Section 9A(4) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(4)The amount of occupancy price and the cost of improvement referred to in subsections (1), (2) and (3) shall be deemed to be the amount of loan granted by the State Government to the person by whom such amount was payable or from whom such amount was recoverable on such terms and conditions as may be prescribed and the amount of loan and interest or any portion thereof shall be recoverable from such person as arrears of land revenue.]
