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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(3) in Maharashtra Inferior Village Watans Abolition Act, 1958

(3)References in this Act to the incidents of watans shall, notwithstanding the abolition of the watans by this Act. be construed as references to the incidents as they were in force immediately before the appointed date