Section 7 in Gujarat Patel Watans Abolition Act, 1961
7. Regrant of watan land to authorised holders.- Any watan land other than land to which the provisions of section 5 apply held by an authorised holder shall be regranted to him on payment by him or on his behalf to the State Government of the occupancy price mentioned in section 6 and subject to the like conditions and consequences; and all the provisions of section 6 shall apply mutatis mutandis in relation to the regrant of the land under this section to the authorised holder as if he were the watandar.
