LexThe Maharashtra Revenue Patels (Abolition of Office) Act, 1962.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1962 : Mah. XXXV] 1
THE MAHARASHTRA REVENUE PATELS
(ABOLITION OF OFFICE) ACT, 1962
[Text as on 11th February 2026]
________________
CONTENTS
PREAMBLE.
SECTIONS.
PART I
PRELIMINARY
1. Short title and commencement.
PART II
ABOLITION OF OFFICE OF HEREDITARY PATEL AND OF WATANS APPERTAINING THERETO
2. Definitions.
3. Abolition of patel watans together with incidents thereof.
4. Powers of Collector to decide certain questions and appeals.
5. Regrant of watan land to watandar.
6. Regrant of watan land to authorised holder.
7. Special rule of succession to be void.
8. Application of existing tenancy law.
9. Eviction of unauthorised holder and regrant of watan land to him in certain circumstances
and disposal of land not regranted.
10. Regrant of land subject to Maharashtra Act, XXVII of 1961.
11. Compensation to representative watandar.
12. Method of awarding compensation to the representative watandar.
13. Method of awarding compensation for abolition, etc., o f rights of any other person in
property.
14. Provisions of Land Acquisition Act applicable to the form of award and previous approval
required in certain cases.
15. Appeal against award of the Collector.
16. Procedure before Revenue Tribunal.
17. Limitation.
18. Court-fees.
19. Finality of award and decision of Revenue Tribunal.
20. Inquiries and proceedings to be judicial proceedings.
21. Mode of payment of compensation.
2 The Maharashtra Revenue Patels [1962 : Mah. XXXV
(Abolition of Office) Act, 1962
22. Amount of arrears of land revenue, etc., to be deducted from the amount of compensation.
23. Delegation of powers.
24. Rules.
25. Savings.
PART III
ABOLITION OF OFFICE OF STIPENDIARY REVENUE PATEL
26. Abolition of stipendiary revenue patel and construction of references.
PART IV
CONSEQUENTIAL PROVISIONS
27. Amendment of relevant Codes.
THE SCHEDULE
1962 : Mah. XXXV] The Maharashtra Revenue Patels 3
(Abolition of Office) Act, 1962
LIST OF AMENDMENT ACTS
1. Amended by Mah. 21 of 2002
2. Amended by Mah. 19 of 2008 (09-05-2008)
3. Amended by Mah. 10 of 2021 (16-07-2021)
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
4 The Maharashtra Revenue Patels [1962 : Mah. XXXV
(Abolition of Office) Act, 1962
1962 : Mah. XXXV] The Maharashtra Revenue Patels 5
(Abolition of Office) Act, 1962
MAHARASHTRA ACT No. XXXV OF 19621
[THE MAHARASHTRA REVENUE PATELS (ABOLITION OF OFFICE) ACT, 1962.]
[This Act received the assent of the President on the 29th August 1962; assent was first published
in the Maharashtra Government Gazette, Extraordinary No. 40, Part IV, on the 4th September 1962.]
An Act to abolish the office of revenue patels whether hereditary or stipendiary and to
abolish watans appertaining to the office of hereditary patel.
WHEREAS, it is expedient to abolish the offi ce of revenue patels whether hereditary or
stipendiary, and to abolish watans appertaining to the office of hereditary patel; It is hereby enacted in
the Thirteenth Year of the Republic of India as follows :—
PART I
PRELIMINARY
1. Short title and commencement.— (1) This Act may be called the Maharashtra Revenue
Patels (Abolition of Office) Act, 1962.
(2) It shall come into force on such date as the State Governm ent may, by notification in the
Official Gazette, appoint.
