Section 3(2) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(2)save as expressly provided by this Act all sanads granted in respect of a khoti village in the merged territories of Janjira shall be deemed to have been cancelled, and all the incidents, of the said tenure shalt be deemed to have been extinguished, notwithstanding any law, custom or usage or anything contained in any sanad, grant, kabulayat, lease, decree or order of any court or any other instrument.
