Section 66(7) in The Bombay Tenancy and Agricultural Lands Act, 1948
(7)When the Collector has made an award, the estate, land or interest therein shall vest in [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] free from all incumbrances.[Chapter V-A] [Chapter V-A was inserted by Bombay 13 of 1956, section 36.] Construction of Water Course through Land of Another
