Section 4(3) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(3)Nothing in [sub-sections (1) and (2)] [These words, brackets and figures were substituted for the words, brackets and figure 'sub-section (2)' by Bombay 38 of 1953, Section 3 and second Schedule.] shall apply to any land-(a)the commutation settlement in respect of which provides expressly that the land appertaining to the watan shall be alienable without the sanction of the State Government; or(b)which has been validly alienated with the sanction of the State Government under section 5 of the Watan Act.Explanation. - For the purposes of this section the expression "holder" shall include-(i)all persons who on the appointed day are the watandars of the same watan to which the land appertained, and(ii)in the case of a watan the commutation settlement in respect of which permits the transfer of the land appertaining thereto, a person in whom the ownership of such land for the time being vests.
