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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(ii) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(ii)whether any alienation is a grant of soil or assignment of land revenue or both or is a grant of total or partial exemption from payment of land revenue;