PART II
ABOLITION OF OFFICE OF HEREDITARY PATEL AND OF WATANS APPERTAINING THERETO
2. Definitions.— (1) In this Part, unless the context otherwise requires,—
(a) “appointed day” means the date of commencement of this Act;
(b) “authorised holder” means a person in whom the ownership of watan land, which has
been validly alienated permanently by the watandar, whether by sale or gift or otherwise, under
the existing watan law, vests;
(c) “Collector” includes any officer specially appointed by the State Government to exercise
the powers and perform the functions of the Collector under this Part;
(d) “existing watan law”, in relation to any area, includes any enactment, ordinance, rule,
by-law, regu lation, order, notification, Vat-Hukum or any instrument, or any custom or usage,
having the force of law, relating to patel watans, and which is in force in that area immed iately
before the appointed day;
(e) “patel watan” means the office of patel of a village held h ereditarily under the existing
watan law, together with the tenure of watan property, if any, and the rights, privileges and
liabilities attached thereto;
(f) “prescribed” means prescribed by rules made under section 24;
(g) “relevant Code” means—
(i) in relation to the Bombay area of the State, the Bombay Land Revenue Code, 1879
(Bom. V of 1879);
(ii) in relation to the Hyderabad area of the State, the Hyderabad Lan d Revenue Act
(Hyd. VIII of 1317F);
(iii) in relation to the Vidarbha region of the State, the Madhya Pradesh Land Revenue
Code, 1954 (M.P. II of 1955);
1 For Statement of Objects and Reasons of the L. A. Bill No. XXV of 1962, see Maharashtra Government Gazette , 1962,
Extraordinary No. 26, Part V, dated the 9th June 1962, page 181.
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(Abolition of Office) Act, 1962
(h) “relevant tenancy law” means—
(i) in relation to the Bombay area of the State, the Bombay Tenancy and Agricultural
Lands Act, 1948 (Bom. LXVII of 1948);
(ii) in relation to the Hyderabad a rea of the State, the Hyderabad Tenancy and
Agricultural Lands Act, 1950 (Hyd. XXI of 1950);
(iii) in relation to the Vidarbha region of the State, the Bombay Tenancy and
Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 (Bom. XCIX of 1958);
(i) “representative watandar” means a watandar registered or recognised under the existing
watan law, as having a right to perform the duties of the hereditary office of patel of a village;
(j) “unauthorised holder” means a person in possession of a watan land without any right, or
in possession under a lea se, mortgage, sale, gift or any other kind of alienation which is null and
void under the existing watan law;
(k) “watandar” means a person having under the existing watan law a hereditary interest in
patel watan of a village:
Provided that, where any watan has been entered in a register of record under the existing
watan law as held by the whole body of watandars, the whole of such body shall be deemed to be
a watandar;
(l) “watan land” means the land forming part of watan property;
(m) “ watan property” means the moveabl e and immoveable property hold, ac quired or
assigned under the existing watan law for providing remuneration for the performance of the duty
appertaining to the hereditar y office of patel of a village, and includes each payments made
voluntarily by the State Government and subject to periodical modification or withdrawal.
(2) Words or expressions used but not defined in this Part, shall have the meanings
assigned to them in the relevant Code.
(3) References in this Part to the incidents of patel watans shall, notwithstanding the abolition of
those watans, be construed as references to the incidents as they were in force immediately before the
appointed day.
3. Abolition of patel watans together with incidents thereof. — Notwithstanding anything in
any usage, custom, settlement, grant, agreement or sanad, or in any decree or order of a court, or in the
existing watan law, with effect from the appointed day,—
(a) all patel watans shall be and are hereby abolished;
(b) all incidents appertaining to the said watans (including the right to hold office and watan
property and the liability to render service) shall be and are hereby extinguished;
(c) subject to the pr ovisions of sections 5, 6 and 9, all watan lands shall be and are hereby
resumed, and accordingly shall be subject to the payment of land revenue under the provisions of
the relevant Code and the rules made thereunder, as if they were unalienated land:
Provided that, such resumption shall not affect the validity of any alienation of any such watan
land duly made in accordance with the provisions of the existing watan law, nor shall such resumption
affect the rights or interest of the alienee thereof, or of any person claiming under or through him.
4. Powers of Collector to decide certain questions and appeals.— (1) If any question arises—
(a) whether any grant is a patel watan;
(b) whether any land is watan land;
(c) whether any person is a watandar, or representative watandar;
(d) whether any watan land is assigned for the remuneration of the officiator;
(e) whether any person is an authorised holder or unauthorised holder,—
1962 : Mah. XXXV] The Maharashtra Revenue Patels 7
(Abolition of Office) Act, 1962
the Collector shall, after giving the party affected an opportunity of bein g heard and after holding
an inquiry, decide the question.
