Section 11 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
11. Compensation to inamdar of inami land held under Second Inam grant.
- In the case of inami land held under the Second Inam grant, a sum equal to seven times the amount of land revenue proved to have been received by the inamdar for the year immediately preceding the appointed day shall be paid to the inamdar as compensation for the extinguishment under [clause (b)] [This word brackets and letter were substituted for the word brackets and letter 'clause(d)' by Maharashtra 11 of 1976, Section 3. Second Schedule.] of sub-section (1) of section 4 of his rights in such land.
