Section 7(1) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(1)Subject to the provisions of section 10, land held on a community service inam or under a watan resumed under section 5 shall, on application therefor be regranted -(a)where such land is in the possession of any alienee or in possession of a person holding through or from him (not being an authorised or unauthorised holder) to such alienee; and(b)where such land is in possession of an authorised holder, to such authorised holder,on payment to the State Government of an occupancy price equal to six times the amount of the full assessment of such land, within the prescribed period and in the prescribed manner; and the alienee or the authorised holder shall thereupon be an occupant within the meaning of the Code in respect of such land, and shall primarily be liable to pay land revenue to the State Government in accordance with the provisions of the Code and the rules thereunder; and all the provisions of the Code and the rules relating to unalienated land shall, subject to the provisions of this Act, apply to the land.
