Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(i) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(i)"representative watandar" means a watandar registered or recognized under the existing watan law, as having a right to perform the duties of the hereditary office of patel of a village;