Section 25B in The Bombay Inams (Kutch Area) Abolition Act, 1958
25B. Liability of inamdar to pay to Government amounts recovered in contravention of section 25A.
(1)If any inamdar -(i)has recovered or received before the commencement of the Amendment Act, 1961, or(ii)recovers or receives after such commencement,-from any person any land revenue, rent or any other amount in contravention of subsection (1) of section 25A, he shall pay to the State Government an amount equal to the land revenue, rent or amount so recovered or received within the period specified below, that is to say-(a)in the case of (i) above, within a period of three months from the date of the commencement of the Amendment Act, 1961, and(b)in the case of (ii) above, within a period of fifteen days from the date on which the land revenue, rent or amount was so recovered or received.(2)If the inamdar fails to pay to the State Government any amount payable by him under sub-section (1) such amount shall be recovered from him as an arrear of land revenue.(3)If the Collector suo motu or on an application made to him by any person has reason to believe that in respect of any land, the inamdar has failed to pay the amount payable by him under sub-section (1), he shall hold a summary inquiry in the manner provided in the Code and if he finds that the inamdar has failed to pay the amount, shall determine the amount to be recovered from the inamdar under sub-section (2). The amount so determined shall thereupon be recovered accordingly.(4)The amount paid by or recovered from an inamdar in accordance with this section shall be credited to the land revenue account of the persons in relation to whom the amount was paid or recovered.]
