Section 4 in Maharashtra Khoti Abolition Act, 1950
4. Khot, dharekari and tenants to be occupants.
(1)(a)In the case of khoti khasgi land, the khot;(b)in the case of a dhara land, the dharekari or quasidharekari;(c)in the case of land held by a permanent tenent, the permanent tenant;(d)(i)in the case of khoti nisbat land, any tenant in possession of the land; and(ii)if there be no tenant in possession of such land, the khot;shall be primarily liable to the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] for the payment of land revenue due in respect of such and held by him and shall be entitled to all the rights and shall be liable to all the obligations in respect of such land as an occupant under the Code or any other law for the time being in force:Provided that in the district of Ratnagiri in the case of a tenant (other than a permanent tenant) in the possession Of khoti nisbat land, such tenant shall be entitled to the rights of an occupant on payment to the khot of the occupancy price equivalent to six multiples of the survey assessment fixed on the land:Provided further that in the district of Kaaba, in the case of a tenant (other than a permanent tenant) in the possession of khoti nisbat land such tenant, and in the case of a khot in respect of khoti nisbat land in his actual possession such khot, shall be entitled to the rights of an occupant on payment to the [State Government] [These words were substituted for the words 'Provincial Government' by Bombay 18 of 1950, Section 2(ii).] of the occupancy price equivalent to six multiples of the survey assessment fixed on the land.(2)The occupancy price payable under this section shall be in addition to the amount of the commuted value payable by any person under section 5.(3)With effect from the date on which this Act comes into force, the land in respect of which any person is entitled to the rights of an occupant under sub-section (1), shall be free from the liability for the payment of khot's due in respect thereof, and all rights of a khot in his capacity as a khot in such land shall be deemed to have been extinguished.(4)Nothing in sub-section (3) shall in any way affect the liability of any person to pay in respect of the land in his possession the amount of the khot's dues for current year ending on the 31st day of July 1950 and the amount of the arrears of such dues for any previous year in respect of the said land.
