The West Khandesh Mehwassi Estates (Proprietary Rights Abolition, etc.) Regulation, 1961.

1962 : Mah. Reg. I]  1 
THE WEST KHANDESH MEHWASSI ESTATES (PROPRIETARY  
RIGHTS ABOLITION, ETC.) REGULATION, 1961 
[Text as on 15th May 2024] 
————— 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1. Short title and commencement. 
 2. Definitions. 
 3. Preparation of list of permanent tenants of Mehwassi lands. 
 4. Dispute as to inferior holder. 
 5. Inferior holders of Mehwassi lands to be occupants. 
 6. Permanent tenants and tenants of Mehwassi lands to be occupants and conditions therefor. 
 7. Disposal of balance of lands after purchase by permanent tenant or tenant or sub-tenant. 
 8. Tenanoies created after the notified day. 
 9. All public roads, etc., situate in Mehwassi Estate to vest in Government. 
 10. Compensation to Mehwassi in respect of property vesting in Government under section 9. 
 11. Method of awarding compensation. 
 12. Method of awarding compensation to persons other than Mehwassi. 
 13. Form of award and previous approval in certain cases. 
 14. Appeal against award. 
 15. Limitation for appeals. 
 16. Court-fees. 
 17. Finality of award and decision of Maharashtra Revenue Tribunal. 
 18. Inquiries and proceedings to be judicial proceedings. 
 19. Amount of Compensation to be payable in transferable bonds. 
 20. Mehwassi to deliver records to authorised officers. 
 21. Rules. 
 22. Provisions of Bom. LXVII of 1948 to govern relations of landlord and tenants. 
 
 
2 The West Khandeshi Mehwassi Estates (Proprietary [1962 : Mah. Reg. I 
                                                   Rights Abolition,Etc.)Regulation, 1961 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1962 : Mah. Reg. I] The West Khandeshi Mehwassi Estates (Proprietary 3 
                      Rights Abolition,Etc.)Regulation, 1961                               
MAHARASHTRA REGULATION No. I OF 1962 
[THE WEST KHANDESH MEHWASSI ESTATES (PROPRIETARY RIGHTS  
ABOLITION, ETC.) REGULATION, 1961.] 
                                                                                 [24th February 1962.] 
A regulation to provide for the conferment of occupancy rights on inferior holders and  
tenants of holders of Mehwassi estates in the Dhulia District for the abolition of certain 
proprietary rights of such holders in those estates; and for purposes connected  
with the matters aforesaid. 
WHEREAS it necessary for the peace and good Government of the Mehwassi estates which are 
Scheduled areas in the Dhulia District in the State of Maharashtra to provide for the conferment of 
occupancy rights on inferior holders and tenants of the holders of those estates, for the  abolition of 
certain proprietary rights of such holders in those Estates; and for purpose s connected with the matters 
aforesaid ; 
Now, therefore, in exercise of the powers conferred by sub -paragraph (2) of paragraph 5 of the 
Fifth Schedule to the Constitution of India the Governor of Maharashtra, with the assent of the 
President, is hereby pleased to make the following Regulation namely:— 
1.  Short title, extent and commencement. — (1) This Regulation may be called the West 
Khandesh Mehwassi Estates (Proprietary Rights Abolition, etc.) Regulation, 1961. 
(2) It extent to the territory of the Mehawassi Estate in the Dhulia District of the State of 
Maharashtra. 
(3) It shall come into force on such date as the State Government may, by not ification in the 
Official Gazette, appoint. 
2.  Definitions.— In this Regulation, unless the context otherwise requires— 
(1) “appointed day” means the date on which this Regulation comes into force ; 
(2) “Code” means the Bombay Land Revenue Code, 1879 (Bom. V of 1879) ; 
(3) “Collector” includes an Assistant or Deputy Collector performing the duties and 
exercising the powers of the Collector under the Code, or any other officer appointed by the State 
Government to perform the function s and exercise the power s of the Collector under this 
Regulation ; 
(4) “forest land” means unassessed waste land having tree growth, which is situate within 
the limits of a Mehwassi estate, and which the Collector with the previous sanction of the State 
Government may classify as forest land ; 
(5) “inferior holder” means a person who is not a permanent tenant, but who is— 
(a) a person other than a Mehwassi, who has a heritable and transferab le right in the 
Mehwassi land he ld by him, whether such right has been acquired by himself (or his 
predecessor-in-title) by purchase or otherwise, or 
(b) a person who holds any Mehwassi land from a Mehwassi and who (or whose 
predecessor-in-title) has acquired a heritable right in that land on payment o f Nazarana to 
the Mehwassi ; 
(6) “Mamlatdar” includes a Maha lkari, and any other officer whom the State Government 
may appoint to perform the duties of a Mamlatdar under this Regulation ; 
(7) “Mehwassi estates” means the vi llages referred to in Schedule I  to the West Khandesh 
Mehwassi Estate Regulation, 1949 (Bombay Reg. I of 1949) but excluding those villages, which 
by virtue of section 3 of the Bombay Reorganisation Act, 1960 (XI of 1960) now form part of the 
State of Gujarat; and a “Mehawassi” means a holder of any such estate and “ Mehwassi land” 
means land comprised in the territory of any such estate ; 
4 The West Khandeshi Mehwassi Estates (Proprietary [1962 : Mah. Reg. I 
                                                   Rights Abolition,Etc.)Regulation, 1961 
 
