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

State of Maharashtra - Subsection

Section 2(15) in The Hyderabad Agricultural Debtors Relief Act, 1956

(15)Words and expressions used in this Act, but not defined, shall have the meanings assigned to them in the Code of Civil Procedure, 1908, or the Hyderabad Land Revenue Code, 1317 Fasli, as the case may be.