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

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(b)"authorized holder" means a person in whom the ownership of watan land, which has been validly alienated permanently by the watandar, whether by sale or gift or otherwise, under the existing watan law, vests;