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

State of Maharashtra - Subsection

Section 2(21) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(21)Words and expression used in this Act but not defined shall have the meaning assigned to them in the [Bombay Land Revenue Code, 1879] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XII of 1966).], and the Transfer of Property Act, 1882, as the case may be.