Section 5(2) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
(2)A service inam land resumed under the provisions of [sub-section (1)] [These words, brackets and figure were substituted for the words 'this Act' by Bombay 58 of 1954, Section 2 Schedule.] shall be regranted to the holder on payment of the occupancy price equal to six times the amount of the full assessment of such land within [five years] [These words were substituted for the words 'two years' by Bombay 51 of 1955, Section 3, Second Schedule.] from the appointed day and the holder shall be deemed to be an 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:Provided that if the holder fails to pay the occupancy price within the period of [five years] [These words were substituted for the words 'two years' by Bombay 51 of 1955, Section 3, Second Schedule.] as provided in this section, he shall be deemed to be unauthorisedly occupying the land and shall be liable to be summarily ejected in accordance with the provisions of the Code:[Provided further that where a service inam consisting of land is inalienable and is in the possession of a person other than the descendant of the original grantee, then for the purposes of regrant of land, the person in the possession of the land shall produce satisfactory documentary evidence to show that the alienation of the land in his favour or in favour of his predecessor-in-title was made with the sanction of the competent authority, and was lawfully made.] [This proviso was added by Maharashtra 4 of 1964, Section 2.]
