Section 3(3) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(3)subject to the provisions of section 4, all watan land is hereby resumed and shall be deemed to be subject to the payment of land revenue under the provisions of the Code and the rules made thereunder as if it were an unalienated land:Provided that such resumption shall not affect the validity of any alienation such watan land made in accordance with the provisions of section 5 of the Watan Act or the rights of an aliencee thereof or any person claiming under or through him;
