Section 7(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)In the case of any land comprised in an inam to which the provisions of section 6 do not apply-(a)if such land is in the possession of the inamdar as Gharkhed land, the inamdar,(b)if such land is held by a person as sub-inam, such person,(c)if such land is in the possession of a butadar, ret butadar or any other person holding it as a tenant, such butadar, ret butadar or other person, and(d)if such land is in the possession of a person holding through or from the inamdar and to whom clauses (b) and (c) do not apply, the inamdar, shall be primarily liable to the State Government for the payment of land revenue in respect of the land and he shall, subject to the provisions of sub-sections (2), (3), (4) and (5), be entitled to all the rights and shall be liable to all the obligations in respect thereof as an occupant under the Code and the rules made thereunder.