 
(8) “nazarana” means a sum of money , or other consideration charged and received by a 
Mehwassi from any person for conferring on such person a permanent and heritable right in 
Mehwassi land ; 
(9) “notified day” means a day which the State Government may, for purposes of section 6 
notify in the Official Gazette ; 
(10) “permanent tenant” means a person who, not being an inferior holder, holds any 
Mehwassi land from a Mehwassi  as a permanent tenant, within the meaning of that term as 
defined by clause (10) of section 2 of the Bombay Tenancy and Agricultural Lands Act, 1948 
(Bom. LXVII of 1948), and includes a person— 
(i) who on the appointed day holds as tenant any Mehwassi land from a Mehwassi, and 
(ii) who immediately befor e the appointed day, was holding (or who and whose 
predecessors-in-title were holding) for a continuous period of twelve years or more (or for 
such periods as aggregate to a total continuous period of twelve  years or more), the same 
Mehwassi land or any other Mehwassi land as tenant, from the same Mehwassi ; 
(11) “prescribed” means prescribed by rules made under this Regulation; 
(12) “tenant” means a person who holds any Mehwassi land from a Mehwassi or an in ferior 
holder as t enant, within the meaning of th at term as defined in the Bombay Tenancy and 
Agriculture Lands Act, 1948 (Bom. LXVII of 1948), but does not including a permanent tenant ; 
(13) words and ex pressions used but not defined in this Regulation, shall have the meaning 
assigned to them in the Bombay Land Revenue Code, 1879 (Bom. V of 1879), and the Bombay 
Tenancy and Agricultural Lands Act, 1948 (LXVII of 1948). 
3.  Preparation of list of permanent tenants of Mehwassi lands.— (1) As soon as may be after 
the appointed day, the Mamlatdar shall cause a list of permanent tenants to be prepared for entry in the 
Record of Rights in accordance with Chapter XA of the Code. 
(2) The list so prepared shall be published in the prescribed manner, and if within a  period of 
three months from the date of such publication no application is made to the Mamlatdar by the 
Mehwassi or any other person interested in disputing the correctness or omission of any entry, such list 
shall be final. 
(3) If an application is made to the Mamlatdar under sub -section (2) disputing the correctness or 
the omission of any entry, the Mamlatdar shall decide the dispute under section 70 of the Bombay 
Tenancy and Agricultural Lands Act, 1948 (Bom.  LXVII of 1948) a nd such decision shall, subject to 
appeal or revision under that Act, be final. 
4.  Dispute as to inferior holder. — If any question arises, whether a person is or is not an 
inferior holder, the Collector shall after holding a formal inquiry decide such question. 
5.  Inferior holders of Mehwassi lands to be occupants.— Notwithstanding anything contained 
in any agreement, custom, usage, decree or order of a court, or in any law for the time being in force, in 
the case of Mehwassi land which is in the possessi on of an inferior holder and is being cultivated 
personally by such inferior holder, on and after the appointed day,— 
(a) any right or interest of the Mehwassi in tha t land as superior holder there of, shall be 
deemed to be extinguished; and 
(b) the inferior holder shall be primarily liable to the State Government for the payment of 
land revenue in respect of such land, and shall also be entitled to all the rights and be liable for all 
the obligations as an occupant thereof under the Code and the  rules made thereunder, as if the 
land were unalienated land. 
6.  Permanent tenants and tenants of Mehwassi lands to be occupants and condition s  
therefor.— (1) Notwithstanding anything contained in any agreement, custom, usage decree or order 
1962 : Mah. Reg. I] The West Khandeshi Mehwassi Estates (Proprietary 5 
                      Rights Abolition,Etc.)Regulation, 1961                               
