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

State of Maharashtra - Subsection

Section 2(1)(viii) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(viii)"khoti khasgi land" means in relation to the merged territories of Bhor land entered in the khot's own name as khoti khasgi in the records of the original survey and settlement;