Section 25A in The Bombay Inams (Kutch Area) Abolition Act, 1958
25A. [ Recovery by inamdars of land revenue, rent etc., from a person primarily liable to pay land revenue to Government not lawful and penalty therefor. [Sections 25A and 25B were inserted by Gujarat 43 of 1961, section 10.]
(1)Where any person other than the inamdar has become primarily liable to the State Government for the payment of land revenue in respect of any land with effect from-(a)the appointed day under section 7, or(b)a later date under the proviso to sub-section (1) of section 6, then in the case of such land it shall not be and shall be deemed never to have been lawful for the inamdar to recover or cause to be recovered from such person land revenue or rent whether in cash or kind, or any amount as an incident of inam in respect of any period after the appointed day or, as the case may be, the later date or to act in violation of the rights conferred on such person under the said section 6 or 7.(2)If after the commencement of the Bombay Inams (Kutch Area) (Gujarat Amendment) Act, 1961 (Gujarat LXI1I of 1961), (hereinafter referred to as "the Amendment Act, 1961") any inamdar recovers or causes to be recovered land revenue or rent or commits any act in contravention of sub-section (1), then, without prejudice to the provisions of section 25B, he shall, on conviction, be punishable with fine which may extend to one thousand rupees.
