Section 4(4) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(4)in the case of a dhara land, the dharekari,shall be primarily liable to the State Government for the payment of land revenue due in respect of such land held by him and shall be entitled to all the rights and shall be liable to all the obligations in respect of such land as an occupant under the Code or any other law for the time being in force:Provided that-(i)in the case of khoti land in a khoti village held on Vasuli Issafati or Tota Issafati Khoti Tenure, where such land has not been acquired by the khot on payment of occupancy price in accordance with the law for the time being in force before the merger, and(ii)in the case of Sarkari land,the khot, co-sharer or tenant, as the case may be, who may be liable to the State Government for the payment of land revenue under this section in respect of such land, shall be entitled to the rights of an occupant in respect of such land on payment to the State Government in the prescribed manner and within the prescribed period occupancy price equivalent to six multiples of the survey assessment fixed on the land.
