Section 9 in Maharashtra Khoti Abolition Act, 1950
9. Extinction of khot's right of reversion.
- From the date on which this Act comes into force a khot shall not be entitled to acquire any right in any khoti land by right of reversion.Explanation.- For the purposes of this section, the right of reversion shall mean a right by which a khot was entitled to acquire lands held by a privileged occupant under section 10 of the Khoti Act or dhara or khoti nisbat land in the district of Kolaba according to the custom of the tenure.
