Section 7(3) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(3)(i)In the case of land referred to in clause (b) of sub-section (1), if such land is held by a person as a Kamipasa or Varduka sub-inam such person shall be liable to pay to the Inamdar an occupancy price equal to six times the amount of the full assessment of such land [and in addition the cost of improvement if any, determined under section 7A] [These words, figure and letter were inserted by Gujarat 42 of 1961, section 4(1)(i).] within [such period not later than the 31st March, 1967 as may be prescribed] [These words, figures and letters shall be and shall be deemed always to have been substituted for words 'the prescribed period' by Gujarat 10 of 1966, section 3.] in lump sum or in such annual instalments as may be prescribed.(ii)In the case of land referred to in clause (c) of sub-section (1),-(a)the ret butadar shall be liable to pay occupancy price equal to three times the amount of the full assessment of such land, [and in addition the cost of improvement if any, determined under section 7A] [These words, figure and letter were inserted by Gujarat 43 of 1961, section 4(1)(i).], and(b)the person holding as tenant shall be liable to pay occupancy price equal to six times the amount of the full assessment of such land, [and in addition the cost of improvement, if any, determined under section 7A] [These words, figure and letter were inserted by Gujarat 43 of 1961, section 4(1)(i).]to the inamdar within [such period not later than the 31s1 March, 1967 as may be prescribed] [These words, figures and letters shall be and shall be deemed always to have been substituted for words 'the prescribed period' by Gujarat 10 of 1966, section 3.] and in the manner provided in sub-section (4):Provided that in the case of a tenant the occupancy price [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 4 (l)(ii).], may be paid in three equal instalments at such intervals as may be prescribed:Provided further that the payment of the occupancy price [and the cost of improvement, if any] [These words were inserted by Gujarat 43 of 1961, section 4 (l)(ii).] to the inamdar shall be subject to the provisions of sections 8 and 9.
