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

State of Maharashtra - Subsection

Section 2(8) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(8)"nazarana" means a sum of money, or other consideration charged and received by Mehwassi from any person for conferring on such person a permanent and heritable right in Mehwassi land;