Section 2(1)(xv) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

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

(xv)"special tenure land" means land (including redeemed land) which is held on special tenure;

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