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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(b)in the case of land other than Gharkhed land, which is in the actual possession of the jagirdar or in the possession of a person other than a permanent holder holding through or from the jagirdar, such jagirdar,