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 2] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(a) in The Maharashtra Personal Inams Abolition Act, 1953

(a)An inamdar in respect of the inam land in his actual possession or in possession of a person holding from him other than an interior holder, preferred to in clause (b) below, or