Section 7(6) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(6)Where under sub-section (5) a holder of a Kamipasa or Varduka sub-inam, a rent butadar or a tenant is deemed to be unauthorisedly occupying the land, the land shall be deemed to be vested in the inamdar as the occupant thereof free from incumbrances, if any, created thereon by the holder of the Kamipasa or Varduka sub-inam, the ret butadar or the tenant and the inamdar shall be primarily liable to the State Government for the payment of the land revenue in respect of such land in accordance with the provisions of the Code and the rules made thereunder.Explanation. - If any land referred to in this section is mortgaged to a person who is also a butadar or ret butadar or tenant of the land, then notwithstanding such mortgage, such person shall without prejudice to his rights as a mortgagee be deemed to be a butadar, ret butadar or as the case may be, a tenant of such land for the purposes of this section.
