Section 5(1) in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
(1)All service inam lands which have not been adjudicated under rule 8 of Schedule B to the Bombay Rent-free Estates, Act, 1852, are hereby resumed and shall be liable to the payment of land revenue under the provisions of the Code and the rules made thereunder and the provisions of the Code and the rules relating to the unalienated lands shall apply to such lands.
