Report No. 249

39. Central Provinces Land Revenue Act, Act 18 of 1881

Category: Land Revenue

Recommendation: Repeal in consultation with relevant State(s)

The Act was enacted to consolidate and amend the law relating to land revenue and the power of revenue officers in the Central Provinces, which now fall in the States of Madhya Pradesh, Maharashtra and Chhattisgarh. All these States have their own revenue codes and hence this law is now redundant. The Central Government should write to the relevant State Governments 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.