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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(viii) in Maharashtra Khoti Abolition Act, 1950

(viii)"khoti land" means land in respect of which a khot had, as such, any right or interest in the district of Ratnagiri according to the provisions of the Khoti Act and in the district of Kolaba according to the custom of tenure;