Section 10 in The Bombay Inams (Kutch Area) Abolition Act, 1958
10. All public roads, etc., situate in inam village or inam land to vest in Government.
- All public roads, lanes and paths, the bridges, ditches, dikes and fences, on or besides the same, creeks below high watermark, and of rivers, streams, nallas, lakes, wells and tanks, and all canals, and water courses, and all standing and flowing water and all unbuilt village site lands, all waste lands, all uncultivated lands (excluding lands used for building or other non-agricultural purposes) and all pasture lands, mines and minerals, whether discovered or not and whether being worked or not, and all quarries which are situate within the limits of any inam village or inam land shall, except in so far as any rights of any person other than the inamdar may be established in or over the same and except as may otherwise be provided by any law for the time being in force, vest in, and shall be deemed to be, with all rights in or over the same or appertaining thereto, the property of, the State Government and all rights held by an inamdar in such property shall be deemed to have been extinguished, and it shall be lawful for the Collector subject to the general or special orders of the State Government to dispose of them as he deems fit, subject always to the right of way and other rights of the public or of individuals legally subsisting.Explanation. - For the purposes of this section, land shall be deemed to be uncultivated if it has not been cultivated for a continuous period of three years immediately before the appointed day.
