Section 4(3) in Maharashtra Khoti Abolition Act, 1950
(3)With effect from the date on which this Act comes into force, the land in respect of which any person is entitled to the rights of an occupant under sub-section (1), shall be free from the liability for the payment of khot's due in respect thereof, and all rights of a khot in his capacity as a khot in such land shall be deemed to have been extinguished.
