Section 6 in Gujarat Patel Watans Abolition Act, 1961
6. Regrant of watan land to holders of watan.- (1) Watan land to which the provisions of section 5 do not apply shall, in cases not falling under section 7 or section 10 be regranted to the watandar of the watan to which it appertained on payment by or on behalf of the watandar to the State Government of the occupancy price equal to six times the amount of the prescribed manner and the watandar shall be deemed to be 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 made thereunder; and all the provisions of the Code and the said rules relating to unalienated land shall subject to the provisions of this Act, apply to the land:
Provided that in respect of watan land which was not assigned under the existing watan law for remuneration of hereditary patelship an occupancy price equal to three times the amount of the full assessment of such land shall be paid by or on behalf of the watandar for the regrant of such land.(2)On failure to pay the occupancy price under sub-section (1) within the prescribed period and in the prescribed the watandar shall be deemed to be liable the land and shall be liable to be summarily evicted therefrom by the Collection in accordance with the provisions of the Code.(3)The occupancy of the land regranted 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 amount as the State Government may by general or special order determine.
