Section 3(1) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(1)Notwithstanding anything contained in the kowl, a decree or order of a court or any other instrument or any law for the time being in force, but subject to the provisions of sub-section (3), -(a)all lands in any estate are and shall be liable to the payment of land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder;(b)(i)an estate-holder in respect of any land which is in his actual possession as an estate-holder or is in the possession of any person who holds the same through or under him and who is not a permanent holder, and(ii)a permanent holder.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 under the Code or the rules made thereunder or any other law for the time being in force:Provided that the amount of any rent or a sum of money payable by the estate holder as consideration or otherwise under the terms of the kowl shall no longer be leviable.
