Section 5(6) in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
(6)Where under sub-section (4), a permanent tenant or tenant is deemed to be unlawfully occupying any land, such land shall be deemed to be vested in the inamdar as the occupant thereof free from encumbrances, if any created thereon by the permanent tenant or, as the case may be, 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 Land Revenue Act, 1317 Fasli and the rules made thereunder.
