Section 8(3) in Gujarat Surviving Alienations Abolition Act, 1963
(3)(a)An alienated land held under a watan to which sub-section (2) does not apply, shall be regranted to the alienee or, as the case may be, authorised holder on payment by him or on his behalf to the State Government of the occupancy price equal to twelve times the amount of full assessment of such land within the prescribed period and in the prescribed manner and to shall be denied to be the occupant and be primarily liable to pay land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder:Provided that where the land has not been assigned towards the emoluments of the person performing the service appertaining to the watan, the occupancy price shall be equal to six times the amount of the full assessment.(b)The occupancy of the land regranted under clause (a) shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may by general or special order determine.
