Section 4(1) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
(1)Notwithstanding anything in any usage or custom or in any settlement, grant, sanad, certificate, deed or other instrument, or in any decree or order of a court, or any law for the time being in force, on and with effect from the appointed day-(a)the inami tenure and the special tenure shall be abolished;(b)the right of an inamdar to recover land revenue in respect of inami land under the second Inam grant shall be extinguished;(c)the right of a superior holder, in limitation of the right of the State Government to assess inamiland or special tenure land to land revenue, not to be assessed at all or beyond a specific limit, shall be extinguished;(d)the redemption of assessment or rent of special tenure lands on payment of sum not exceeding thirty years' assessment or rent, made before the appointed day shall be set aside; and such lands shall cease to be held free from assessment; and(e)all inami lands and special tenure lands;shall be liable to the payment of land revenue to the State Government in accordance with the provisions of this Act, and-(i)in the case of land held by the superior holder under the Second Inam grant, the person in possession of such land and liable to pay rent or assessment to the superior holder under the terms of that grant immediately before the appointed day, and(ii)in any other case, the superior holder, shall be primarily liable to the State Government for the payment of land revenue due in respect of such land.
