Report No. 249

58. Central Provinces Tenancy Act, Act 11 of 1898

Category: Rent and Tenancy

Recommendation: Repeal, in consultation with relevant State(s)

The Act consolidated and amended the law relating to agricultural tenancies in the Central Provinces. It divided tenants into five categories and made provisions relating to rent payable by the tenants. The States which constituted the erstwhile Central Provinces - Madhya Pradesh, Maharashtra and Chhattisgarh - now have their own rent control and tenancy Acts making this Act irrelevant.

It must therefore be repealed. 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.