Section 10(a) in Bombay Inferior Village Watans Abolition Act, 1958
(a)where the full or a portion of the assessment of the watan land was assigned towards the emoluments of the watandar, seven times the amount equal to the difference between the amount of such assessment or portion and the amount of quit-rent (Judi), if any, payable to the State Government by the watandar;
