Section 7 in Gujarat Surviving Alienations Abolition Act, 1963
7. Occupancy right in respect of alienated land held under community service inam.- In the case of an alienated land held under a community service inam,-
(a)if such land be in the actual possession of the authorised holder or inferior holder, such authorised holder or inferior holder, as the case may be, and(b)if it be in the actual possession of the alienee or of a person other than an authorised holder or inferior holder, the alienee-shall be deemed to be the occupant of the land and shall be primarily liable to the State Government for the payment of land revenue due in respect thereof in accordance with the provisions of the Code and the rules made thereunder:Provided that if under the terms of the alienation such land is resumable for non-performance of service, the alienee, the authorised holder or inferior holder, as the case may be, shall be entitled to the rights of an occupant in respect of such land on payment to the State Government of the occupancy price equal to six times the amount of the full assessment of such land within the prescribed period;Provided further that if such land under the terms of alienation was not alienable except with the permission of a competent authority, such land shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may by general or special order determine.
