Section 7 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
7. Regrant of land forming part of community service inam or watan.
(1)Subject to the provisions of section 10, land held on a community service inam or under a watan resumed under section 5 shall, on application therefor be regranted -(a)where such land is in the possession of any alienee or in possession of a person holding through or from him (not being an authorised or unauthorised holder) to such alienee; and(b)where such land is in possession of an authorised holder, to such authorised holder,on payment to the State Government of an occupancy price equal to six times the amount of the full assessment of such land, within the prescribed period and in the prescribed manner; and the alienee or the authorised holder shall thereupon be an occupant within the meaning of the Code in respect of such land, and shall primarily be liable to pay land revenue to the State Government in accordance with the provisions of the Code and the rules thereunder; and all the provisions of the Code and the rules relating to unalienated land shall, subject to the provisions of this Act, apply to the land.(2)If there be failure to pay the occupancy price under sub-section (1), within the prescribed period and in the prescribed manner; the alienee or as the case may be, the authorised holder shall be deemed to the unauthorisedly occupying the land, and shall be liable to he summarily evicted therefrom by the c,-,!lector in accordance with the provisions of the Code.(3)The occupancy or the land regranted under sub-section (1) shall not be transferable or partible by metes and bounds, without the previous sanction of the Collector and except on payment of a sum equal to twenty times the amount of the full assessment of the land, where it is held and used for the purpose of agriculture, and in any other case, a sum equal to fifty per cent of the market value of the land:Provided that, where the occupancy of any land held and used for the purpose of agriculture is made transferable or partible, and such land is subsequently used for any purpose other than agriculture, the holder thereof shall be liable to pay to the Collector the difference between the sum equal to fifty per cent of the then market value of the land and the sum already paid.
