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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(a) in Rules for the Settlement of the Seraniams of the Feudatory Jahagirdars of Kolhapur

(a)The present holder shall be entitled to the full ownership, use and enjoyment of all private properties belonging to him on 1st March, 1949 and recognised as such by the State Government.