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[Cites 0, Cited by 0] [Section 261(1a)] [Section 261] [Entire Act]

State of Maharashtra - Subsection

Section 261(1a)(a) in Maharashtra Land Revenue Code, 1966

(a)"holder", in relation to any land, means the occupier of such land, or where rent is paid for such land, any person in receipt of rent for such land who does not pay rent to another person;