Section 4(3)(k) in The Maharashtra Revenue Jurisdiction Act, 1876

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(k) in The Maharashtra Revenue Jurisdiction Act, 1876

(k)a judgment by a Court of law, or an adjudication duly passed by a competent officer under [Bombay Regulation XVII of 1827,] [Bombay 4 of 1868. Bombay 1 of 1865 (except Sections 37 and 38), and Bombay Reg. 17 of 1827 are repealed by the Bombay Land- Revenue Code, 1879 (Bombay V of 1879) in areas in which the latter Act is in force Sections 37 and 38 of Bombay 1 of 1865 are repealed so far as they apply to any village in the Ratnagiri or the Kolaba District to which the Khoti Settlement Act, 1880 (Bombay 1 of 1880), extends or is extended.] Chapter X, or under [Act No. XI of 1852] [Bombay Rent-free Estates Act, 1852.] [or any other law for the time being in force] [These words were inserted by Bombay 48 1959, Section 4(iv).], which declares the particular property in dispute to be exempt,

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State of Maharashtra - Subsection

Section 4(3)(k) in The Maharashtra Revenue Jurisdiction Act, 1876