Section 6 in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
6. [Compensation in lieu of cash allowance or land revenue.] [This marginal note was substituted for the original by Bombay 38 of 1953, Section 3 and second Schedules.]
- Notwithstanding anything contained in any law, usage, settlement, grant sanad or order,-(1)a sum equal to seven times the amount of the cash allowance due to a holder on the appointed day of a watan in respect of which a commutation settlement has been effected, shall be paid to such holder;(2)in the case of any land or village, in respect of which the watan property consists of the whole or a part of the land revenue of such land or village, [a sum equal to ten times the amount of such land revenue shall be paid to the holder and if the holder dies before the payment of such sum, to his heir or heirs, after deducting therefrom the amount of cash allowance, if any, paid to such holder or heir or heirs, as the case may be, during the period between the appointed day and the date on which the Bombay Land Tenures Abolition (Amendment) Act, 1953, came into force] [This portion was substituted for the portion beginning with the words 'a sum equal to the amount of such land revenue' and ending with the words 'until the expiry of the said period of ten years' by Bombay 38 of 1953, Section 3 and second Schedule.].Explanation. - For the purposes of this section the expression "holder" shall have the same meaning as is a signed to it in sub-section (4) of section 15 of the Watan Act.
