 6th August 1983; assent was first published  
in the Maharashtra Government Gazette, Part IV, on the 9th August 1983.] 
An Act to amalgamate Bombay Division and Konkan Division into a  
single division under the Maharashtra Land Revenue Code, 1966. 
WHEREAS it is expedient to amalgamate Bombay Division and Konkan Division into a single 
Division under the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966); It is hereby enacted in 
the Thirty-fourth Year of the Republic of India as follows:—  
1.  Short title and commencement. — (1) This Act may be called the Maharashtra Land 
Revenue Code (Amalgamation of Bombay and Konkan Divisions) Act, 1983.  
(2) It shall come into force on such date as the State Government may, by notification in the 
Official Gazette, appoint.  
2.  Amalgamation of Bombay and Konkan Divisions. — On the date of commencement of this 
Act, notwithstanding anything contained in th e Mah arashtra Land Revenue Code, 1966  
(Mah. XLI of 1966),  and the Maharashtra Land Rev enue Code (Amendment) Act, 1981   
(Mah. XLVII of 1981),  in order to amalgamate the Bom bay Division and the Konkan Division into a 
single Division, the existing Bombay Division  consisting of the two Districts of the City of Bombay 
and the Bombay Suburban District shall cease to be a separate Division, the areas of the said two 
Districts shall be deemed to be included in the areas of the existing Konkan Division, and the Konkan 
Division shall from the said date for the purposes of the Maha rashtra Land Revenue Code, 1966  
(Mah. XLI of 1966), consist of the six Districts of City of Bombay, Bombay Suburban District, Thane, 
Raigad, Ratnagiri and Sindhudurg.  
3.  Saving.— Any appeals or other proceedings, pertaining to the City of Bombay or the Bombay 
Suburban District, filed and pending before the Commissioner for the Bombay Division, on the date of 
commencement of this Act, shall be continued and disposed of by the Commissioner for th e Konkan 
Division or by any officer authorised by him in this behalf, as the case may be. 
 
 
 
                                                   
1  For Statement of Objects and Reasons of the L.C. Bill No. XII of 1983,  see Maharashtra Government Gazette , 1983, 
Extraordinary No. 42, Part V, dated 7th July 1983, page 366. 

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