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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(c) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(c)land known as Samlatpad or Sabandhapad which has been assessed waste and in respect of which the khot pays assessment to Government;