Section 4(2) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(2)in the case of khoti land in a khoti village held on Vasuli Issafati or Tota Isafati Khoti tenure -(i)where such land has been acquired by the khot on payment of occupancy price in accordance with the law for the time being in force before the merger such khot,(ii)where such land is not so acquired,-(a)the tenant in possession of such land, and(b)if there be no tenant in possession of such land, the khot,
