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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(1) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953

(1)This Act may be called [the Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act] [This Short title was substituted for the Short title 'the Bombay Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953' by Maharashtra 24 of 2012, Schedule entry No. 53, (w.r.e.f. 1-5-1960).].