Section 7(3) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(3)The occupancy or the land regranted under sub-section (1) shall not be transferable or partible by metes and bounds, without the previous sanction of the Collector and except on payment of a sum equal to twenty times the amount of the full assessment of the land, where it is held and used for the purpose of agriculture, and in any other case, a sum equal to fifty per cent of the market value of the land:Provided that, where the occupancy of any land held and used for the purpose of agriculture is made transferable or partible, and such land is subsequently used for any purpose other than agriculture, the holder thereof shall be liable to pay to the Collector the difference between the sum equal to fifty per cent of the then market value of the land and the sum already paid.
