Section 5 in The Maharashtra Personal Inams Abolition Act, 1953
5. Liability of inam village or inam land to payment of lard revenue and inamdar and permanent holder to be occupant.
(1)All inam villages or inam lands are and shall be liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder and the provisions of the Code and to the rules relating to unalienated land shall apply to such lands.(2)(a)An inamdar in respect of the inam land in his actual possession or in possession of a person holding from him other than an interior holder, preferred to in clause (b) below, or(b)an inferior holder holding inam land on payment of annual assessment only shall primarily be liable to the State Government for the payment of land revenue due in respect or such land held by him and shall be entitled to all the rights and shall be liable to all obligations in respect of such land as an occupant under the Code or the rules made thereunder or any other law for the time being in force.
