Section 3 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
3. Holder of land forming part of bhag, narwa or recognised sub-division and persons in lawful possession of majmun to be deemed to be occupants.
- (i) Every holder of any land forming part of a bhag, narwa or share in a Bhagdari or Narwadari village or any homestead, building site (gabhan) or premises appurtenant or appendant to any such bhag, narwa or share or a recognised sub-division of a bhag, narwa or share, and(ii)every person lawfully in possession of any land forming part of a gam or pati majmun in a bhagdari or narwadari village,immediately before the coming into force of this Act, shall be deemed to be an occupant within the meaning of the Bombay Land Revenue Code, 1879, in respect of such land in his possession and shall be primarily liable to the Provincial 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 said Code or any other law for the time being in force.
