Section 5 in Bombay Inferior Village Watans Abolition Act, 1958
5. Regrant of watan land to holders of watan.- (1) A watan land resumed under Section 4 shall, in cases not falling under sections 6 and 9 be regranted to the watandar of the watan to which in appertained on payment by or on behalf of the watandar to the State Government of the occupancy price equal to three times the amount of the full assessment of such land within the prescribed period and in the prescribed ??? and the watandar shall be deemed to 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 made thereunder; and all the provisions of the Code and rules relating to unalienated land shall, subject to the provisions of this Act, apply to the said land:
Provided that in respect of the watan land which was not assigned under the existing watan law as the remuneration of the Inferior village hereditary office, an occupancy price equal to the amount of the full assessment of such land shall be paid by or on behalf of the Watandar for the regrant of such land.(2)If there is failure to pay the occupancy price under sub-section (1) within the prescribed period and in the prescribed manner, the watandar shall be deemed to be unauthorisedly occupying the land and shall be liable to be summarily evicted therefrom by the Collector in accordance with the provisions of the Code.(3)The occupancy of 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 such amount as the State Government may by general or special order determine.
