Section 6 in Maharashtra Inferior Village Watans Abolition Act, 1958
6. Regrant of watan land to authorised holders.
- Where any watan land resumed under section 4 is held by an authorised holder, it shall be regranted to the authorised holder on the payment by him to the State Government of the occupancy price mentioned in section 5 and subject to the like conditions and consequences; and all the provisions of section 5 shall apply mutatis mutandis in relation to the regrant of the land under this section to the authorised holder as if he were the watandar.
