Section 6 in The Bombay Inams (Kutch Area) Abolition Act, 1958
6. Conferment of occupancy rights in respect of Varduka, Kamipasa, and service inam lands.
(1)In the case of land held as Varduka inam or service inam, or as Kamipasa inam, the holder thereof shall, on payment to the State Government of the occupancy price equal to six times the amount of the full assessment of such land within [such period not later than the 31st March, 1967 as may be prescribed] [These words, figures and letters shall be and shall be deemed always to have been substituted for the words 'the period prescribed' by Gujarat 10 of 1966, section 2 (1).] be entitled to all the rights and shall be liable to all the obligations in respect of such land as an occupant under the Code and the rules made thereunder and shall be primarily liable to the State Government for the payment of land revenue due in respect of such land:Provided that where such land has been cultivated personally by a person other than the inamdar or a member of his family for a continuous period of three years immediately before the appointed day and such person pays to the State Government within [such period not later than the 31st March, 1967 as may be prescribed] [These words, figures and letters shall be and shall be deemed always to have been substituted for the words 'the prescribed period' by Gujarat 10 of 1966, section 2 (2).] either in lump sum or by such instalments as may be prescribed a sum equal to twelve times the amount of the [full assessment of the land, and in addition the cost of improvement, if any, determined under section 7A, out of which the amount remaining after deduction of a sum equal to six times the amount of the full assessment] [These words were substituted for the words 'full assessment of the land, out of which half the sum' by Gujarat 43 of 1961, section 3.] shall be paid to the inamdar as compensation, then such person shall be entitled to all the rights and be liable to all the obligations in respect of such land as an occupant under the Code and the rules made thereunder.(1A)[ Notwithstanding the expiry of the period prescribed under sub-section (1), the right conferred under the said sub-section may be exercised and the occupancy price payable thereunder may be paid before the end of September 1968.] [New sub-section (1A) was inserted by Gujarat 10 of 1967, section 2.](1B)[ Notwithstanding the expiry of the period specified in sub-section (1 A), the right conferred under sub-section (1) may be exercised and the occupancy price payable thereunder may be paid [before the end of December, 1986] [These words and figures were substituted for the words and figures 'before the end of September, 1971' by Gujarat 18 of 1972, section 2 (w.e.f. 15-09-1972).].(2)The occupancy granted 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 such sum to the State Government as the State Government may, by general or special order, determine.