(2) Any person aggrieved by such decision may, within ninety days of such decision, file an
appeal to the State Government.
(3) The decision of the Collector, subject to an appeal under sub -section (2), and the decision of
the Government in appeal under that sub-section, shall be final.
5. Regrant of watan land to watandar.— (1) Watan land resumed under section 3 shall, on an
application therefor (in cases not falling under sections 6 and 9), be regranted to the watandar of the
watan to which it appertained, on payment by or on behalf of the watandar to the State Government of
the occupancy price equal to twelve times the amount of the full assessment of such land, within the
prescribed period, an d in the prescribed manner; and the watandar shall thereupon be an occupant
within the meaning of the relevant Code in respect of any such land, and shall be primarily liable to
pay land revenue to the State Government in accordance with the provisions of that Code and the rules
thereunder; and all the provisions of that Code and rules relating to unalienated land shall, subject to
the provisions of this Act, apply to such land:
Provided that, in respect of any watan land, which was not assigned under the existing watan law
as remuneration of an officiat or, occupancy price equal to six times the amount of the full assessment
of such land shall be paid by or on behalf of the watandar for the regrant of such land.
(2) If there be failure to pay the occupancy price under sub -section ( 1), within the prescribed
period and in the prescribed manner, the watandar shall be deemed to be unauthorisedly occupying the
land, and shall be liable to be summarily evicted therefrom by the Collector in accordance with the
provisions of the relevant Code.
1[(3) 2[(a)] On or after the commencement of the Bombay Paragana and Kulkarni Watans
(Abolition), the Bombay Service Inams (Useful to Community) Abolition, the Bombay Merged
Territories Miscellaneous Alienations Abolition, the Bombay Inferior Village Watans Abolition and
Maharashtra Revenue Patels (Abolition of Office) (Amendment) Act, 2000 (Mah. XXI of 2002)
(hereinafter, in this section, referred to as “the commencement date”), the occupancy of the land
regranted under sub-section (1) may be transferred by the occupant for agricultural purpose, and no
previous sanction or no objection certificate from the Collector or any other authority shall be
necessary for such transfer. After such transfer, the land shall be continued to be held by such
transferee occupant on new and impartiable tenure (Occupant Class II), in accordance with the
provisions of the Code:
3[(b) Before the commencement date, if any such occupancy has already, without previous
sanction or no objec tion certificate from the Collector or any other authority, been transferred by the
occupant, for agricultural purpose, such transfer may be regularised on the production of registered
instruments such as sale deed, gift deed, etc., as a proof thereof, for such transfer. After such
regularisation, the occupancy of such land shall be held by such transferee occupant on new and
impartiable tenure (Occupant Class II), in accordance with the provisions of the Code:]
Provided that, any such occupancy held on ne w and impartiable tenure (Occupant Class II) may,
after the commencement date, be converted into old tenure (Occupant Class I) by the occupant by
making payment of fifty per cent. of the amount of the current market value of such land to the
Government and after such conversion, such land shall be held by the occupant as Occupant Class I, in
accordance with the provisions of the Code:
Provided further that, if on the commencement date, any such occupancy has already, with the
prior permission of the Collec tor or any other competent authority on payment of the appropriate
amount as Nazarana, been transferred for non -agricultural use, such transfer of occupancy shall be
deemed to have been made under the first proviso and the land shall be deemed to be held b y the
1 Sub-section (3) was substituted by Mah. 21 of 2002, s. 7.
2 Sub-section (3) was re-numbered as clause (a) thereof by Mah. 19 of 2008, s. 7.
3 This Clause was inserted by Mah. 19 of 2008, s. 7.
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(Abolition of Office) Act, 1962
occupant as an Occupant Class I, in accordance with the provisions of the Code with effect from the
date of such transfer:
Provided also that, if on the commencement date, any such occupancy has already, without prior
permission of the Collector or any other competent authority and without payment of the amount equal
to fifty per cent of the current market value of such land as Nazarana, been transferred for
non-agricultural use, such transfer may be regularised on payment of an amount equal to fift y per cent.
