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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(b) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(b)"Existing law" means law in force at the commencement of this Regulation, including Atiyat law, custom or usage having the force of law, and the terms of any grant and including also orders made under existing law;