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

State of Maharashtra - Subsection

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

(xiv)"merger agreement" means an agreement by virtue of which a former Indian State or a taluka or estate in the merged areas, is merged in the qpre­Reorganisation State of Bombay];