of the current market value of such land for non -agricultural use as Nazarana, and an amount equal to
fifty per cent. of such Nazarana as a fine, and on such payment, the occupant shall hold the land as an
Occupant Class I, in accordance with the provisions of the Code:]
1[Provided also that, on or before the commencement of the Maharashtra Paragana and Kulkarni
Watans (Abolition), the Maharashtra Service Inams (Useful to Community) Abolition, the Maharashtra
Merged Territories Miscellaneous Ali enations Abolition, the Maharashtra Inferior Village Watans
Abolition and the Maharashtra Revenue Patels (Abolition of Office) (Amendment) Act, 2021 (Mah. X
of 2021), if any such occupancy has already, without prior permission of the Collector or any other
competent authority and without payment of an amount equal to fifty per cent. of the current market
value of such land, been transferred for non -agricultural use, or utilised for non -agricultural use, and
division of such land or plot has been or is being regularised under the Maharashtra Gunthewari
Developments (Regularisation, Upgradation and Control) Act, 2001 (Mah. XXVII of 2001)
(hereinafter referred to as “the Gunthewari Developments Act”), then such transfer may be regularised
on payment of an amoun t equal to twenty five per cent. of the current market value of such land in
addition to any amount payable under the Gunthewari Development Act for regulariz ation of
gunthewari development; and on such payment, the occupant shall hold the land or plot as an occupant
Class-I in accordance with the provisions of the Code.
Explanation.— For the purposes of this sub -section, the term “market value of such land” means
the value of such land specified in the Annual Statement of Rates published under the provisions of the
Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995 or any other Rules
for the time being in force, in this regard for the relevant year, and where such Annual Statement of
Rates is not prepared or available, it means t he value of such land as determined by the Assistant
Director of the Town Planning Department of the concerned District.]
6. Regrant of watan land to authorised holder.— When any watan land resumed under section
3 is held by an authorised holder, it shall on an application therefor be regranted to the authorised
holder on payment by him to the State Government of the occupancy price mentioned in section 5 and
subject to the like conditions and consequences; and all the provisions of section 5 shall apply mutatis
mutandis in relation to the regrant of the land under this section to the authorised holder, as if he were a
watandar.
7. Special rule of succession to be v oid.— Any provision of law, usage or practice relating to
the succession of any patel watan, whereby contrary to the personal law governing the parties the rule
of primogeniture was followed and the female heirs were postponed in favour of male heirs, shall, on
and from the appointed day, be void and cease to be in force.
8. Application of exist ing tenancy law.— If any watan land has been lawfully leased and such
lease is subsisting on the appointed day, the provisions of the relevant tenancy law shall apply to the
said lease, and the rights and liabilities of the holder of such land and his tenant or tenants shall, subject
to the provisions of this Part, be governed by the provisions of that law:
Provided that, for the purposes of application of the provisions of the relevant tenancy law in
regard to the compulsory purchase of land by a tenant, t he lease shall be deemed to have commenced
from the date of the regrant of the land under section 5 or 6 or 9, as the case may be.
Explanation.— For the purposes of this section , the expression “land” shall have the same
meaning as is assigned to it in the relevant tenancy law.
1 This proviso was added by Mah. 10 of 2021, s. 7.
1962 : Mah. XXXV] The Maharashtra Revenue Patels 9
(Abolition of Office) Act, 1962
9. Eviction of unauthorised holder and regrant of watan land to him in certain
circumstances and disposal of land not regranted. — (1) Where any watan land resumed under
section 3, is in the possession of an unauthorised holder, such holder may be summarily evicted
therefrom by the Collector in accordance with the provisions of the relevant Code:
Provided that, where in the case of any unauthorised holder, the State Government is of op inion
that in view of the investment made by such holder in the development of the land, or in the
non-agricultural use of the land, or otherwise, the eviction of such holde r from the land will work
undue hardship on him, it may direct the Collector to regrant land to such holder on payment of such
amount, and subject to such terms and conditions, as the State Government may determine, and the
Collector shall regrant the land to such holder accordingly.
(2) Watan land which is not regranted under sub -section (1) shall be disposed of in accordance
with the provisions of the relevant Code and the rules made thereunder, applicable to the disposal of
unoccupied unalienated land.