of a court, or i n any law for the time being in force, in the case of any Mehwassi and which is in the 
possession of a permanent tenant or a tenant or a sub -tenant of a permanent tenant and is being 
cultivated personally by such permanent tenant or as the case may be, tenant or sub-tenant, on and after 
the notified day— 
(a) any right or interest of the Mehwassi in tha t land as superior holder there of, shall be 
deemed to be extinguished; and 
(b) the permanent tenant or, as the case may be, tenant or such sub-tenant. 
(i) shall be deemed to have purchased so much of the land as he is entitled to retain in 
his possession under sub-section (2), and 
(ii) shall be primarily liable to the State Government for the payment of land revenue 
in respect of the land so retained, and 
(iii) shall subject to the provisions of sub -sections ( 3) to ( 10) (both inclusive), be 
entitled to all the rights and be liable for all the obligations of an occupant in respect of the 
land so retained, under the Code and the rules made there under, as if the  land were 
unalienated land. 
(2) The permanent tenant or tenant or sub -tenant of a permanent tenant in possession of any 
Mehwassi land cultivating such land personally— 
(a) who does not hold any other land, shall be entitled to retain possession of the land to the 
extent of the ceiling area; 
(b) who holds any other land less than the ceiling area shall be entit led to retain possession 
of so much of the land as would bring his total holding to the extent of the ceiling area; and 
(c) who holds any other land equal to or more than the c eiling area, shall not be entit led to 
retain possession of any of the land. 
(3)(a) The permanent tenant shall be liable to pay to the Mehwassi  as purchase price a sum equal 
to three times the amount of the full assessment of the land so retained; and 
(b) the tenant shall be liable to pay as purchase price a sum equal to six times the amount of the 
full assessment of the land so retained to the Mehwassi, or the inferior holder, from whom such land is 
held; 
(c) the sub -tenant of a permanent tenant shall be liable to pay as purchase price a sum equal to 
three time as the amount of such assessment of the land so retained to the permanent tenant and three 
times such assessment to the Mehwassi, within the period, and the manner specified in sub-section (4). 
(4) (a) A permanent tenant shall deposit with the Mamlatdar within one year f rom the notified 
day in a lump sum the amount of the purchase price payable under sub-section (3): 
Provided that, if the Mamlatdar is satisfied that the permanent tenant has for any reason beyond 
his control failed to make such payment within the period aforesaid the Mamlatdar may extend the 
period by a further period not exceeding one year. 
(b) A  Tenant or such sub -tenant of a permanent tenant shall deposit with the Mamlatdar, the 
purchase price payable under sub-section (3)— 
(i) either in lump sum, within one year from the notified day, or  
(ii) in three equal annual insta lments with simple interest at 4 1/2 per cent. per annum, on or 
before such dates as the Mamlatdar may fix. 
(c) If a tenant or such sub -tenant is unable to deposit the purchase price in lump sum within one 
year, he may deposit with the Mamlatdar  within that period an amount equal to one -third of the 
purchase price and apply for facility to a pay the purchase price in instalments under  
sub-clause (ii) of clause (b) and the Mamlatdar shall give him such facility. 
(d) Where a tenant or such sub-tenant is in arrears of one instalment, he may within three months 
from the date of the default apply to the Mamlatdar to condone the default. If the Mamlatdar is satisfied 
6 The West Khandeshi Mehwassi Estates (Proprietary [1962 : Mah. Reg. I 
                                                   Rights Abolition,Etc.)Regulation, 1961 
 
