Section 6 in Gujarat Devasthan Inams Abolition Act, 1969
6. Occupancy right in respect of Devasthan land.
- In the case of a Devasthan land, the person deemed 10 be the occupant primarily liable to the State Government for payment of land revenue in respect of such land in accordance with the provisions of the Code and the rules made thereunder shall be, -(a)where such land is in possession of the inamdar and had been cultivated on behalf of the inamdar immediately before the appointed day, the inamdar,(b)where such land is in the possession of an authorised holder or an inferior holder, such authorised holder or inferior holder, as the case may be, and(c)where such land is in possession of a person other than the inamdar, authorised holder, unauthorised holder or inferior holder, the inamdar.
