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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1) in The Maharashtra Irrigation Act, 1976

(1)“Alienated” means transferred in so far as the rights of the State Government to payment of rent of land revenue are concerned, wholly or partially to the ownership of any person and the expressions “alienated land” and “un-alienated land’ shall be construed accordingly;