 
that the tenant or as the case  may be, the sub -tenant was unab le to pay the instalment  for sufficient 
reason, he may allow further time for the payment of the amount in arrears, and may for that purpose 
increase the number of instalments to four. 
(5) During any period for which payment of rent is suspended or remitted under section 13 of the 
Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948), the permanent tenant or as 
the case may be, the tenant or sub -tenant of a permanent tenant shall not be bound to pay the purchase 
price in lump sum or the amount of any instalment or interest thereon (if any). 
(6) Until the deposit of the entire amount of the purchase price if paid in lump sum, or until the 
year in which the first instalment thereof becomes payable the permanent tenant, or, as the case may 
be, the tenant or sub-tenant shall be liable to pay rent of the said land to the Mehwassi or the permanent 
tenant, as the case may be. 
(7) (a) If the permanent tenant or, as the case may be, the tenant or sub -tenant fails to deposit the 
amount of the purchase price within the period specified in sub -section ( 4) or commits default in 
depositing any instalment the amount of the purchase price remaining unpaid and any interest 
outstanding shall be recovered as an arrear of land revenue. 
(b) The amount recovered under clause (a) shall be deposited with the Mamlatdar. 
(8) Any amount deposited under sub -section (4) or ( 7) shall be paid to the Mehwassi or, as the 
case may be, the inferior holder or permanent tenant. 
(9) On the deposit of the entire amount of the purchase price in accordance with sub-section (1) 
or ( 7), the Mamlatdar shall issue a certificate of purchase in the prescribed form to the permanent 
tenant or as the case may be, the tenant or sub -tenant in respect of the land. Such certificate shall be 
conclusive evidence of purchase. 
(10) If the purchase price is not paid in accordance with sub -section ( 4), or is not recovered 
within a period of one year from the date on which it became recoverable as an arrear of land  
revenue then,— 
(a) the purchase shall be ineffective, 
(b) the land shall be at the disposal of the Collector under section 32 P of th e Bombay 
Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948). 
(c) any amount deposited by the permanent tenant or tenant towards the purchase  price of 
the said land shall be refunded to him, and 
(d) the Mehwassi shall be entitled to recover from the permanent tenant or, as the case may 
be, the tenant holding land from him, and the inferior holder shall be entitled to recover from the 
tenant holding land from him and th e permanent tenant from his sub -tenant the rent of the said 
land, and the rent so recoverable shall be deducted from the amount, if any to be refunded to the 
tenant or sub-tenant. 
Explanation.— For the purpose of this section, “land” means land which is used for 
agricultural purposes, or which is so used but is left fallow and includes the sites of farm 
buildings and buildings, appurtenant to such land. 
7.  Disposal of balance of lands after pur chase by permanent  tenant or tenant or  
sub-tenant.— Out of the Mehwassi land in possession of a permanent tenant or tenant or sub -tenant, 
land which such permanent  tenant or tenant or sub -tenant is not deemed to have purchased under 
clause (a) of sub-section (1) of section 6 shall stand surrendered to the Mehwassi under section 15 of 
the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXXII of 1948). As if it were land 
surrendered to him by the permanent tenant or, as the case may be, tenant or sub -tenant and shall be 
liable to be disposed of in manner laid down in the said section 15. 
1962 : Mah. Reg. I] The West Khandeshi Mehwassi Estates (Proprietary 7 
                      Rights Abolition,Etc.)Regulation, 1961                               
8.  Tenancies created after the notified day.—  (1) In respect of any tenancy of any land (other 
than Mehwassi land deemed  to have been purchased under section ( 6), created, after the notified day, 
