Section 37(5AB) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5AB)Where any land vests or is deemed to vest in the State Government under subsection (IB) or (5AA) the State Government shall dispose of such land by granting it on new an impartible tenure and on payment of occupancy price equal to the reasonable price determined by the Mamlatdar in accordance with the provisions of section 63A, to persons or bodies in the order given in the priority list and the encumbrances referred to in sub-section (IB) or (5AA) shall be paid by the Mamlatdar out of the occupancy price in the manner provided in section 32Q for the payment of encumbrances out of the purchase price of the sale of the land, without prejudice to the right of the holder of such encumbrances to proceed against the person liable for the enforcement of his right in any other manner.Explanation. - In this sub-section, "new and impartible tenure" means the tenure of occupancy which is non-transferrable and non-partible without the previous sanction of the collector.] [Sub-sections (5AA) and (5AB) were inserted by Gujarat 5 of 1973, section 15(ii).][[***] [Sub-section (6) to (9) shall be and shall be deemed to have been inserted with effect on and from the 18th December, 1960, by Gujarat 36 of 1965, section 6(2) and were renumbered as sub-sections (5A to 50) with effect on and from the date on which they were inserted, by Gujarat 15 of 1969, section 3.]
