Section 5(3) in The Maharashtra Bhil Naik Inams Abolition Act, 1955
(3)The occupancy of the land granted under this section shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may, by general or special order, datermine.Explanation. - For the purposes of this section and section 6, land shall be deemed to be uncultivated if it has not been cultivated for a continuous period of three years immediately before the appointed date.
