Section 3(2) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
(2)Where an alienation is held jointly for service appertaining to a watan and for any other service useful to Government then for the purposes of this Act, the State Government shall, after holding such inquiry as it may think fit, decide what portion of such alienation shall be deemed to be an alienation held for service appertaining to a watan and what portion thereof shall be deemed to be an alienation held for any other service useful to Government.[Explanation. - For the purposes of this section an inam held by a religious or charitable institution means an inam granted or recognised as a grant by the ruling authority for the time being before merger for a religious or charitable institution and entered as such in the record maintained in this behalf in the Indian State concerned before merger] [This Explanation was added and shall be deemed always to have been added by Bombay 40 of 1956, Second Schedule.]
