Section 6 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
6. Liability of alienated lands to payment of land revenue.
- Subject to the other provisions of this Act, all alienated lands shall be and are hereby made liable to the payment of land revenue in accordance with the provisions of the Code and the rules made thereunder, and accordingly the provisions thereof, relating to unalienated land shall apply to all such lands.
