Section 8 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
8. Conferment of occupancy rights in alienated land to which provisions of section 7 or 9 do not apply.
- In the case of an alienated land to which the provisions of section 7 or 9 do not apply, the alienee shall be primarily liable to pay land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder due in respect of the land in his actual possession or in the possession of any person holding from or through him; and shall be entitled to all the rights and shall be liable to all the obligations in respect of the land as an occupant under the Code or the rules made thereunder.
