Section 5 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
5. Occupancy rights in respect of lands comprised in an inam held in perpetuity and which was alienable .
(1)In the case of an occupied land comprised in an inam including a community service, inam or watan, which under the terms of the grant or commutation settlement was to continue in perpetuity and was alienable without the permission of any competent authority,-(i)if it is in the possession of a kabiz-e-kadim, or of a permanent tenant or tenant holding from the inamdar, such kabiz-e-kadim, permanent tenant or tenant, and(ii)in other cases, the inamdar shall be primarily liable to the State Government for the payment of land revenue due in respect of the land held by him and shall, subject to the provisions of sub-sections (2), (3), (4) and (5), be entitled to all the rights and be liable to all the obligations in respect of such land as an occupant under the Land Revenue Act, 1317 Fasli and the rules made thereunder.(2)In the case of land referred to in clause (i) of sub-section (1), -(a)the permanent tenant shall be liable to pay occupancy price equal to twice the amount of the full assessment of the land in his possession, and(b)the tenant shall be liable to pay occupancy price equal to six times the amount of the full assessment of the land in his possession, to the inamdar within the prescribed period and in the manner provided in sub-section (3) :Provided that in the case of a tenant, the occupancy price may be paid in three equal instalments at such intervals as may be prescribed.(3)The permanent tenant or, as the case may be, the tenant shall deposit the amount of the occupancy price payable by him under subsection (2), with the Collector within the period prescribed under that sub-section.(4)If the permanent tenant or the tenant fails to deposit the amount of the occupancy price under sub-section (3), it shall be recoverable as an arrear of land revenue and if it is not so recovered within a period of one year from the expiry of the period prescribed under sub-section (2), the permanent tenant, or as the case may be, the tenant shall be deemed to be unlawfully occupying Government land and shall be liable to be summarily evicted therefrom in accordance with the provisions of the Land Revenue Act, 1317 Fasli.(5)On the deposit under sub-section (3), or recovery under subsection (4), of the entire amount of the occupancy price payable by a permanent tenant or tenant, it shall be paid to the inamdar in the prescribed manner.(6)Where under sub-section (4), a permanent tenant or tenant is deemed to be unlawfully occupying any land, such land shall be deemed to be vested in the inamdar as the occupant thereof free from encumbrances, if any created thereon by the permanent tenant or, as the case may be, the tenant and the inamdar shall be primarily liable to the State Government for the payment of the land revenue in respect of such land in accordance with the provisions of the Land Revenue Act, 1317 Fasli and the rules made thereunder.
