Section 2(1)(vi) in The Maharashtra Bhil Naik Inams Abolition Act, 1955

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(vi)"inam village" or "inam land" means a village or land, as the case may be, held by an inamdar under a Bhil Naik Inam;

Legal Document View