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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(a) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(a)if such land is in the actual possession of the Girassia or in the possession of a person other than a permanent tenant, holding through or from the Girassia such Girassia, and