Section 4(1) in Maharashtra Khoti Abolition Act, 1950
(1)(a)In the case of khoti khasgi land, the khot;(b)in the case of a dhara land, the dharekari or quasidharekari;(c)in the case of land held by a permanent tenent, the permanent tenant;(d)(i)in the case of khoti nisbat land, any tenant in possession of the land; and(ii)if there be no tenant in possession of such land, the khot;shall be primarily liable to the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] for the payment of land revenue due in respect of such and held by him and shall be entitled to all the rights and shall be liable to all the obligations in respect of such land as an occupant under the Code or any other law for the time being in force:Provided that in the district of Ratnagiri in the case of a tenant (other than a permanent tenant) in the possession Of khoti nisbat land, such tenant shall be entitled to the rights of an occupant on payment to the khot of the occupancy price equivalent to six multiples of the survey assessment fixed on the land:Provided further that in the district of Kaaba, in the case of a tenant (other than a permanent tenant) in the possession of khoti nisbat land such tenant, and in the case of a khot in respect of khoti nisbat land in his actual possession such khot, shall be entitled to the rights of an occupant on payment to the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] of the occupancy price equivalent to six multiples of the survey assessment fixed on the land.
