Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(h) in The Maharashtra Revenue Jurisdiction Act, 1876

(h)any enactment for the time being in force expressly creating an exemption not before existing in favour of an individual or of any class of persons or expressly confirming such an exemption on the ground of its being shown in a public record or of its having existed for a specified term of years, or
(i)an instrument or sanad given by or by order of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order In Council.] Government] under Bombay Act No. II of 1863, section 1, clause first, or Bombay Act No. VII of 1863, section 2, clause first, or
(ii)[ any instrument, sanad or other written grant duly given duly given or made by any of the Governments of the territories, which immediately before the commencement of the States Reorganisation Act, 1956 were comprised in the State of Substituted by A.O. 1960. Hyderabad or Madhya Pradesh] and which now form the State of Maharashtra, or] [Clause (ii) was Inserted by Bombay 48 of 1959, Section 4(iv).]