Section 6 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
6. Occupancy rights in respect of occupied land to which section 5 does not apply.
(1)In the case of an occupied land comprised in an inam other than land to which the provisions of section 5 apply, -(a)where such land is in the possession of the inamdar, or kabiz-e-kadim or of a permanent tenant or tenant holding from the inamdar, then such inamdar, kabiz-e-kadim, permanent tenant shall, in respect of the land which is in his possession, be primarily liable to the State Government for the payment of land revenue and shall, subject to the provisions of subsections (2), (3), (4) and (5), be entitled to all the rights and be liable to all the obligations as an occupant in respect of such land under the Land Revenue Act, 1317 Fasli and the rules made thereunder;(b)the rest of the land, in respect of which under clause (a) neither the inamdar nor the kabiz-e-kadim nor the permanent tenant nor the tenant is primarily liable for the payment of land revenue, shall be at the disposal of Government and any person in possession of such land shall be deemed to be unlawfully occupying Government land and shall be liable to be evicted therefrom in accordance with the provisions of the Land Revenue Act, 1317 Fasli.(2)In respect of the land for which the inamdar, kabiz-e-kadim, permanent tenant or tenant is liable under sub-section (1) for the payment of land revenue, -(a)the inamdar or, as the case may be, the kabiz-e-kadim, shall be liable to pay an occupancy price equal to six times the amount of the full assessment of the land,(b)the permanent tenant shall be liable to pay an occupancy price equal to eight times the amount of the full assessment of the land, and(c)the tenant shall be liable to pay an occupancy price equal to twelve times the full assessment of the land, to the State Government within the prescribed period either in lump sum or by such instalments as may be prescribed.(3)The occupancy granted under sub-section (1) shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such sum to the State Government as the State Government may, by general or special order, determine.(4)If any person liable to pay to the State Government the occupancy price under sub-section (2) fails to pay the same within the period prescribed under that sub-section, it shall be recoverable as an arrear of land revenue and if it is not recovered within a period of one year from the expiry of the period prescribed under sub-section (2), the person shall be deemed to be unlawfully occupying Government land and shall be liable to be summarily evicted in accordance with the provisions of the Land Revenue Act, 1317 Fasli.(5)If the occupancy price payable by a permanent tenant or tenant under sub-section (2) is paid by him or recovered from him under subsection (4), then -(a)a sum equal to one-fourth of the amount paid by, or recovered from, the permanent tenant, and(b)a sum equal to one-half of the amount paid by, or recovered from, the tenant shall be paid to the inamdar.(6)Nothing in this section shall entitle the inamdar, kabiz-e-kadim, permanent tenant, tenant or any other person to claim compensation for the modification or extinguishment of any of his rights to, or interest in, the land to which this section applies.][Chapter III] [Chapter III was substituted for the original by Bombay 64 of 1959, Section 9.] Compensation and Award Thereof
