The Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act.

1959 : XXXV]   1 
THE MAHARASHTRA BANDHIJAMA, UDHAD AND UGADIA  
TENURES ABOLITION ACT 
[Text as on 24th April 2025] 
_____________ 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1. Short title, extent and commencement. 
 2. Definitions. 
 3. Abolition of Bandhijama and Ugadia tenures and consequential provisions. 
  SCHEDULE I 
  SCHEDULE II 
  
2  The Maharashtra Bandhijama, Udhad and Ugadia [1959 : XXXV 
Tenures Abolition Act 
 
1959 : XXXV]  The Maharashtra Bandhijama, Udhad and Ugadia 3 
 Tenures Abolition Act 
LIST OF AMENDMENT ACTS 
 1. Amended by Mah.  24 of 2012 (22-8-2012) 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Note.- The date mentioned in the bracket indicates the date of commencement of the Act. 
4  The Maharashtra Bandhijama, Udhad and Ugadia [1959 : XXXV 
Tenures Abolition Act 
 
1959 : XXXV]  The Maharashtra Bandhijama, Udhad and Ugadia 5 
 Tenures Abolition Act 
ACT No. XXXV OF 19591 
[THE MAHARASHTRA BANDHIJAMA, UDHAD AND UGADIA  
TENURES ABOLITION ACT.] 
[This Act received the assent of the President on the 20th May 1959 ; assent was first published in the 
Bombay Government Gazette, Extraordinary No. 38, Part IV, on the 29th May 1959.] 
An Act to abolish certain special land tenures prevailing in the Kaira, Broach, 
Surat and Thana Districts of the State of Bombay. 
WHEREAS certain villages in the Kaira, Surat and Thana districts of the State of Bombay are 
liable to the payment of a fixed and immutable assessment known as Udha d Bandhija ma or 
Bandhijama or Judi and there is a right on the part of the holders of land in the said villages in 
limitation of the right of the State Government to assess the land to land revenue in accordance with 
the provisions of the Bombay Land R evenue Code, 1 879 (Bom. V of 1879) , in consequence of a 
specific limit to assessment having been established and preserved; 
AND WHEREAS certain lands in the Surat District are held on partial exemption from payment 
of land revenue on Udhad tenure; 
AND WHEREAS certain lands in the Broach district known as Ugadia lands are held on payment 
to the State Government of a fixed and immutable assessment and there is a right on the part of the 
holders of such land in limitation of the right of the State Government to assess suc h lands to land 
revenue in accordance with the provi sions of the Bombay Land Revenue Code, 1879  (Bom. V of 
1879), in consequence of a specific limit to assessment having been established and preserved; 
AND WHEREAS it is expedient in the public interest to  abolish the tenure on which the said 
villages and Udhad and Ugadia lands are h eld, to extinguish the aforesaid right of holders thereof and 
to provide for matters consequential thereto;  
It is hereby enacted in the Tenth Year of the Republic of India as follows:— 
1.  Short title, extent and commencement. — (1) This Act may be called 2[the Maharashtra 
Bandhijama, Udhad and Ugadia Tenures Abolition Act]. 
(2) It extends to the Kaira, Broach, Surat and Thana districts of the State of Bombay. 
(3) It shall come into force on such date as the State Government may, by notification in the 
Official Gazette, appoint. 
2.  Definitions.— In this Act, unless the context requires otherwise,—  
(1) “Bandhijama tenure”  means a tenure on  which a Bandhijama village or land therein is 
held; 
(2) “Bandhijama village” means a village specified in Schedule I which is liable to a fixed 
and immutable assessment, known as Udhad Bandhijama, Bandhijama, Udhad Jamabandhi or 
Judi, such assessment bei ng not liable to be enhanced in accordance with the provisions of the 
Code; 
(3) “Code” means the Bombay Land Revenue Code, 1879 (Bom. V of 1879); 
(4) “Udhad land” means a land specified in Schedule II;  
                                                   
