Report No. 249

14. Bombay Rent-free Estates Act, Act 11 of 1852

Category: Land Laws

Recommendation: Repeal in consultation with relevant State(s)

The Act was enacted to provide for adjudication of titles to certain estates in the territories of Dekkhan, Khandesh and Southern Maratha Country and certain other districts annexed to the Bombay Presidency. Although enacted by the Governor-General-in-Council pre-independence, it is now administered by the relevant State which also has the power to repeal or amend this law.

Therefore, the Central Government should write to the concerned State Government recommending the review of this law by the State, with a view to repeal. The Central Government should also remove this law from its lists of central Acts in force. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-5).