Section 5(1) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(1)In a proprietary jagir village,-(a)in the case of Gharkhed land held by the jagirdar, such jagirdar,(b)in the case of land other than Gharkhed land, which is in the actual possession of the jagirdar or in the possession of a person other than a permanent holder holding through or from the jagirdar, such jagirdar,(c)in the case of Jiwai land held by a cadet of the jagirdar's family,-(i)if such land is in the possession of the cadet and cultivated by him personally or is in the possession of a person other than a permanent holder, holding through or from the cadet, such cadet, and(ii)if such land is held by a permanent holder, such permanent holder, and(d)in the case of land held by a permanent holder, such permanent 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 the obligations in respect of such land as an occupant under the Code or any other law for the time being in force:Provided that in the case of land referred to in clause (b) or sub-clause (i) of clause (c), if the land is in the possession of a person holding through or from the jagirdar or cadet, as the case may be, on payment of rent to the jagirdar or cadet, such person shall be entitled to the rights of an occupant in respect of the land in his possession on payment in the prescribed manner to the jagirdar or the cadet, as the case may be, of the occupancy price equivalent to six multiples of the assessment fixed for such land:[Provided further that subject to the provisions of sub-sections (1A) and (1B)] [This portion was substituted for the words 'Provided further that' by Bombay 58 of 1959, Section 2(1).] the right conferred by the above proviso shall not be exercisable after a period of [six years] [These words were substituted for the words 'four years' by Bombay 85 of 1958. Section 2.] from the appointed date.