10. Regret of land subject to Maha rashtra Act, XXVII of 1961. — Where resumed land is
regranted under any of the foregoing provisions, it shall be regranted subject to the provisions of t he
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (Mah. XXVII of 1961) so that by
such regrant the land held by the g rantee shall not after regrant exceed the ceiling area permissible for
his holding under that Act; and any land or part thereof which cannot be regranted accordingly, shall be
disposed of in accordance with the provisions of the relevant Code and rules app licable to the disposal
of unoccupied unaliena ted land, and any person in possession shall be liable to be summarily evicted
therefrom by the Collector in accordance with the provisions of that Code.
11. Compensation to representative watandar.— A representation watandar who in
consequence of the provisions of this Part ceases to be entitled to the right to perform the duties of the
hereditary office of patel of a village, shall be entitled to the payment of compensation equal to seven
times the total amount of the annual emoluments, which were paid or were payable to him during the
year immediately preceding the appointed day:
Provided that, where the emoluments consisted in whole or in part of the profits of the watan land
assigned for the remuneration of the officiator, for the purpose of calculating compensation pay able to
the representation watandar, the profits of the assigned watan land shall be taken to be equal to the
amount of full land revenue leviable or levi ed on it in accordance with the provisions of the relevant
Code and the rules thereunder.
12. Method of awarding compensation to the representation watandar.— (1) A representative
watandar entitled to compensation under section 11 shall, within the prescri bed period and in the
prescribed form, apply to the Collector for determining the compensation amount payable to him under
that section.
(2) On receipt of an application under sub-section (1), the Collector shall, after holding an inquiry
in the manner laid down in the relevant Code for the holding of a formal inquiry make an award
determining the amount of compensation payable to the applicant.
13. Method of awarding compensation for abolit ion, etc., of rights of any other person in
property.— (1) If any person is aggrieved by the provisions of this Part, as abolishing, extinguishing
or modifying any of his rights to , or interest in, property, and if compensation for such abo lition,
extinguishment or modification has not been provided for in the forgoing provisions, such person may
apply to the Collector for compensation.
(2) The application under sub -section ( 1) shall be made to the Collector within the prescribed
period and in the prescribed form. The Collector shall, after holding an inquiry in the manner laid down
for the holding of a formal enquiry under the relevant Code, make an award determining the amount of
compensation in the manner and according to the method provided for in sub -section (1) of section 23
and section 24 of the Land Acquisition Act, 1894 (I of 1894).
10 The Maharashtra Revenue Patels [1962 : Mah. XXXV
(Abolition of Office) Act, 1962
(3) Nothing in this section shall entitle any person to compensation on the ground that any watan
land, which was wholly or partially exempt from the payment of land rev enue, has been under the
provisions of this Part made subject to the payment of full assessment in accordance with the
provisions of the relevant Code.
14. Provisions of Land Acquisition Act applicable to the form of award and previous
approval required i n certain cases. — (1) Every award made under section 12 or 13 shall be in the
form prescribed in section 26 of the Land Acquisition Act, 1894 (I of 1894), and the provisions of that
Act shall, so far as may be, apply to the making of such award.
(2) Where the officer making an award under this Part is Collector, but not a Collector appointed
under the relevant Code, and the amount of such award exceeds five thousand rupees, then the award
shall not be made without obtaining the previous approval of the Collector appointed under that Code.
15. Appeal against award of the Collector. — Notwithstanding anything in the Bombay
Revenue Tribunal Act, 1957 (Bom. XXXI of 1958), an appeal against an award made by the Collector
under this Part shall lie to the Maharashtra Revenue Tribunal constituted under that Act.
16. Procedure before Revenue Tribunal.— (1) The Maharashtra Revenue Tribunal shall, after
giving notice to the appellant and the State Government, decide the appeal and record its decision.
(2) In deciding an appeal, the Revenue Tribunal shall exercise all the powers which a court has,
and shall follow the same procedure which a court follows, in deciding an appeal from a decree or
order of an original court under the Code of Civil Procedure, 1908 (V of 1908).
17. Limitation.— Every appeal made under this Part to the Maharashtra Revenue Tribunal shall
be filed within sixty days from the date of 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 filing of such appeal.
