Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962

(d)"existing watan law", in relation to any area, includes any enactment, ordinance, rule, by-law, regulation, order, notification, Vat-Hukum, or any instrument or any custom or usage, having the force of law, relating to patel watans, and which is in force in that area immediately before the appointed day;