163. Village etc., to vest in [the State Government] [These words were substituted for the words 'the Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] if not redeemed within twelve years.
- If no application be made for the restoration of a village or portion of a village so attached within the said period of twelve years, or if, after such application has been made, the superior holder shall fail to pay the balance, if any, still due by him within the period prescribed by the Collector in this behalf, the said village or portion of a village shall thence forward vest in [the State Government] [These words were substituted for the words 'the Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] free from all incumbrances created by the superior holder or any of the shares or any of his or their predecessors-in-title, or in anywise subsisting as against such superior holder or any of the shares, but without prejudice to the rights of the [persons in actual possession of the land] [These words were substituted for the words 'actual occupants of the soil' by Bombay 4 of 1913, section 70.],