18. Court-fees.— Notwithstanding anything in the 1Bombay Court -fees A ct, 1959 (Bom.
XXXVI of 1959), every appeal made under this Part to the Maharashtra Revenue Tribunal shall bear a
court-fee stamp of such value as may be prescribed.
19. Finality of award and decision of Revenue Tribunal. — An award made by the Collector
under this Part subject to an appeal to the Maharashtra Revenue Tribunal, and the decision of the
Maharashtra Revenue Tribunal on an appeal under section 15, shall be final and conclusive and shall
not be questioned in any suit or proceeding in any court.
20. Inquiries and proceedings to be judicial proceedings. — All inquiries and proceedings
before the Collector and the Maharashtra Revenue Tribunal under this Part shall be deemed to be
judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (XLV
of 1860).
21. Mode of payment of compensation.— Subject to provisions of the next succeeding section,
the amount of compensation payable un der this Part shall be payable in cash, if it does not exceed one
thousand rupees. Where such amount exceeds one thousand rupees, the first one thousand rupees shall
be payable in cash, and the remaini ng amount may be payable in tra nsferable bonds, which shall carry
interest at the rate of three per cent . per annum from the date of issue of the bonds repayable by
equated annual instalments of principal and interest within a period of twenty years from that date. The
bonds shall be of such denomination and shall be in such form as may be prescribed.
22. Amount of arrears of land revenue , etc., to be deducted from the amount of
compensation.— Before making payment of any compensation amount under this Par t to any person,
it shall be lawful for the Collector to deduct therefrom—
1 The short ti tle of this Act was amended as “ the Maharashtra Court -fees Act” by Mah. 24 of 2012, s. 2, Sch., Entry 77,
w.e.f. 1-5-1960.
1962 : Mah. XXXV] The Maharashtra Revenue Patels 11
(Abolition of Office) Act, 1962
(a) all amounts of arrears of land revenues, cesses or dues in respect of any watan land,
which are certified by the Collector to have had become due for payment by such person on or
before the appointed day, and
(b) the whole or part of the amount of any loan advanced by the State Government together
with interest thereon, if any, which is certified by the Collector to have had become due for
repayment by such person on or before the appointed day:
Provided that, the total amount so deducted shall not exceed one -third of the amount of
compensation awarded.
23. Delegation of powers. — The State Government may, subject to such restrictions and
conditions as it may impose, by notification in the Official Gazette, delegate to any of its officers not
below the rank of Collector, all or any of its powers conferred on it by or under this Part.
24. Rules.— (1) The State Government may, by notification in the Official Gazette, and subject
to the condition of previous publication, make rules to carry out the purpose of this Part.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may
provide for all or any of the following matters, namely :—
(a) under section 5, the period within which and the manner in which the occupancy price
shall be paid;
(b) under sections 12 and 13, the period and form in which an application for compensation
shall be made;
(c) under section 18, the value of court-fee stamp on an appeal;
(d) under section 21, the denomination and form of bonds;
(e) any other matter which has to be, or may be prescribed.
(3) All rules made under this section shall be laid for not less than thirty days before each House
of the State Legislature as soon as possible after they are made, and shall be subject to such
modifications as the Legislature may make during the session in which they are so laid or the session
immediately following and publish in the Official Gazette.
25. Savings.— Nothing in this Part shall effect—
(1) any obligation or liability already incurred under an incident of any patel watan before
the appointed day, or
(2) any proceeding or remedy in respect of such obligation or liability,
and any such proceeding may be continued or any such remedy may be enforced as if this Act,
had not been passed.
PART III
ABOLITION OF OFFICE OF STIPENDIARY REVENUE PATEL
26. Abolition of office of stipendiary revenue patel and construction of references. — With
effect from the commencement of this Act,—
(a) the office of stipendiary revenue patel (by whatever name called) in the State shall be
and is hereby abolished, and all appointments to such officer s under the 1Bombay Land Revenue
Code, 1879 (Bom. V of 1879), the Hyderabad Land Revenue Act (Hyd. VIII of 1317F) or the
Madhya Pradesh Land Revenue Code, 1954 (M.P. II of 1955) , or under any other law, or order
having the force of a law, are hereby terminated, and
(b) any liability to render such service is extinguished;
1 Now see the Maharashtra Land Revenue Code, 1966. (Mah. XLI of 1966).
12 The Maharashtra Revenue Patels [1962 : Mah. XXXV
(Abolition of Office) Act, 1962
and accordingly, any reference by whatever form of words to a revenue patel (whether hereditary
or stipendiary) in any law for the time being in force, or in any instrument or document, shall ,
after the co mmencement of this Act, be construed as a reference to the village accountant,
patwari or any other agency entrusted with the work of collecting land revenue of the village.
