Section 5(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(2)In a non-proprietary jagir village,-(a)in the case of Gharkhed land held by the jagirdar, such jagirdar,(b)in the case of and held by a permanent holder, such permanent holder, and(c)in the case of land in the possession of a person who was liable to pay rent to the jagirdar as an incident of the jagir tenure immediately before the appointed date, such person,shall be primarily liable to the State Government for the payment of land revenue due in respect of such land 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 the person holding land as referred to in clause (c), shall be entitled to the right of an occupant in respect of such land on payment to the State Government of the occupancy price equivalent to six multiples of the assessment fixed for such land:Provided further that if such person fails to pay the occupancy price within the prescribed period, it shall be recoverable as arrears of land revenue.
