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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(1)(h) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974 (h)“successor-in-interest” means a person who acquires interest in land by testamentary disposition or devolution on death;