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[Cites 0, Cited by 3] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(vii) in Maharashtra Inferior Village Watans Abolition Act, 1958

(vii)"inferior village watan" means the inferior village hereditary office together with the tenure of watan property, if any, and the rights, privileges and liabilities attached thereto;