Section 3 in Maharashtra Khoti Abolition Act, 1950
3. Abolition of khoti tenure.
- With effect from and on the date on which this Act comes into force,-(1)the khoti tenure shall, wherever it prevails in the districts of Ratnagiri and Kolaba, be deemed to have been abolished; and(2)save as expressly provided by this Act, all the incidents of the said tenure shall be deemed to have been extinguished, notwithstanding any law, custom, or usage or anything contained in any sanad, grant, kabulayat, lease, decree or order of any court or any other instrument.
