Section 4 in Gujarat Patel Watans Abolition Act, 1961
4. Abolition of Patel watans together with incidents thereof.- Notwithstanding any usage or custom or anything contained in any settlement, grant, agreement, sanad, or any decree or order of a court or the existing watan law, with effect on and from the appointed day,-
(i)all patel watans shall be and are hereby abolished;(ii)all incidents (including the right to hold office and watan property, the right to levy customary fact or perquisites in money or kind, and the liability to render service) appertaining to the said watans shall be and are hereby extinguished;(iii)no office of patel shall be ??? and(iv)subject to the provisions of sections 6, 7 and 10 all watan land shall be and is hereby resumed and shall be subject to the payment of land revenue under the provision of the Code and the rules made thereunder as if it were an ??? land:Provided that such ??? shall not affect the validity of any alienation of such watan land made in accordance with the provisions of the existing watan law or of the rights of an alienee thereof or any person claiming under or through him.
