Section 8(2) in Gujarat Surviving Alienations Abolition Act, 1963
(2)In the case of an alienated land held under a watan which is not a grant of soil and is held subject to a total or partial exemption from payment of land revenue or the commutation settlement in respect of which permits a transfer of the land-(i)the resumption under sub-section (1) shall he by levy of full Assessment on the land in accordance with the Code and the rules made thereunder, and(ii)the alienee, or, as the case may be, authorised holder holding the land shall be deemed to be an occupant of the land and shall he primarily liable to pay land revenue to the State Government in respect thereof in accordance with the provisions of the Code and the rules made thereunder.