notwithstanding any agreement or usage to the contrary, a tenant cultivating personally shall be entitled 
within one year from the commencement of such tenancy to purchase rent the landlord the land held by 
him or such part thereof as would raise the holding of the tenant to the ceiling area.) 
(2) A tenant desirous of exercising the right conferred on him under sub -section (1) shall give 
intimation thereof to the landlord and the Mamlatdar in the prescribed manner within the  period 
specified in that sub-section. 
(3) The provisions of sections 6 and 7 in so far as they may be applicable shall apply to the 
purchase of the land by a tenant under sub-section (1). 
9.  All public roads, etc., situate in Mehwassi  Estate to vest in Governme nt.— All public 
roads, lanes and paths, the bridges, ditches, dikes and fences, on or beside, t he same the beds of rivers, 
streams, nallas, lakes, wells and tanks , and all canals, and water courses, and all standing and flowing 
water, and all unbuilt vill age site lands, all waste lands  and all uncultivated lands (excluding forest 
lands and lands used for building or other non-agricultural purposes) which are situate within the limits 
of any Mehwassi estate shall, except in so far as any rights of any person other than the Mehwassi may 
be established in or over the same, and except  as may otherwise be provided by any law for the time 
being in force, vest in, and shall be deemed to be , with all rights in or over the same or appertai ning 
thereto the property of the State Government and al l rights held by a Mehwassi in such property shall 
be deemed to have been extinguished, and it shall be lawful for the Collector, subject to the ge neral or 
special orders of the State Government, to dispose of them as he deems fit, subject always to the rights 
of way and other rights of the public or of individuals legally subsisting. 
Explanation.— For the purposes of this section, land shall be deemed to be uncultivated if it has 
not been cultivated for a continuous period of three years immediately before the appointed day. 
10.  Compensation to Me hwassi in respect of property ves ting in Government under  
section 9. —  If any Mehwassi proves to the satisfaction of the Collector that he had immediately 
before the appointed day any right or interest in any property referred to in section 9, he shall be 
entitled to compensation as follows:— 
(a) If the property in question is waste land, or uncultivated but cultivable land, the amount of 
compensation shall not exceed three times the assessment of the land: 
Provided that, if the land has not been assessed the amount of compensation shall not exceed such 
amount of assessment as would be leviable in the same village on the same extent, of similar  land used 
for the same purpose ; 
(b) if the property in question is land over which the public has been enjo ying or has acquired a 
right of way or any individual has  an e asement, and such right of way or assessment subsists 
immediately before the appointed day the  amount of compensation shall not exceed the annual 
assessment leviable in the village for uncultivated land in accordance with the rules made under the 
Code, or if such rules do not provide for the levy of such assessment the compensation shall be the 
market value of the right or interest held by the claimant; 
(c) If there be  any trees or structures on the land, the compensation shall be the market value of 
such trees or structures, as the case may be. 
Explanation.— For the purpose of this section “market  value” shall mean the value as  estimated 
in accordance with the provisions of section 23 and section 24 of the Land Acquisition  
Act, 1894 (I of 1894) in so far as the said provisions may be applicable. 
11.  Method of awarding compensation. — (1) Any Mehwassi  entitled to compensation under 
section 10 may make an application therefor to the Collector in the prescribed form, within prescribed 
period. 
8 The West Khandeshi Mehwassi Estates (Proprietary [1962 : Mah. Reg. I 
                                                   Rights Abolition,Etc.)Regulation, 1961 
 
