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

State of Maharashtra - Subsection

Section 2(8) in Maharashtra Land Improvement Schemes Act, 1942

(8)The words and expressions used in this Act, but not defined, shall have the meanings assigned to them in the [Code] [This word was substituted for the words 'relevant Revenue Act' by Maharashtra 27 of 1989, Section 2(d).].