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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(c) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(c)any pension granted to an ex-servant of a former Indian State in consideration of the service rendered by him to such state;