Section 5 in The Bombay Inams (Kutch Area) Abolition Act, 1958
5. Liability of inam villages and lands held as inam or sub-inam to payment of land revenue.
- Subject to the other provisions of this Act, all inam villages, inam lands and sub-inam lands shall be, and are hereby made, liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder and accordingly the provisions therein relating to unalienated land shall apply to all such villages and lands.
