Section 5 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
5. Abolition of alienations and rights and incidents in respect thereof.
- Notwithstanding anything contained in any usage, settlement, grant, agreement, sanad, mantakhab or any other instrument, order, rule, notification or any decree or order of a Court or any law for the time being applicable to any alienation in any enclave, with effect from the appointed day-(a)all alienations shall be deemed to have been abolished;(b)save as expressly provided by or under the provisions of this Act, all rights, legally subsisting on the said date in relation to such alienation and all other incidents of such alienations (including any right to hold office or any liability to render service appertaining to any such alienation) shall be and are hereby extinguished;(c)subject to the provisions of this Act, all alienated lands of the nature of community service inams and watans are hereby resumed.
