Section 4(1) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(1)in the case of khoti land in a khoti village held on Farokta Isafati or Watani Isafati Khoti tenure -(i)where such land is in the possession of the khot, the khot, and(ii)where such land is in the possession of an occupancy tenant, such occupancy tenant,