 
(2) The Collector shall, after holding a formal inquiry, determine the amount of such 
compensation and the apport ionment, if necessary, among the co-sharers entitled to it, and shall make 
an award accordingly. 
12.  Method of awarding compensation to persons other than Mehwassi. — (1) If any person, 
other than a Mehwassi is aggrieved by any of the provisions of this Regulation as abolishing, 
extinguishing or modifying any of his rights to, or interest in any property, and if compensation of such 
abolition, extinguishment or modification has not been provided for in the other provisions of this 
Regulation such person may  make an application for compen sation to the Collector in the p rescribed 
form, within the prescribed period. 
(2) The Collector shall, after holding a formal inquiry, make an award determining the amount of 
compensation in the manner, and according to the method, provided in sections 23 and 24 of the Land 
Acquisition Act, 1894 ( I of 1894). 
13.  Form of award and previous approval in certain cases. — (1) Every award made under 
section 11 or 12 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894 (I of 
1894). 
(2) Where the officer making an award under section 11 or 12 is a Collector under this Regulation 
but not a Collector appointed under section 8 of the Code, and the amount of the award exceeds five 
thousand rupees, the award shall not be make without previous approval of— 
(a) The Collector appointed under section 8 of the Code, if the award does not exceed 
twenty-five thousand rupees, or 
(b) the commissions, if the award exceeds twenty-five thousand rupees. 
(3) Where the  officer making such award is a Collector appointed under section 8 of the Code, 
and the amount of such award exceeds twenty-five thousand rupees, then such award shall not be made 
without the previous approval of the Commissioner. 
14.  Appeal against awar d.— (1) Any person aggrieved by a decision of the Collector under 
section 4 or by the award of Collector made under section 10 or 11, may appeal to the Maharashtra 
Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bom. XXXI of 1958). 
(2) The Maharashtra Revenue Tribunal shall after giving notice to the appellant and the State 
Government, decide the appeal and record its decision. 
(3) In deciding an appeal under sub -section (1), the Maharashtra Revenue Tribunal shall exercise 
all the powers which a Court has, and follow the same procedure which a Court follows, in deciding 
appeals from a decree or order of an original Court under the Code of Civil Procedure,  
1908 (V of 1908). 
15.  Limitation for appeals. — Every appeal made under this Regulation to the Maharashtra 
Revenue Tribunal shall be filed within a period of sixty days from the date of the decision or as the 
case may be, the award of the Collector. The provisions of sections 4, 5, 12 and 14 of the Indian 
Limitation Act, 1908 (IX of 1908), shall apply to the filling of such appeal. 
16.  Court -fees.— Notwithstanding anything contained in the Bombay  Court-fees Act, 1959 
(Bom. XXXVI of 1959) every appeal made under this Regulation to the Maharashtra Revenue Tribunal 
shall bear a court-fees stamp of such value as may be prescribed. 
17.  Finality of award and decision of Maharashtra Revenue Tribunal. — The decision of the 
Collector  under section 4, and an award made by Collector under section 11 of 12, subject to an appeal 
to the Mah arashtra Revenue Tribunal, and the decision of the Maharashtra Revenue Tribunal on the 
appeal, shall be final and conclusive, and shall not be questioned in any suit or proceeding in any 
Court. 
1962 : Mah. Reg. I] The West Khandeshi Mehwassi Estates (Proprietary 9 
                      Rights Abolition,Etc.)Regulation, 1961                               
18.  Inquiries and proceedings to be judicial proceedings. — All inquiries and proceedings 
before the Collector and the Maharashtra Revenue Tribunal under this Regulation, shall be deemed to 
be judicial proceedings within the meaning of sections 193,  219 and 228 of the Indian Penal Code  
(XLV of 1860). 
19.  Amount of compensation to be payable in transferable bonds. — The amount of 
compensation payable under the provisions of this Regulation shall be payable in transferable bonds 
which shall carry interest at the rate of three per cent. Per annum from the date of the issue of such 
bonds, and which shall be repayable during a period of twenty years from the date of the issue of such 
bonds by equated annual instalments of principal and interest. The bonds shall be of such 
denominations, and shall be in such forms, as may be prescribed. 
20.  Mehwassi to deliver records to authorised officers. — (1) Whenever an officer authorised 
by the State Government in this behalf so directs, a Mehwassi shall deliver to him or such other officer 
as may be specified in the direction, the records relating to the Mehwassi Estate, maintained by him. 
(2) If the Mehwassi fails without reasonable cause to deliver any such records, he shall, on 
conviction, be punished with fine which may extend to two hundred rupees. In the case of continuing 
failure to deliver any such records, he shall be punished with an additional fine which may extend to 
twenty-five rupees for every day during which such failure continues after conviction for the first such 
failure. 
21.  Rules. —The State Government may make r ules for the purpose of carrying out the 
provisions of this Regulation. Such rules shall be subject to the condition of  previous publication and 
shall, when finally made, be published in the official Gazette. 
22.  Provisions of Bom. LXVII of 1948  to gove rn relations of landlord and tenants. — 
Nothing in this Regulation shall in any way be deemed to affect the application of any of the provisions 
of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1948) to any Mehwassi 
land or the mutual rights and obligations of a landlord of such land and his tenants, save in so far as the 
said provisions are in any way in consistent with the express provisions of this Regulations. 
 
 
 
 
 
 
 
 
 
 
 

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