Section 3 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
3. Abolition of certain watans together with the right to office and incidents.
- With effect from and on the appointed day, notwithstanding anything contained in any law, usage, settlement, grant, sanad or order-(1)all Paragana and Kulkarni watans shall be deemed to have been abolished;(2)all rights to hold office and any liability to render service appertaining to the said, watans are hereby extinguished;(3)subject to the provisions of section 4, all watan land is hereby resumed and shall be deemed to be subject to the payment of land revenue under the provisions of the Code and the rules made thereunder as if it were an unalienated land:Provided that such resumption shall not affect the validity of any alienation such watan land made in accordance with the provisions of section 5 of the Watan Act or the rights of an aliencee thereof or any person claiming under or through him;(4)all incidents appertaining to the said watans are herby extinguished.
