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[Cites 0, Cited by 11] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(i) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(i)“transfer” in relation to land means the transfer of land belonging to a tribal made in favour of a non-tribal during the period commencing on the 1st day of April 1957 and ending on the 6th day of July 1974, either—