PART IV
CONSEQUENTIAL PROVISIONS
27. Amendment of relevant Codes.— The enactments specified in column 1 of the Schedule
hereto appended as hereby amended in the manner and to the extent shown in column 2 thereof.
1962 : Mah. XXXV] The Maharashtra Revenue Patels 13
(Abolition of Office) Act, 1962
THE SCHEDULE
(See section 27.)
Act.
1
Amendments.
2
1. 1The Bombay Land Revenue Code, 1879
(Bom. V of 1879).
1. In section 16,—
(a) in sub-section (1),—
(i) for the po rtion beginning with the words
“It shall be lawful for the State” and
ending with the words “subordinate
revenue officers”, the following shall be
substituted, namely :—
“It shall be lawful for the State
Government to appoint a village
accountant for a village or a group of
villages. The village accountant shall
perform all the duties of village
accountant as hereinafter prescribed by
this Act or an y other law for the time
being in force and shall hold his
situation under the rules in force with
regard to a subordinate revenue officer.”;
(ii) the word “patels and” shall be deleted;
(b) i n the marginal note, the words “ and
stipendiary patel” shall be deleted.
2. In section 17, the words “by the Patel of his
village or” shall be deleted.
3. In section 58,—
(a) in sub -section ( 1), the words “and every
hereditary patel” shall be deleted;
(b) in sub-section (3), the words “hereditary patel
and” and “patel or” shall be deleted.
4. In section 85,—
(a) in sub-section (1),—
(i) for the words “ in which there are a hereditary
patel and a village accountant” the words
“in which there is a village accountant”
shall be substituted;
(ii) the words “patel and” shall be deleted;
(b) in sub -section ( 2), for the words “ patel and
accountant fail ” the words “accountant fails”
shall be substituted;
(c) in sub -section ( 3), the words “patel or” , at
both places where they occur, shall be deleted;
(d) in sub -section (4), the words “patel or” shall
be deleted.
1 Now see the Maharashtra Land Revenue Code, 1966. (Mah. XLI of 1966).
14 The Maharashtra Revenue Patels [1962 : Mah. XXXV
(Abolition of Office) Act, 1962
Act.
1
Amendments.
2
5. In section 94A, in sub -section ( 1), for the
words “ there are a hereditary patel and a
village accountant” the words “ there is a
village accountant” shall be substituted.
6. In section 118, the words “patels and other”, at
both places where they occur, shall be deleted.
2. The Hyderabad Land Revenue Act (Hyd.
Act VIII of 1317F.)
1. In section 2, in clause ( 15), the words “ Patel
and” shall be deleted.
2. In section 37 -A, in sub -section (1), the words
“Patel or” , at both places where they occur,
and the words “as the case may be,” shall be
deleted.
3. In section 90, the words “Patels and” shall be
deleted.
4. In section 92, the words “Patel and” shall be
deleted.
3. The Madhya Pradesh Land Revenue Code,
1954 (M.P. Act II of 1955).
1. In section 120, in sub -section ( 1), for the
words “patel of the village” the words
“patwari” shall be substituted.
2. In section 130, the words “patel or” , at both
places where they occur, and the words “ Patel
or” in the marginal note shall be deleted.
3. Sections 205 to 210 (both inclusive) and the
heading “A-Patels” above them shall be
deleted.
4. In section 211, the words “ or the performance
of the duties entrusted to a p atel,” shall be
deleted.
5. In section 218, in sub -section ( 8), for the
words “such of the duties of the patel or any
other” the word “any” shall be substituted.
6. Section 234 shall be deleted.
7. In section 237, in sub-section (2)—
(a) in clause (xxxi), the words “patel or” shall be
deleted.
(b) clause (xlix) shall be deleted.