Section 5(4) in Maharashtra Inferior Village Watans Abolition Act, 1958
(4)Notwithstanding anything contained in sub-section (3), the occupancy of the Mahar watan land re-granted under sub-section (1), shall not be transferable or partiable by meets and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may, by general or special order determine.
