Section 5(3) in Maharashtra Inferior Village Watans Abolition Act, 1958
(3)[ (a) On or after the commencement of the Bombay Paragana and Kulkarni Watans (Abolition), the Bombay Service Inams (Useful to Community) Abolition, the Bombay Merged Territories Miscellaneous Alienations Abolition, the Bombay Inferior Village Watans Abolition and the Maharashtra Revenue PateIs (Abolition of Office) (Amendment) Act, 2000 (hereinafter, in this section, referred to as "the commencement date"), the occupancy of the land regranted under sub-section (1) may be transferred by the occupant for agricultural purpose, and no previous sanction or no objection certificate from the collector or any other authority shall be necessary for such transfer. After such transfer, the land shall be continued to be held by such transferee occupant on new and impartiable tenure (Occupant Class-II), in accordance with the provisions of the Code:] [[Sub-section (3) was substituted by Maharashtra 21 of 2002, Section 6, (w.e.f. 6.5.2002). Substituted sub-section (3) read as follows-
