Section 6(1) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(1)Notwithstanding anything contained in any agreement, custom, usage, decree or order of a court, or in any law for the time being in force, in the case of any Mehwassi land which is in the possession of a permanent tenant or a tenant or a sub-tenant of a permanent tenant and is being cultivated personally by such permanent tenant or as the case may be, tenant or sub-tenant, on and after the notified day-(a)any right or interest of the Mehwassi in that land as superior holder thereof, shall be deemed to be extinguished; and(b)the permanent tenant or, as the case may be, tenant or such subtenant,-(i)shall be deemed to have purchased so much of the land as he is entitled to retain in his possession under sub-section (2), and(ii)shall be primarily liable to the State Government for the payment of land revenue in respect of the land so retained, and(iii)shall subject to the provisions of sub-sections (3) to (10) (both inclusive), be entitled to all the rights and be liable for all the obligations of an occupant in respect of the land so retained, under the Code and the rules made thereunder, as if the land were unalienated land.
