Section 6 in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
6. Certain tenants to be occupants.
- Notwithstanding anything contained in sections 4 and 5, where a khoti land or khoti khasgi land is in the possession of a person (other than an occupancy tenant) holding under a khot on payment to the khot of rent equal to the amount of assessment fixed for such land, such person shall be entitled to the rights of an occupant in respect of such land on payment to the khot in the prescribed manner occupancy price equivalent to three multiples of the assessment fixed for such land:Provided that the right conferred by this section shall not be exercisable after a period of [five years] [These words were substItuted for the words 'two years' by Bombay 51 of 1955, Section 3, Second Schedule.] from the date on which this Act comes into force.
