Section 5 in The Maharashtra Bhil Naik Inams Abolition Act, 1955
5. Occupancy rithts in respect of lands in inam villages and inam lands.
(1)In an inam village and inam land-(i)in the case of land which is not uncultivated on the appointed date and is in the actual possession of an inamdar or in the possession of a person holding through or from him other than an inferior holder referred to in clause (b) below, such inamdar, and(ii)in the case of land, which is not uncultivated on the appointed date and is in the possession of an inferior holder on payment of annual assessment ore to the inamdar such inferior holder,shall be primarily liable to the State Government for the payment of land revenue due in respect of such land and shall be entitled to all the rights and shall be liable to all obligations in respect of such land as an occupant under the Code or the rules made thereunder or any other law for the time being in force:Provided that the inamdar, in respect of the land which is in the possession of a person holding through or from him and the inferior holder in respect of the land in his possession shall be entitled to the rights of an occupant on payment to the State Government of such occupancy price as may be fixed by the State Government by special or general order but not exceeding an amount equal to six times the amount of the full assessment of such land within the prescribed period.(2)If the inamdar or the inferior holder fails to pay the occupancy price within the prescribed period he shall be deemed to be unauthorisedly occupying the land and shall be liable to be summarily ejected in accordance with the provisions of the Code.(3)The occupancy of the land granted under this section 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, datermine.Explanation. - For the purposes of this section and section 6, land shall be deemed to be uncultivated if it has not been cultivated for a continuous period of three years immediately before the appointed date.
