Section 4 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
4. Abolition of Bhil Naik Inams and resumption of inam villages and lands.
- Notwithstanding any settlement, grant, sanad or order or any law for the time being in force, with effect from and on the appointed date -(1)all Bhil Naik Inams shall be deemed to have been abolished, and(2)any liability to render service and all other incidents appertaining to such inams are hereby extinguished.(3)All inam villages and inam lands are 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 and the provisions of the Code and the rules relating to unalienated lands shall apply to such lands.
