Legal Document View

Unlock Advanced Research with PRISMAI

- 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(2)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2)(v) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(v)"Gharkhed land" means land held by a jagirdar as his personal or private property and cultivated personally by him;