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

State of Maharashtra - Subsection

Section 2(7A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(7A)[ "joint family" means an undivided Hindu Family, and in case of other persons, a group of unit the members of which are by custom joint in estate or residence;] [This clause was added by Bombay 13 of 1956, Section 2(6).]