Section 5(1) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(1)watan land resumed under section 3 shall, on an application therefor (in cases not falling under sections 6 and 9), be regranted to the watandar of the watan to which it appertained, on payment by or on behalf of the watandar to the State Government of the occupancy price equal to twelve times the amount of the full assessment of such land, within the prescribed period, and in the prescribed manner; and the watandar shall thereupon be an occupant within the meaning of the relevant Code in respect of any land, and shall be primarily liable to pay land revenue to the State Government in accordance with the provisions of that Code and the rules thereunder; and all the provisions of that Code and rules relating to unalienated land shall, subject to the provisions of this Act, apply to such land:Provided that, in respect of any watan land, which was not assigned under the existing watan law as remuneration of an officiator; occupancy price equal to six times 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.
