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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(b)[ alienations other than watan, held for service which was useful to the ruling authority for the time being before merger and has continued to be useful to the State Government after merger;] [This clause was substituted and shall be deemed always to have been substituted for the original by Bombay 40 of 1956, Section 4, Second Schedule.]