Section 5 in Gujarat Patel Watans Abolition Act, 1961
5. Resumption of certain land by levy of assessment.- (1) In the case of watan land which is not a grant of soil and is held subject to a total or partial exemption from payment of land revenue thereof,
(i)the resumption under clause (iv) of section 4 shall be by levy of full assessment on the said land in accordance with the Code and the rules made thereunder and(ii)the holder shall be deemed to be an occupant of the land and be primarily liable to pay land revenue to the State Government respect thereof in accordance with the provisions of the Code and the rules, relating to unalienated land shall apply to the said land.(2)In this section, "holder" means the watandar or as the case may be, the authorised holder, holding the said land.
