Section 15(1)(c) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

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State of Maharashtra - Subsection

Section 15(1)(c) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(c)is received by an alienee who is -

(i)a male minor, he shall be paid an amount equal to the allowance till he attains the age of twenty-one years;

(ii)an unmarried female, she shall be paid an amount equal to the allowance till she marries,