Section 9A in The Bombay Inams (Kutch Area) Abolition Act, 1958
9A. [ Payment of occupancy Price by Government on behalf of certain persons. [Section 9A inserted by Gujarat 9 of 1987, dated 10th March 1987, (w.r.e.f 19-12-1986)]
(1)Where -(i)a person who is holding land as Varduka inam or service inam or as Kamipasa inam, or(ii)a person who is referred to in the proviso to sub-section (1) of section 6, and who is permitted under sub-section (IB) of section 6 to pay to the State Government the occupancy price and the cost of improvement, if any, at any time before the end of December 1986, has failed to pay the occupancy price and the cost of improvement, if any, to the State Government before the date of commencement of the Bombay Inams (Kutch Area) (Gujarat Second Amendment) Ordinance, 1986 (hereinafter referred as "the said date"), the amount of occupancy price and the cost of improvement, if any, shall be deemed to have been paid to the State Government on the said date and such person shall, with effect on and from the said date, 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 and the rules made thereunder.(2)Where the occupancy price and the cost of improvement, if any, payable by a person to the State Government or, as the case may be, to the inamdar and recoverable from such person under sub-section (5) of section 7 as arrears of land revenue, at any time before the end of December 1986, are not so recovered before the said date, the provisions of sections 8 and 9 shall apply as if the occupancy price and the cost of improvement are recovered from such person as arrears of land revenue on the said date.(3)Where the occupancy price and the cost of improvement, if any, are payable by a person or are recoverable from a person under clause (i) of sub-section (5A) of section 7, at any time before the end of December 1986, are not so paid or, as the case may be, recovered before the said date, such person shall, with effect on and from the said date, not be deemed to be or to have been unauthorised occupying Government land as if the occupancy price and the cost of improvement, if any, are recovered from him on the said date.(4)The amount of occupancy price and the cost of improvement referred to in subsections (1), (2) and (3) shall be deemed to be the amount of loan granted by the State Government to the person by whom such amount was payable or from whom such amount was recoverable on such terms and conditions as may be prescribed and the amount of loan and interest or any portion thereof shall be recoverable from such person as arrears of land revenue.]