1  For Statement of Objects and Reasons  of the L. A. Bill No. XXXVII of 1959 , see Bombay Government Gazette , 1959, 
Extraordinary No. 40, Part V, dated the 23rd April 1959, page 316. 
2  Short title “ the Bombay Bandhijama, Udhad and Ugadia Tenures Abolition Act , 1959” was amended as “ the 
Maharashtra Bandhijama, Udhad and Ugadia Tenures Abolition Act” by Mah.  24 of 2012, s. 2, Sch. entry 76 , w.e.f. 1-5-
1960. 
6  The Maharashtra Bandhijama, Udhad and Ugadia [1959 : XXXV 
Tenures Abolition Act 
(5) “Udhad tenure”  means the tenure on which Udhad  land is held partially exempt from 
payment of land revenue; 
(6) “Ugadia land” means land held on Ugadia tenure; 
(7) “Ugadia tenure” means a tenure prevailing in certain parts of the Broach district on 
which land is held on payment to the State Government of a fixed and immutable assessment, 
such assessment being not liable to be enhanced in accordance with the provisions of the Code, 
except on a breach of the conditions annexed to the tenure. 
3. Abolition of Bandhijama and Ugadia tenures and con sequential provisions. — 
Notwithstanding anything contained in any law, usage, custom, settlement, grant, sanad or order, or 
any decree or order of a Court, with effect on and from the date on which this Act comes into force— 
(1) the Bandhijama tenure, the Udhad tenure and the Ugadia tenure shall be deemed to have 
been abolished; 
(2) the right of any person to hold a Bandhijama village or land therein or to hold Udhad 
land on partial exemption from payment of land revenue or to hold Ugadia land on payment t o 
the State Government of a fixed and immutable assessment shall be deemed to have been 
extinguished; 
(3) the right on the part of any person in respect of Bandhijama village or of any land therein 
or in respect of any Ugadia land in limitation of the rig ht of the State Government to assess such 
village or land or Ugadia land to land revenue in accordance with the provisions of the Code shall 
be deemed to have been extinguished; and 
(4) all land in a Bandhijama village and all Udhad land and all Ugadia land shall be liable to 
the payment of land revenue to the State Government in accordance with the provisions of the 
Code and the rules made thereunder and the provisions of the said Code and the rules relating to 
unalienated land shall apply to such land. 
1959 : XXXV]  The Maharashtra Bandhijama, Udhad and Ugadia 7 
 Tenures Abolition Act 
SCHEDULE I 
[See sub-section (2) of section 2.] 
BANDHIJAMA VILLAGES. 
 Name of the Village.   Taluka.  District. 
1. Dharoda … … Matar … Kaira. 
2. Bharkunda … … Kapadwanj … Kaira. 
3. Kabilpur …   
 
Navsari 
 
 
... 
 
 
Surat. 
4. Vishalpur … 
5. Jamalpur … 
6. Virwadi … 
7. Velegaon … … Palghar … Thana. 
8  The Maharashtra Bandhijama, Udhad and Ugadia [1959 : XXXV 
Tenures Abolition Act 
SCHEDULE II 
[See sub-section (4) of section 2.] 
UDHAD LAND 
District. Taluka. Village. Land. 
   Survey No. Area. 
(1) (2) (3) (4) (5) 
    A. g. 
Surat …  Chikhli …  Ond            … 264 0 5 
               266 0 9 
   274 0 15 
   294 1 29 
   295 1 3 
   296 3 34 
   297 0 18 
   298 0 24 
   299 0 17 
   308 2 2 
   309 1 12 
   310 0 15 
   311 0 23 
   312 0 26 
   313 0 13 
   314 0 5 
   315 1 8 
   316 0 13 
   317 0 39 
   318 0 15 
   319 1 11 
   323 0 1 
   324 0 23 
   325 0 22 
   326 0 4 
   327 0 20 
   328 2 6 
   329 0 5 
   330 2 9 
   331 0 27 
   332 0 17 
   333 0 28 
   334 0 16 
   336 1 15 
   338 0 17 
 

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