Section 5 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
5. Interior holders of Mehwassi lands to be occupants.
- Notwithstanding anything contained in any agreement, custom, usage, decree or order of a court, or in any law for the time being in force, in the case of Mehwassi land which is in the possession of an inferior holder and being cultivated personally by such inferior holder, on and after the appointed day,-(a)any right or interest of the Mehwassi in that land as superior holder thereof shall be deemed to be extinguished; and(b)the inferior holder shall be primarily liable to the State Government for the payment of land revenue in respect of such land, and shall also be entitled to all the rights and be liable for all the obligations as an occupant thereof under the Code and rules made thereunder, as if the land were unalienated land.
