Section 4(1) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(1)A watan land resumed under the provisions of this Act shall [subject to the provisions of section 4A.] [These words, figure and letter were inserted by Bombay 50 of 1955, Section 4.] be regranted to the holder of the watan to which it appertained, on payment of the occupancy price equal to twelve times of the amount of the full assessment to such land within [five years] [These words were substituted for the words 'three years' by Bombay 29 of 1954, Section 2.] from the date of the coming into force of this Act and the holder shall be deemed to be an occupant within the meaning of the Code in respect of such land and shall primarily be liable to pay land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder; all the provisions of the Code and rules relating to unalienated land shall, subject to the provisions of this Act, apply to the said land:Provided that in respect of the watan land which has not been assigned towards the emoluments of the officiator, occupancy price equal to six times of the amount of the full assessment of such land shall be paid by the holder of the land for its regrant:Provided further that if the holder fails to pay the occupancy price within the period of [five years] [These words were substituted for the words 'three years' by Bombay 29 of 1954, Section 2.] as provided in this section, he shall be deemed to be unauthorisedly occupying the land shall be liable to be summarily ejected in accordance with the provisions of the Code.
