The Bombay Tenancy and Agricultural Lands (Validation of appointment as Mamlatdar and proceedings) Act, 1967.

1967 : Mah. XLII]  1 
THE BOMBAY TENANCY AND AGRICULTURAL LANDS (VALIDATION OF 
APPOINTMENT AS MAMLATDAR AND PROCEEDINGS) ACT, 1967 
    [Text as on 4th April 2024] 
————— 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1.  Short title. 
 2.  Validation of appointment of certain officer as Mamlatdar and of his proceedings.  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Bombay Tenancy and Agricultural Lands (Validation of [1967 : Mah. XLII 
 appointment as Mamlatdar and proceedings) Act, 1967 
 
1967 : Mah. XLII]  The Bombay Tenancy and Agricultural Lands (Validation of 3 
 appointment as Mamlatdar and proceedings) Act, 1967 
MAHARASHTRA ACT No. XLII of 19671 
[THE BOMBAY TENANCY AND AGRICULTURAL LANDS (VALIDATION OF  
APPOINTMENT AS MAMLATDAR AND PROCEEDINGS) ACT, 1967.] 
               [21st December 1967] 
An Act to establish the validity of the appointment of certain officer as Mamlatdar  
and of his proceedings, certificates and other acts under the Bombay Tenancy 
and Agricultural Lands Act, 1948. 
WHEREAS, doubts have arisen as regards the validity of the appointment of a certain officer to 
perform the duties of a Mamlatdar under section 88C of the Bombay Tenancy and Agricultural Lands 
Act, 1948 (Bom. LXVII of 1948); 
AND WHEREAS, it is necessary to remove those doubts and to establish the validity of the 
appointment and to validate the proceedings taken, certificates issued and other acts done by that 
officer in the ex ercise or purported exercise of powers under the said law; It is hereby enacted in the 
Eighteenth Year of the Republic of India as follows:— 
1.  Short title. — This Act may be called the Bombay Tenancy and Agricultural Lands 
(Validation of appointment as Mamlatdar and proceedings) Act, 1967. 
2.  Validation of appointment of certain officer as Mamlatdar and of his 
proceedings. — (1) Notwithstanding anything contai ned in clause ( 10) of section 2 or in any other 
provision of the Bombay Tenancy and Agricultural Lands Act, 1948  (Bom. LXVII of 1968) , and 
notwithstanding any judgment, decree or order of a court or tribunal, the Deputy Collector and 
Agricultural Lands Tribunal, Hatkanangale, in Kolhapur District, who under the orders of the Collector 
of Kolhapur, performed the duties of the Mamlatdar under section 88C of the said Act, during the 
period from the 24 th January 1959 to the 1 st April 1959 (both inclusive) shall  be deemed to have been 
duly appointed by the State Government to perform the duties of a Mamlatdar during the said period; 
and accordingly, any proceedings conducted, certificates issued or other action taken by the said officer 
during the aforesaid period in exercise of the powers or performance of the duties or purported exercise 
of the powers or performance of the duties conferred or imposed by or under the said Act on the 
Mamlatdar shall be deemed to have been validly and effectively conducted, issued or taken, as if he 
had been duly appointed for that purpose; and shall not be called in question in any proceedings before 
any court or tribunal merely on the ground that he was not duly appointed or that he had no 
jurisdiction. 
(2) Notwithstanding anythin g contained in sub -section (1), wherein any matter decided by such 
officer, fresh proceedings are instituted before other Mamlatdar concerned on the ground that such 
officer had no jurisdiction, and if the fresh proceedings stand concluded before the comme ncement of 
this Act, the orders passed in such fresh proceedings shall be binding on the parties concerned, and if 
the fresh proceedings are pending at such commencement, they shall be continued and disposed of 
according to law by the authority before whom  they may be pending and the orders which may be 
passed therein shall be binding on the parties concerned. 
 
 
 
 
 
                                                   
1  For Statement of Objects and Reasons, See Maharashtra Government Gazette, 1967, Part V, page 305. 

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